Sunil Kumar Rajpoot vs State Of U.P.
2014 Latest Caselaw 7040 ALL

Citation : 2014 Latest Caselaw 7040 ALL
Judgement Date : 25 September, 2014

Allahabad High Court

Sunil Kumar Rajpoot vs State Of U.P. on 25 September, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 32014 of 2014
 

 
Applicant :- Sunil Kumar Rajpoot
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Anil Kumar Jaiswal
 
Counsel for Opposite Party :- Govt. Advocate,Santosh Kumar Singh
 

 
Hon'ble Ramesh Sinha,J.

Sri Santosh Kumar Singh, Advocate has filed his parcha on behalf of the complainant, which is taken on record.

Heard Sri Anil Kumar Jaiswal, learned counsel for the applicant, Sri Santosh Kumar Singh, learned counsel for the complainant and Sri Ajit Kumar-I, learned AGA and perused the record.

Learned AGA as well as learned counsel for the complainant shall file counter affidavit within two weeks. Rejoinder affidavit, if any, may be filed within one week thereafter.

List thereafter.

Order Date :- 25.9.2014

Ajay

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