Ashok Kumar Fauji And Others vs State Of U.P. And Another
2012 Latest Caselaw 2512 ALL

Citation : 2012 Latest Caselaw 2512 ALL
Judgement Date : 19 June, 2012

Allahabad High Court

Ashok Kumar Fauji And Others vs State Of U.P. And Another on 19 June, 2012

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- APPLICATION U/S 482 No. - 20772 of 2012
 

 
Petitioner :- Ashok Kumar Fauji And Others
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- S.A. Imam
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard learned counsel for the applicants and learned AGA for the State.

It has been contended by learned counsel for the applicants that the opposite party no.2 is the close relative and they are co-sharers in the property in question and civil litigation is going on between the parties before the appropriate forum.

The present matter is purely of civil nature. Issue notice to opposite party No.2 returnable within a period of four weeks. Learned AGA may also file counter affidavit within four weeks.

List immediately thereafter.

Till the next date of listing, no coercive action shall be taken against the applicants in pursuance of chargesheet No. 7 of 2012 dated 18.01.2012 under Sections 420, 147, 323, 504, 506 I.P.C, arising out of case crime No. 145 of 2011, Police Station Jewar, District Gautam Budh Nagar.

Order Date :- 19.6.2012

Ajay