Sonu @ Gul Mohammad vs State Of U.P.
2013 Latest Caselaw 4660 ALL

Citation : 2013 Latest Caselaw 4660 ALL
Judgement Date : 26 July, 2013

Allahabad High Court

Sonu @ Gul Mohammad vs State Of U.P. on 26 July, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 7482 of 2012
 

 
Applicant :- Sonu @ Gul Mohammad
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Amitabh Kr. Yadav,Ali Hasan,Harindra Pratap,Jawahir Yadav,Manoj Tripathi
 
Counsel for Opposite Party :- Govt. Advocate,Sanjay Singh
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

No one is present on behalf of the learned counsel for the applicant to press this application.

Learned A.G.A. is present and informs that counter affidavit is ready but no one is present on behalf of the accused applicant to receive the same.

Let rejoinder affidavit, if any, be filed within one week.

List this matter in the next cause list peremptorily.

Order Date :- 26.7.2013

Monika

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