Fahim vs State Of U.P.
2017 Latest Caselaw 2948 ALL

Citation : 2017 Latest Caselaw 2948 ALL
Judgement Date : 3 August, 2017

Allahabad High Court

Fahim vs State Of U.P. on 3 August, 2017

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 26537 of 2017
 

 
Applicant :- Fahim
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Krishna Dutt Tiwari
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Abhai Kumar,J.

Vakalatnama on behalf of complainant has been filed by Sri Javed Habib, Advocate, is taken on record.

Parcha on behalf of applicant has been filed by Sri M.J. Akhtar, Advocate, is also taken on record.

Supplementary affidavit has been filed today, which is kept on record.

Learned A.G.A. is directed to file counter affidavit within four weeks from today. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List on 18.9.2017 before the appropriate Bench.

The matter shall not be treated as tied-up or part-heard to this Bench.

Order Date :- 3.8.2017

Ajeet

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