Ajay vs State Of U.P.
2016 Latest Caselaw 5076 ALL

Citation : 2016 Latest Caselaw 5076 ALL
Judgement Date : 9 August, 2016

Allahabad High Court

Ajay vs State Of U.P. on 9 August, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 25615 of 2016
 

 
Applicant :- Ajay
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Lav Srivastava,V.P.Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Naheed Ara Moonis,J.

Learned A.G.A. prays for and is granted four weeks time to file counter affidavit specifically the averment contained in para 13 of the affidavit filed in support of the bail application. Rejoinder affidavit, if any, may be filed within a week thereafter.

Let the matter be listed in the week commencing 19.9.2016 before the appropriate Bench.

Order Date :- 9.8.2016

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