Shiv Nath Rastogi vs The State Of U.P.
2013 Latest Caselaw 3323 ALL

Citation : 2013 Latest Caselaw 3323 ALL
Judgement Date : 19 June, 2013

Allahabad High Court

Shiv Nath Rastogi vs The State Of U.P. on 19 June, 2013

Bench: Devendra Kumar Upadhyaya




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- BAIL No. - 3632 of 2013
 

 
Applicant :- Shiv Nath Rastogi
 
Opposite Party :- The State Of U.P.
 
Counsel for Applicant :- Rajendra Prasad Mishra
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Devendra Kumar Upadhyaya,J.

Appearance on behalf of the complaint has been put up by Sri P.K. Verma, Advocate holding brief of Sri Nadeem Murtaza.

Learned Government Advocate for the respondent is directed to file counter affidavit within a week. A week's time thereafter shall be available to the learned counsel for the applicant to file rejoinder affidavit, if any.

List after expiry of the aforesaid period.

Order Date :- 19.6.2013

A.Nigam

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