Udai Bhan Singh vs State Of U.P.
2012 Latest Caselaw 1672 ALL

Citation : 2012 Latest Caselaw 1672 ALL
Judgement Date : 14 May, 2012

Allahabad High Court

Udai Bhan Singh vs State Of U.P. on 14 May, 2012

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- BAIL No. - 1631 of 2011
 

 
Petitioner :- Udai Bhan Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Hemant Kumar Misra,Arti Ganguli,Udai Pratap Singh
 
Respondent Counsel :- Govt.Advocate,Mayank Pandey
 

 
Hon'ble Ravindra Singh,J.

The learned A.G.A. files counter affidavit . The learned counsel for the applicant prays for and is granted a week time to file rejoinder affidavit.

List in the next cause list.

Order Date :- 14.5.2012

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