Haridutt vs State Of U.P.
2013 Latest Caselaw 1498 ALL

Citation : 2013 Latest Caselaw 1498 ALL
Judgement Date : 30 April, 2013

Allahabad High Court

Haridutt vs State Of U.P. on 30 April, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 8166 of 2013
 

 
Petitioner :- Haridutt
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Brijesh Sahai,Rakesh Kumar Srivastava
 
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.

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

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

List immediately after expiry of three weeks.

Order Date :- 30.4.2013

Monika

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