Rakesh Kumar vs State Of U.P.
2014 Latest Caselaw 5473 ALL

Citation : 2014 Latest Caselaw 5473 ALL
Judgement Date : 1 September, 2014

Allahabad High Court

Rakesh Kumar vs State Of U.P. on 1 September, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 12376 of 2014
 

 
Applicant :- Rakesh Kumar
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Sudhir Kumar Agarwal
 
Counsel for Opposite Party :- Govt. Advocate,K.R. Singh Jadaun
 

 
Hon'ble Ramesh Sinha,J.

Counter affidavit as well as supplementary counter affidavit filed by Sri K.R.S Jadaun, learned counsel for the complainant are taken on record.

Sri Sudhir Kumar Agarwal, learned counsel for the applicant prays for and is granted two weeks time to file supplementary rejoinder affidavit.

List thereafter.

Order Date :- 1.9.2014

Ajay

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