Karan Singh Verma vs State Of U.P.
2013 Latest Caselaw 4798 ALL

Citation : 2013 Latest Caselaw 4798 ALL
Judgement Date : 31 July, 2013

Allahabad High Court

Karan Singh Verma vs State Of U.P. on 31 July, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 15884 of 2013
 

 
Applicant :- Karan Singh Verma
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Onkar Singh
 
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.

Let counter affidavit be filed specifically each para annexing to the affidavit to the bail application within two weeks.

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

List immediately after expiry of two weeks.

Order Date :- 31.7.2013

Monika

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