Ran Vijay Yadav vs State Of U.P.
2013 Latest Caselaw 6092 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 25059 of 2013
 

 
Applicant :- Ran Vijay Yadav
 
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 A. K. Pathak, Advocate on behalf of complainant. Let the same be taken on record.

Supplementary affidavit has been filed today on behalf of applicant, which is taken on record.

Learned counsel for the complainant has stated that he has received the copy of the supplementary affidavit today. He prays for and is granted ten days time to file counter affidavit in reply to the affidavit filed in support of the bail application as well as to the supplementary affidavit filed today on behalf of applicant.

Learned AGA may also file counter affidavit within the aforesaid period.

Let the case be put up on 10th October, 2013 as unlisted before the appropriate Court, showing the name of complainant's counsel.

Order Date :- 26.9.2013

Mustaqeem.