Ayyub vs State Of U.P.
2018 Latest Caselaw 3298 ALL

Citation : 2018 Latest Caselaw 3298 ALL
Judgement Date : 24 October, 2018

Allahabad High Court

Ayyub vs State Of U.P. on 24 October, 2018

Bench: Rajul Bhargava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 52
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 39554 of 2018
 

 
Applicant :- Ayyub
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Atul Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajul Bhargava,J.

Considering the fact that the deceased is an infant girl of 4 years and there is evidence of last seen of brother of the deceased, filing of counter affidavit is necessary.

Therefore, learned A.G.A. is directed to file counter affidavit within four weeks. Rejoinder affidavit may be filed within one week thereafter.

List this case in the week commencing 3.12.2018.

Order Date :- 24.10.2018

MN/-

Download the LatestLaws.com Mobile App