Shamsher vs State Of U.P.
2012 Latest Caselaw 2872 ALL

Citation : 2012 Latest Caselaw 2872 ALL
Judgement Date : 13 July, 2012

Allahabad High Court

Shamsher vs State Of U.P. on 13 July, 2012

Bench: Surendra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 49
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 16811 of 2012
 

 
Petitioner :- Shamsher
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Dr. G.S.D. Mishra,Ramesh Upadhyay
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Surendra Singh,J.

Supplementary affidavit filed by learned counsel for the applicant is taken on record.

Heard Dr G.S.D. Mishra, learned counsel for the applicant, Sri S.P. Pandey and Sri V.P. Pandey, learned counsel for the complainant and perused the material placed on the record.

Learned A.G.A. as well as learned counsel for the complainant pray for and are granted three weeks' time to file counter affidavit. Rejoinder affidavit be filed within two weeks thereafter.

List this case immediately after expiry of aforesaid period.

Order Date :- 13.7.2012

MN/-

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