Harikesh Chauhan vs State Of U.P.
2012 Latest Caselaw 577 ALL

Citation : 2012 Latest Caselaw 577 ALL
Judgement Date : 20 April, 2012

Allahabad High Court

Harikesh Chauhan vs State Of U.P. on 20 April, 2012

Bench: Vijay Prakash Pathak




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 24
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 15080 of 2011
 

 
Petitioner :- Harikesh Chauhan
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- D.R.S. Chauhan,Avinash Kumar,B.K.Dwivedi,Rajesh Maurya,Ram Surat Saroj
 
Respondent Counsel :- Govt. Advocate,Neeraj Tewari
 

 
Hon'ble Vijay Prakash Pathak,J.

Learned AGA prays for and is granted two weeks' time to file counter affidavit. The applicant shall have thereafter three days' time to file rejoinder affidavit, if any.

List this case in the week commencing 14th May, 2012.

Order Date :- 20.4.2012

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