Tahir vs State Of U.P.
2011 Latest Caselaw 1943 ALL

Citation : 2011 Latest Caselaw 1943 ALL
Judgement Date : 24 May, 2011

Allahabad High Court

Tahir vs State Of U.P. on 24 May, 2011

Bench: Arvind Kumar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 13487 of 2011
 

 
Petitioner :- Tahir
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- S.K. Dubey
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

Parcha filed by Sri Rakesh Kumar Srivastava for the complainant is taken on record.

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

List in the 3rd week of July, 2011 along with Cr. Misc. Bail Application No. 33858 of 2010

Order Date :- 24.5.2011

Gss

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