Mukhtar Singh vs State Of U.P.
2013 Latest Caselaw 4263 ALL

Citation : 2013 Latest Caselaw 4263 ALL
Judgement Date : 18 July, 2013

Allahabad High Court

Mukhtar Singh vs State Of U.P. on 18 July, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 31181 of 2012
 

 
Applicant :- Mukhtar Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Dileep Kumar,Rajrishi Gupta
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the applicant prays for and is granted one week time to file rejoinder affidavit.

Let rejoinder affidavit be filed within one week.

List in the next cause list.

Order Date :- 18.7.2013

Monika

Download the LatestLaws.com Mobile App