Rajendra Singh vs State Of U.P.
2011 Latest Caselaw 2363 ALL

Citation : 2011 Latest Caselaw 2363 ALL
Judgement Date : 28 June, 2011

Allahabad High Court

Rajendra Singh vs State Of U.P. on 28 June, 2011

Bench: Arvind Kumar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 14433 of 2011
 

 
Petitioner :- Rajendra Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- J.S.P. Singh,Ravish Kumar Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

Learned AGA and learned counsel for the complainant pray for and are allowed two weeks time to file counter affidavit.

List thereafter along with Cr. Misc. Bail Application No. 12092 of 2011, Smt. Jaiwanti Vs. State, in the week commencing 18.7.2011.

Order Date :- 28.6.2011

Gss

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