Mohd. Yaqoob vs State Of U.P.
2013 Latest Caselaw 7209 ALL

Citation : 2013 Latest Caselaw 7209 ALL
Judgement Date : 29 November, 2013

Allahabad High Court

Mohd. Yaqoob vs State Of U.P. on 29 November, 2013

Bench: Rajesh Dayal Khare




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 36282 of 2013
 

 
Applicant :- Mohd. Yaqoob
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Farid Ahmad Qureshi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Rajesh Dayal Khare,J.

Heard learned counsel for the applicant and learned A.G.A. for the State respondent.

Learned A.G.A. prays for and is granted four weeks time to file counter affidavit. As prayed by the learned counsel for the applicant one week thereafter is granted for filing rejoinder affidavit.

List after expiry of the aforesaid period.

Order Date :- 29.11.2013

Ashish

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