Veeru @ Koyal Kinnar And Anr. vs State Of U.P.
2015 Latest Caselaw 4756 ALL

Citation : 2015 Latest Caselaw 4756 ALL
Judgement Date : 27 November, 2015

Allahabad High Court

Veeru @ Koyal Kinnar And Anr. vs State Of U.P. on 27 November, 2015

Bench: Rajesh Dayal Khare




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 29870 of 2015
 

 
Applicant :- Veeru @ Koyal Kinnar And Anr.
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- K.D. Tiwari
 
Counsel for Opposite Party :- Govt.Advocate,Manish Joshi
 

 
Hon'ble Rajesh Dayal Khare,J.

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

Learned A.G.A. has filed counter affidavit today in Court which is being taken on record.

Sri Manish Joshi learned counsel for the informant has sent his illness slip today.

Accordingly, list after two weeks peremptorily, by which time Sri Manish Joshi may file counter affidavit.

Learned counsel for the applicants undertakes to inform Sri Manish Joshi about the order passed today in writing within 24 hours.

Order Date :- 27.11.2015

faraz

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