Omprakash vs State Of U.P.
2013 Latest Caselaw 4950 ALL

Citation : 2013 Latest Caselaw 4950 ALL
Judgement Date : 6 August, 2013

Allahabad High Court

Omprakash vs State Of U.P. on 6 August, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 28881 of 2012
 

 
Applicant :- Omprakash
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- J.S.Kashyap,Stuti Singh
 
Counsel for Opposite Party :- Govt.Advocate,Rajul Bhargava
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

This is the second bail application moved by the accused applicant.

Learned counsel for the petitioner-applicant is present.

Let counter affidavit be filed within two weeks.

Rejoinder affidavit, if any, may also be filed within one week thereafter.

List immediately thereafter.

Order Date :- 6.8.2013

Monika

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