Vinod vs State Of U.P.
2013 Latest Caselaw 974 ALL

Citation : 2013 Latest Caselaw 974 ALL
Judgement Date : 16 April, 2013

Allahabad High Court

Vinod vs State Of U.P. on 16 April, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 33317 of 2012
 

 
Petitioner :- Vinod
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Lal Chandra Sahu
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the applicant is present.

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

Learned counsel for the applicant prays for and is granted ten days time to file rejoinder affidavit.

Let rejoinder affidavit be filed within ten days

List immediately after expiry of ten days.

Order Date :- 16.4.2013

Monika

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