Vinay Kumar Yadav vs State Of U.P.
2013 Latest Caselaw 6585 ALL

Citation : 2013 Latest Caselaw 6585 ALL
Judgement Date : 24 October, 2013

Allahabad High Court

Vinay Kumar Yadav vs State Of U.P. on 24 October, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 22490 of 2013
 

 
Applicant :- Vinay Kumar Yadav
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Siddhartha Niranjan,D.P. Singh,Ram Ashish Pandey
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

Learned counsel for the applicant is present.

Counter affidavit is filed today by learned A.G.A. The same be taken on record.

Learned counsel for the accused applicant submits that he does not want to file any rejoinder affidavit in reply to the counter affidavit which is filed by the learned A.G.A.

List this matter on Mondey i.e. 28.10.2013 for hearing.

Order Date :- 24.10.2013

Monika

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