Jagdeo Prasad Maurya vs State Of U.P.
2013 Latest Caselaw 6991 ALL

Citation : 2013 Latest Caselaw 6991 ALL
Judgement Date : 14 November, 2013

Allahabad High Court

Jagdeo Prasad Maurya vs State Of U.P. on 14 November, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 23831 of 2013
 

 
Applicant :- Jagdeo Prasad Maurya
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Lav Srivastava,Dharmendra Pratap Singh,Sanjay Singh,V.P. Srivastava
 
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.

Let counter affidavit be filed within two weeks.

Rejoinder affidavit, if any, may also be filed within one week thereafter.

List immediately after expiry of three weeks.

Order Date :- 14.11.2013

Monika

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