Shiekh Tajammul Hussain vs State Of U.P.
2013 Latest Caselaw 7361 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 35606 of 2013
 

 
Applicant :- Shiekh Tajammul Hussain
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- P.D. Tripathi,S.C. Tiwari
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the applicant is present.

This is the second bail application moved on behalf of the accused applicant. The first bail application was rejected on merits by this court vide order dated 13.09.2013.

Learned counsel for the applicant in para 33 of his bail application has mentioned that this second bail application is being submitted on new grounds which are mention in para-34 to 55 of the affidavit accompanied with the bail application.

In this respect, I think that a detailed and specific reply of admission or denial be called for from the State.

Learned A.G.A. to take note and file counter affidavit with regard to the new grounds as mentioned in para 34 to 55 of the bail application within two weeks.

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

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

List immediately thereafter.

Order Date :- 9.12.2013

Monika