Kamil vs State Of U.P.
2011 Latest Caselaw 2383 ALL

Citation : 2011 Latest Caselaw 2383 ALL
Judgement Date : 30 June, 2011

Allahabad High Court

Kamil vs State Of U.P. on 30 June, 2011

Bench: Arvind Kumar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 14790 of 2011
 

 
Petitioner :- Kamil
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- O.P. Rai,A.N. Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

Parcha filed by Sri Sunil Vashisth on behalf of complainant is taken on record.

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

Rejoinder affidavit may be filed within a week thereafter.

List in the week commencing 8.8.2011.

Order Date :- 30.6.2011

Gss

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