Mukhtar vs State Of U.P.
2012 Latest Caselaw 5645 ALL

Citation : 2012 Latest Caselaw 5645 ALL
Judgement Date : 20 November, 2012

Allahabad High Court

Mukhtar vs State Of U.P. on 20 November, 2012

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 19719 of 2012
 

 
Petitioner :- Mukhtar
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Mohd. Irfan
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the petitioner-applicant is present.

Let counter affidavit be filed within two weeks'.

Rejoinder affidavit, if any, may also be filed within one week thereafter.

List immediately thereafter.

Order Date :- 20.11.2012

Monika

Download the LatestLaws.com Mobile App