Ravi Nai vs State Of U.P.
2012 Latest Caselaw 2882 ALL

Citation : 2012 Latest Caselaw 2882 ALL
Judgement Date : 13 July, 2012

Allahabad High Court

Ravi Nai 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. - 16728 of 2012
 

 
Petitioner :- Ravi Nai
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Km. Rachna Tiwari
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Surendra Singh,J.

Learned A.G.A. prays for and is 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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