Tinku Yadav vs State Of U.P.
2014 Latest Caselaw 6568 ALL

Citation : 2014 Latest Caselaw 6568 ALL
Judgement Date : 17 September, 2014

Allahabad High Court

Tinku Yadav vs State Of U.P. on 17 September, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 21615 of 2014
 

 
Applicant :- Tinku Yadav
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Shivam Yadav
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Counter affidavit filed by Sri R.K. Maurya, learned AGA which is taken on record.

Learned counsel for the applicant prays for and is granted three weeks time to file rejoinder affidavit.

List after three weeks before appropriate Bench.

Order Date :- 17.9.2014

Ajay

Download the LatestLaws.com Mobile App