Jai Prakash And Another vs State Of U.P.
2013 Latest Caselaw 283 ALL

Citation : 2013 Latest Caselaw 283 ALL
Judgement Date : 3 April, 2013

Allahabad High Court

Jai Prakash And Another 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. - 27841 of 2012
 

 
Petitioner :- Jai Prakash And Another
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- K.S.Chahar,Ajay Dwivedi
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Counter affidavit filed today by learned A.G.A. is taken on record.

Learned counsel for the applicant prays for and is granted one week time to file rejoinder affidavit.

Let rejoinder affidavit be filed within one week.

List immediately thereafter.

Order Date :- 3.4.2013

Monika

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