Kavindra vs State Of U.P.
2011 Latest Caselaw 4360 ALL

Citation : 2011 Latest Caselaw 4360 ALL
Judgement Date : 5 September, 2011

Allahabad High Court

Kavindra vs State Of U.P. on 5 September, 2011

Bench: Arvind Kumar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 23770 of 2011
 

 
Petitioner :- Kavindra
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Pradeep Kumar Bhardwaj
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

Learned AGA prays for and is granted three weeks time to file counter affidavit.

Rejoinder affidavit, if any, may be filed within a week thereafter.

List thereafter.

Order Date :- 5.9.2011

Gss

Download the LatestLaws.com Mobile App