Khursheed vs State Of U.P.
2012 Latest Caselaw 6110 ALL

Citation : 2012 Latest Caselaw 6110 ALL
Judgement Date : 18 December, 2012

Allahabad High Court

Khursheed vs State Of U.P. on 18 December, 2012

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 23065 of 2012
 

 
Petitioner :- Khursheed
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Birendra Singh Singraur
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the petitioner-applicant is present.

Learned A.G.A. prays for time to file counter affidavit. Already one opportunity has been availed by the learned A.G.A.

Let counter affidavit be filed within two weeks' by learned A.G.A.

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

List immediately thereafter.

Order Date :- 18.12.2012

Monika

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