Sambhunath Dwivedi vs State Of U.P.
2013 Latest Caselaw 5769 ALL

Citation : 2013 Latest Caselaw 5769 ALL
Judgement Date : 12 September, 2013

Allahabad High Court

Sambhunath Dwivedi vs State Of U.P. on 12 September, 2013

Bench: Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 25
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 22680 of 2013
 

 
Applicant :- Sambhunath Dwivedi
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Anurag Prakash Mishra,Chetan Chatterjee
 
Counsel for Opposite Party :- Govt. Advocate,Manish Tiwari
 

 
Hon'ble Mrs. Jayashree Tiwari,J.

Case called out in the revised list.

No one is present present on behalf of the applicant to press this bail applicatin.

Learned A.G.A. is present.

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 :- 12.9.2013

Monika

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