Karan Pasi vs State Of U.P.
2013 Latest Caselaw 4476 ALL

Citation : 2013 Latest Caselaw 4476 ALL
Judgement Date : 23 July, 2013

Allahabad High Court

Karan Pasi 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. - 7356 of 2011
 

 
Applicant :- Karan Pasi
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- K.D.Tiwrari,R.R.Tiwari
 
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 and is granted two weeks time to file counter affidavit.

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

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

List immediately after expiry of the aforesaid period.

Order Date :- 23.7.2013

Monika

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