Rakesh Kumar Gupta vs C.B.I. And Another
2016 Latest Caselaw 1915 ALL

Citation : 2016 Latest Caselaw 1915 ALL
Judgement Date : 26 April, 2016

Allahabad High Court

Rakesh Kumar Gupta vs C.B.I. And Another on 26 April, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 16122 of 2015
 

 
Applicant :- Rakesh Kumar Gupta
 
Opposite Party :- C.B.I. And Another
 
Counsel for Applicant :- I.M. Khan,Madhulika Yadav,Prashant Vyas,Sanjay Kr.Yadav
 
Counsel for Opposite Party :- Govt. Advocate,Anurag Khanna,N.I.Jafri
 

 
Hon'ble Naheed Ara Moonis,J.

Counter affidavit filed by the learned counsel for the C.B.I. and rejoinder affidavit filed by learned counsel for the applicant are not on record.

Office is directed to trace out the same and place them on record.

Let the case be listed in the next cause list.

Order Date :- 26.4.2016

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