Yogendra vs State Of U.P.
2013 Latest Caselaw 4459 ALL

Citation : 2013 Latest Caselaw 4459 ALL
Judgement Date : 23 July, 2013

Allahabad High Court

Yogendra vs State Of U.P. on 23 July, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 3525 of 2012
 

 
Applicant :- Yogendra
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- B.P. Verma,Brij Lal Shukla,Manas Bhargava,N.K.Sharma,S.K. Dubey,Sandeep Kumar
 
Counsel for Opposite Party :- Govt. Advocate,S.A. Imom
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

No one is present on behalf of the accused applicant to press this bail application.

Counter affidavit has already been filed by learned A.G.A. and the copy has already been received by the learned counsel for the applicant.

Let rejoinder affidavit be filed within one week.

List in the next cause list.

Order Date :- 23.7.2013

Monika

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