Rohit Bari vs State Of U.P.
2012 Latest Caselaw 1875 ALL

Citation : 2012 Latest Caselaw 1875 ALL
Judgement Date : 17 May, 2012

Allahabad High Court

Rohit Bari vs State Of U.P. on 17 May, 2012

Bench: Het Singh Yadav




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 28425 of 2011
 

 
Petitioner :- Rohit Bari
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Rajiv Lochan Shukla,Tahira Kazmi
 
Respondent Counsel :- Govt. Advocate,Deepak Dubey,Manish Tiwari
 

 
Hon'ble Het Singh Yadav,J.

Counter affidavit filed today on behalf of the complainant is taken on record.

Learned counsel for the applicant prays for and is allowed one week time to file rejoinder affidavit.

List on 31.5.2012.

Order Date :- 17.5.2012

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