Magan Bihari Awasthi vs State Of U.P.
2011 Latest Caselaw 2310 ALL

Citation : 2011 Latest Caselaw 2310 ALL
Judgement Date : 10 June, 2011

Allahabad High Court

Magan Bihari Awasthi vs State Of U.P. on 10 June, 2011

Bench: Devi Prasad Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- BAIL No. - 2847 of 2011
 

 
Petitioner :- Magan Bihari Awasthi
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Pawan Kumar Misra
 
Respondent Counsel :- Govt. Advocate,Dinesh K Shukla
 

 
Hon'ble Devi Prasad Singh,J.

Sri Dinesh Kumar Shukla, learned counsel for the complainant is present. He prays for and is granted two weeks time to file counter affidavit. Rejoinder affidavit may be filed within a week.

List in the week commencing 27.6.2011.

Order Date :- 10.6.2011

Rajneesh AR-PS)

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