Asha Devi vs State Of U.P.
2011 Latest Caselaw 512 ALL

Citation : 2011 Latest Caselaw 512 ALL
Judgement Date : 25 March, 2011

Allahabad High Court

Asha Devi 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. - 5153 of 2011
 

 
Petitioner :- Asha Devi
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- D.Yadav,Sukesh Kumar
 
Respondent Counsel :- Govt. Advocate,Ashutosh.Pandey
 

 
Hon'ble B.N. Shukla,J.

Counter affidavit filed by learned AGA is taken on record.

Learned counsel for the complainant is allowed one weeks 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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