Ram Singh Yadav vs State Of U.P.
2013 Latest Caselaw 4846 ALL

Citation : 2013 Latest Caselaw 4846 ALL
Judgement Date : 1 August, 2013

Allahabad High Court

Ram Singh Yadav vs State Of U.P. on 1 August, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 14413 of 2013
 

 
Applicant :- Ram Singh Yadav
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ajeet Srivastava
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the petitioner-applicant is present.

This is the second bail application moved on behalf of the accused applicant.

Learned A.G.A. prays for and is granted two weeks time to file counter affidavit.

Let counter affidavit be filed within two weeks.

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

List immediately after expiry of two weeks.

Order Date :- 1.8.2013

Monika

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