Ram Ji Dubey vs State Of U.P.
2012 Latest Caselaw 5724 ALL

Citation : 2012 Latest Caselaw 5724 ALL
Judgement Date : 26 November, 2012

Allahabad High Court

Ram Ji Dubey vs State Of U.P. on 26 November, 2012

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 23470 of 2012
 

 
Petitioner :- Ram Ji Dubey
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Narendra Singh
 
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.

This is the second bail application on behalf of the accused applicant. The first bail application was was rejected without hearing on merit.

Let counter affidavit be filed within two weeks' by learned A.G.A.

Rejoinder affidavit, if any, may also be filed in the meanwhile.

List this after two weeks.

Order Date :- 26.11.2012

Monika

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