State Of U.P. vs Mohsin
2012 Latest Caselaw 5728 ALL

Citation : 2012 Latest Caselaw 5728 ALL
Judgement Date : 26 November, 2012

Allahabad High Court

State Of U.P. vs Mohsin on 26 November, 2012

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 6276 of 2010
 

 
Petitioner :- State Of U.P.
 
Respondent :- Mohsin
 
Petitioner Counsel :- Z. K. Hasan,A.G.A
 
Respondent Counsel :- Govt Advocate,Irfan Chaudhary,Vikrant Pandey
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the petitioner-applicant is not present.

Learned counsel for the respondent is present and prays for two weeks time to file counter affidavit.

Let counter affidavit be filed within two weeks.

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

List after two weeks.

Order Date :- 26.11.2012

Monika

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