Nirmal Kumar @ Pinku vs State Of U.P.
2012 Latest Caselaw 6120 ALL

Citation : 2012 Latest Caselaw 6120 ALL
Judgement Date : 18 December, 2012

Allahabad High Court

Nirmal Kumar @ Pinku 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. - 24523 of 2012
 

 
Petitioner :- Nirmal Kumar @ Pinku
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Smt.Usha Srivastava,Vinod Kumar Srivastava
 
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.

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

Download the LatestLaws.com Mobile App