Ankit vs State Of U.P.
2011 Latest Caselaw 6245 ALL

Citation : 2011 Latest Caselaw 6245 ALL
Judgement Date : 30 November, 2011

Allahabad High Court

Ankit vs State Of U.P. on 30 November, 2011

Bench: Surendra Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 31455 of 2011
 

 
Petitioner :- Ankit
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Vinod Tripathi
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Surendra Kumar,J.

Sri Atul Kumar, advocate has filed purcha on behalf of complainant, is taken on record.

Learned A.G.A. prays for and is allowed two weeks' time to file counter affidavit. Rejoinder if any, may be filed within a week thereafter.

List thereafter.

Order Date :- 30.11.2011

AHN

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