Iliyas vs State Of U.P.
2019 Latest Caselaw 5370 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 23147 of 2019
 

 
Applicant :- Iliyas
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Pankaj Sharma,Prashant Sharma
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Karuna Nand Bajpayee,J.

Sri Rahul Kumar Sharma, Advocate has filed his vakalatnama on behalf of the informant which is taken on record.

Heard learned counsel for the applicant, learned counsel for the informant and learned A.G.A.

Perused the record.

Learned counsel for the informant seeks time to file counter affidavit in order to make effective rebuttal to the submissions made on behalf of the applicant.

Learned counsel for the informant is granted three weeks' time to file counter affidavit. Learned A.G.A. may also file counter affidavit within same period. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List this matter immediately after expiry of the aforesaid period before appropriate Bench.

Order Date :- 3.6.2019

CPP/-