Kalaktar vs State Of U.P.
2013 Latest Caselaw 4376 ALL

Citation : 2013 Latest Caselaw 4376 ALL
Judgement Date : 19 July, 2013

Allahabad High Court

Kalaktar vs State Of U.P. on 19 July, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 1099 of 2013
 

 
Applicant :- Kalaktar
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- S.K.Mishra
 
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.

Counter affidavit filed today by learned A.G.A. is taken on record.

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

Learned counsel for the applicant does not want to file any rejoinder affidavit.

A perusal of the record shows that no relevant papers have been annexed along with the bail application.

Learned counsel for the applicant to comply accordingly.

List this matter in the next cause list.

Order Date :- 19.7.2013

Monika

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