Chandra Shekhar vs State Of U.P.
2011 Latest Caselaw 4626 ALL

Citation : 2011 Latest Caselaw 4626 ALL
Judgement Date : 14 September, 2011

Allahabad High Court

Chandra Shekhar vs State Of U.P. on 14 September, 2011

Bench: Arvind Kumar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 24345 of 2011
 

 
Petitioner :- Chandra Shekhar
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Ajay Vikram Yadav
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

Supplementary affidavit filed today is taken on record.

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 :- 14.9.2011

Gss

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