Sudhir Kumar Agrawal vs State Of U.P. And Anr.
2012 Latest Caselaw 5082 ALL

Citation : 2012 Latest Caselaw 5082 ALL
Judgement Date : 12 October, 2012

Allahabad High Court

Sudhir Kumar Agrawal vs State Of U.P. And Anr. on 12 October, 2012

Bench: Sunil Hali




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 34103 of 2012
 

 
Petitioner :- Sudhir Kumar Agrawal
 
Respondent :- State Of U.P. And Anr.
 
Petitioner Counsel :- S.K. Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Sunil Hali,J.

Heard learned counsel for the applicant and the learned AGA.

The allegation against the applicant is that the applicant has sold the property which belongs to the complainant. I have perused the statement recorded under Section 161 Cr.P.C., prima facie, it appears that complainant claims his title to the property on the basis of an agreement to sell which does not confer any title.

Learned AGA has accepted notice on behalf of opposite party no.1.

Issue notice to opposite party no.2 returnable at an early date. Steps be taken within a week.

Counter affidavit may be filed by the opposite party no.2 within four weeks. Learned AGA may file counter affidavit within the same period. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List this matter on 29.11.2012.

Till the next date of listing, further proceedings in Case No.3592 of 2011 State Vs. Amin Khan and others, arising out of case crime no.451 of 2011, under Sections 420, 467, 468, 471, 120-B IPC, police station Banna Devi, District Aligarh, pending in the Court of Chief Judicial Magistrate, Aligarh, shall remain stayed.

Order Date :- 12.10.2012

Hasnain