Triloki Yadav vs State Of U.P.
2012 Latest Caselaw 5791 ALL

Citation : 2012 Latest Caselaw 5791 ALL
Judgement Date : 29 November, 2012

Allahabad High Court

Triloki Yadav vs State Of U.P. on 29 November, 2012

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 28098 of 2012
 

 
Petitioner :- Triloki Yadav
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Sanjay Kumar Yadav,Mohit Sharma,Raghvendra Prakash
 
Respondent Counsel :- Govt.Advocate,Ramji Yadav
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the applicant prays for and is granted one weeks' time to file supplementary affidavit.

Let supplementary affidavit be filed within one week.

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

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

List immediately thereafter.

Order Date :- 29.11.2012

Monika

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