Gurbaz Singh vs State Of U.P.
2011 Latest Caselaw 511 ALL

Citation : 2011 Latest Caselaw 511 ALL
Judgement Date : 25 March, 2011

Allahabad High Court

Gurbaz Singh vs State Of U.P. on 25 March, 2011

Bench: B.N. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 3276 of 2011
 

 
Petitioner :- Gurbaz Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- K.M. Tripathi,Jitendra Pratap Singh
 
Respondent Counsel :- Govt. Advocate,A.K.Srivastava,Jitendra Pratapsingh,Mohd. Irfan
 

 
Hon'ble B.N. Shukla,J.

Counter afidavit filed by learned AGA is taken on record.

Learned counsel for the complainant is allowed one week time to file counter affidavit.

List after two weeks.

In the meantime rejoinder may be filed.

Order Date :- 25.3.2011

SU.

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