Muniraj vs State Of U.P.
2015 Latest Caselaw 1775 ALL

Citation : 2015 Latest Caselaw 1775 ALL
Judgement Date : 12 August, 2015

Allahabad High Court

Muniraj vs State Of U.P. on 12 August, 2015

Bench: Pankaj Naqvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 49
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 26548 of 2015
 

 
Applicant :- Muniraj
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Muktesh Kumar Singh
 
Counsel for Opposite Party :- Govt. Advocate,N.L.Tripathi
 

 
Hon'ble Pankaj Naqvi,J.

Supplementary affidavit filed today is taken on record.

Connect with Criminal Misc. Bail Application No. 28029 of 2015.

Sri N.L.Tripathi, learned counsel for the informant may file counter affidavit in both the bail applications.

Two weeks and no more is granted to learned counsel for the informant to file counter affidavit. Rejoinder, if any, may be filed within a week thereafter.

List on 2.9.2015 before the appropriate Court.

Assignment, if any, stands discharged.

Order Date :- 12.8.2015

Ashish Pd.

Download the LatestLaws.com Mobile App