Ajay Tiwari vs State Of U.P.
2019 Latest Caselaw 4589 ALL

Citation : 2019 Latest Caselaw 4589 ALL
Judgement Date : 15 May, 2019

Allahabad High Court

Ajay Tiwari vs State Of U.P. on 15 May, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 74
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 15241 of 2019
 

 
Applicant :- Ajay Tiwari
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Raj Kumar Vaishya,Raja Ram Kushwaha
 
Counsel for Opposite Party :- G.A.,Vijay Bahadur Shivhare
 

 
Hon'ble Bachchoo Lal,J.

Learned A.G.A. prays for and is granted four weeks' time to file counter affidavit. Rejoinder affidavit, if any, be filed within one week thereafter.

List thereafter. In the meantime, learned counsel for the complainant may also file counter affidavit, if any.

Order Date :- 15.5.2019

Masarrat

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