Bablu @ Trivendra vs State Of U.P.
2013 Latest Caselaw 3796 ALL

Citation : 2013 Latest Caselaw 3796 ALL
Judgement Date : 8 July, 2013

Allahabad High Court

Bablu @ Trivendra vs State Of U.P. on 8 July, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 6276 of 2013
 

 
Applicant :- Bablu @ Trivendra
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Amar Nath,R.P. 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.

Learned A.G.A. prays for time to file counter affidavit as his counter affidavit is under preparation.

This is the third opportunity when he seeking adjournment for the same.

Let counter affidavit be filed within three weeks.

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

List immediately thereafter.

Order Date :- 8.7.2013

Monika

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