K.P. Singh vs State Of U.P. And Anr.
2012 Latest Caselaw 5104 ALL

Citation : 2012 Latest Caselaw 5104 ALL
Judgement Date : 12 October, 2012

Allahabad High Court

K.P. Singh 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. - 33921 of 2012
 

 
Petitioner :- K.P. Singh
 
Respondent :- State Of U.P. And Anr.
 
Petitioner Counsel :- M.K. Mishra
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Sunil Hali,J.

Heard learned counsel for the applicant and the learned AGA.

It is contended by the learned counsel for the applicant that the applicant has been involved in demanding the dowry.

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.133 of 2012 State Vs. Mukesh and others arising out of case crime no.643 of 2011, under Sections 498-A, 323, 313, 504 IPC, pending in the Court of Judicial Magistrate, Sadaba, Hathra, shall remain stayed.

Order Date :- 12.10.2012

Hasnain