Neeraj @ Mirjai vs State Of U.P.
2012 Latest Caselaw 3861 ALL

Citation : 2012 Latest Caselaw 3861 ALL
Judgement Date : 30 August, 2012

Allahabad High Court

Neeraj @ Mirjai vs State Of U.P. on 30 August, 2012

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 2069 of 2009
 

 
Petitioner :- Neeraj @ Mirjai
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Birendra Kumar Ojha
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Issue notice to the aggrieved opposite party no.2 who has not been served as yet nor any direction for issuance of notice has been made.

Steps both ways be taken within three days. Office shall issue notice to the opposite party no.2 returnable after expiry of thirty days. The opposite party shall file counter affidavit within two days from the date of service of notice. Rejoinder affidavit may be filed in the meanwhile.

List immediately thereafter.

Order Date :- 30.8.2012

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