Yaseen vs State Of U.P.
2015 Latest Caselaw 2583 ALL

Citation : 2015 Latest Caselaw 2583 ALL
Judgement Date : 23 September, 2015

Allahabad High Court

Yaseen vs State Of U.P. on 23 September, 2015

Bench: Rajesh Dayal Khare




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 34523 of 2015
 

 
Applicant :- Yaseen
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Saleem Ahmad
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Rajesh Dayal Khare,J.

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

Learned A.G.A. states that the applicant has criminal history of cow slaughtering and prays for and is granted four weeks' time to file counter affidavit. As prayed by learned counsel for the applicant two weeks' thereafter, is granted for filing rejoinder affidavit.

List immediately after expiry of the aforesaid period before appropriate Court.

Order Date :- 23.9.2015

S.Ali

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