Manoj Kumar vs State Of U.P.
2012 Latest Caselaw 2480 ALL

Citation : 2012 Latest Caselaw 2480 ALL
Judgement Date : 6 June, 2012

Allahabad High Court

Manoj Kumar vs State Of U.P. on 6 June, 2012

Bench: Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- BAIL No. - 3864 of 2012
 

 
Petitioner :- Manoj Kumar
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Anil Kumar Srivastava
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Mahendra Dayal,J.

The complainant Sri Radhey Shyam has filed a counter affidavit on behalf of prosecution.

Let it be taken on record.

Learned counsel for the applicant prays for and is granted one week's time to file a rejoinder affidavit.

List this case be listed in the week commencing 18.6.2012.

Order Date :- 6.6.2012

A.Nigam

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