Awaneesh Kumar vs State Of U.P.
2013 Latest Caselaw 7116 ALL

Citation : 2013 Latest Caselaw 7116 ALL
Judgement Date : 25 November, 2013

Allahabad High Court

Awaneesh Kumar vs State Of U.P. on 25 November, 2013

Bench: Rajesh Dayal Khare




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 35575 of 2013
 

 
Applicant :- Awaneesh Kumar
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Sanjeev Kumar Mishra
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Rajesh Dayal Khare,J.

Heard learned counsel for the applicant, learned A.G.A. and perused the material placed on record.

Learned A.G.A. prays for and is allowed four weeks' time to file counter affidavit.

Learned counsel for the applicant is allowed two weeks' thereafter to file rejoinder affidavit.

List after expiry of the aforesaid period.

Order Date :- 25.11.2013

A. Verma

Download the LatestLaws.com Mobile App