Smt.Shabana vs State Of U.P.
2013 Latest Caselaw 613 ALL

Citation : 2013 Latest Caselaw 613 ALL
Judgement Date : 9 April, 2013

Allahabad High Court

Smt.Shabana vs State Of U.P. on 9 April, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 24525 of 2012
 

 
Petitioner :- Smt.Shabana
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- H.C.Mishra,V.V. Pandey
 
Respondent Counsel :- Govt.Advocate,B.S.Khokher
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the petitioner-applicant is present.

Learned counsel for the applicant submits that counter affidavit has not been yet filed.

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

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

List after expiry of two weeks.

Order Date :- 9.4.2013

Monika

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