Saleem vs State Of U.P.
2011 Latest Caselaw 1599 ALL

Citation : 2011 Latest Caselaw 1599 ALL
Judgement Date : 10 May, 2011

Allahabad High Court

Saleem vs State Of U.P. on 10 May, 2011

Bench: Arvind Kumar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 11240 of 2011
 

 
Petitioner :- Saleem
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Mohit Kumar Singh,Amit Daga
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

Parcha filed by Sri V.K. Maheshwary on behalf of complainant is taken on record.

Learned AGA as well as learned counsel for the complainant shall file counter affidavit within three weeks. Rejoinder affidavit, if any, may be filed within a week thereafter.

List thereafter.

Order Date :- 10.5.2011

Gss

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