Shyam Surat And Others vs State Of U.P.And Others
2011 Latest Caselaw 3291 ALL

Citation : 2011 Latest Caselaw 3291 ALL
Judgement Date : 29 July, 2011

Allahabad High Court

Shyam Surat And Others vs State Of U.P.And Others on 29 July, 2011

Bench: Shri Kant Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- APPLICATION U/S 482 No. - 4719 of 2011
 

 
Petitioner :- Shyam Surat And Others
 
Respondent :- State Of U.P.And Others
 
Petitioner Counsel :- Arvind Singh,Ashutosh Shukla
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Shri Kant Tripathi,J.

Learned counsel for the applicant submitted that in the cross case an interim order has already been passed. Therefore, the applicant needs to be dealt with accordingly.

Complainant's counsel and learned A.G.A. pray for and is granted four weeks time to file counter affidavit.

Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List after six weeks along with connection Petition No. 29778 of 2010.

Till the next date of listing no coercive steps shall be taken against the applicants in case Crime No. 1170 of 2009 under sections 147, 323, 504, 506, 452 IPC P.S. Mungrabadshahpur District Jaunpur.

Order Date :- 29.7.2011

GNY