Phool Chand Lodh vs State Of U.P.
2013 Latest Caselaw 263 ALL

Citation : 2013 Latest Caselaw 263 ALL
Judgement Date : 3 April, 2013

Allahabad High Court

Phool Chand Lodh vs State Of U.P. on 3 April, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 4207 of 2013
 

 
Petitioner :- Phool Chand Lodh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- S.P. Pandey
 
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 thereafter.

Order Date :- 3.4.2013

Monika

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