Mahipal Singh vs State Of U.P.
2015 Latest Caselaw 537 ALL

Citation : 2015 Latest Caselaw 537 ALL
Judgement Date : 15 May, 2015

Allahabad High Court

Mahipal Singh vs State Of U.P. on 15 May, 2015

Bench: Karuna Nand Bajpayee




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 16824 of 2015
 

 
Applicant :- Mahipal Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Kartikey Singh
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Karuna Nand Bajpayee,J.

Heard learned counsel for the applicant and learned A.G.A.

Perused the record.

Learned A.G.A. seeks time to file counter affidavit in order to make effective rebuttal to the submissions made on behalf of the applicant.

Learned A.G.A. is granted three weeks' time to file counter affidavit. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List this matter immediately after expiry of the aforesaid period before appropriate bench.

Order Date :- 15.5.2015

AHN

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