Mustakeem vs State Of U.P.
2013 Latest Caselaw 6301 ALL

Citation : 2013 Latest Caselaw 6301 ALL
Judgement Date : 4 October, 2013

Allahabad High Court

Mustakeem vs State Of U.P. on 4 October, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 28519 of 2013
 

 
Applicant :- Mustakeem
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- S.A. Imam
 
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.

Learned A.G.A. prays for and is granted two weeks time to file counter affidavit.

Let counter affidavit be filed within two weeks.

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

List immediately after expiry of two weeks.

Order Date :- 4.10.2013

Monika

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