Viresh vs State Of U.P.
2013 Latest Caselaw 663 ALL

Citation : 2013 Latest Caselaw 663 ALL
Judgement Date : 10 April, 2013

Allahabad High Court

Viresh vs State Of U.P. on 10 April, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 24277 of 2012
 

 
Petitioner :- Viresh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Dhirendra Singh
 
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. submits that counter affidavit is under preparation and prays for time to file counter affidavit.

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

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

List immediately after expiry of two weeks.

Order Date :- 10.4.2013

Monika

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