Roshan vs State Of U.P.
2013 Latest Caselaw 4861 ALL

Citation : 2013 Latest Caselaw 4861 ALL
Judgement Date : 2 August, 2013

Allahabad High Court

Roshan vs State Of U.P. on 2 August, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 16100 of 2013
 

 
Applicant :- Roshan
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Rajiv Dwivedi
 
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 not present.

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 immediately after expiry of two weeks.

Order Date :- 2.8.2013

Monika

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