Ajay vs State Of U.P.
2012 Latest Caselaw 4116 ALL

Citation : 2012 Latest Caselaw 4116 ALL
Judgement Date : 12 September, 2012

Allahabad High Court

Ajay vs State Of U.P. on 12 September, 2012

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 19796 of 2012
 

 
Petitioner :- Ajay
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- A.C. Srivastava,Rekha Pundir
 
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.

Learned A.G.A. prays for and is granted two weeks' time to file counter affidavit.

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

List immediately thereafter.

Order Date :- 12.9.2012

Monika

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