Maya Devi vs State Of U.P.
2013 Latest Caselaw 6025 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 24971 of 2013
 

 
Applicant :- Maya Devi
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- B.S. Rathore
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

Shri R. R. Singh, Advocate has filed on behalf of applicant, which taken on record.

Supplementary affidavit filed today is taken on record along with the proof that the applicant is residing at District Ghaziabad.

Learned AGA is directed to file a detailed reply within ten days, in support of the actual place of residence of the applicant, prior to the date of incident and at present.

In the meantime applicant's counsel shall also file an affidavit specifically stating therein that since when the applicant is residing at District Ghaziabad.

Put up this case as unlisted on 3rd October, 2013, showing the name of the applicant's counsel who has filed memo of appearance today.

Order Date :- 23.9.2013

Mustaqeem.