Gauri Shankar vs State Of U.P.
2013 Latest Caselaw 6090 ALL

Citation : 2013 Latest Caselaw 6090 ALL
Judgement Date : 26 September, 2013

Allahabad High Court

Gauri Shankar vs State Of U.P. on 26 September, 2013

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 27099 of 2013
 

 
Applicant :- Gauri Shankar
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Janardan Yadav
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

Memo of appearance has been filed by Shri Brijesh Sahai, Advocate on behalf of applicant, which is taken on record.

A joint memo of appearance has also been filed on behalf of complainant by Shri T. I. Khan, Advocate and Shri S. A. Ansari, Advocate, which is taken on record.

Learned counsel for the applicant wants to file some papers along with supplementary affidavit in support of his case.

Learned counsel for the complainant prays for and is granted ten days time to file counter affidavit.

Let the case be put up on 10th October, 2013 as unlisted before the appropriate Court.

Order Date :- 26.9.2013

Mustaqeem.