Smt. Sanjana And 3 Others vs State Of U.P. And Another
2013 Latest Caselaw 572 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 11754 of 2013
 

 
Petitioner :- Smt. Sanjana And 3 Others
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- Rajiv Nlochan Shukla,Ram Chandra Solanki
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Rajesh Dayal Khare,J.

Heard learned counsel for the applicants and learned A.G.A. for the State.

The present 482 Cr.P.C., application has been filed for quashing the proceedings of Sessions Trial No. 288 of 2012 (State Vs. Chhoti and another) under Sections 498A, 323, 504, 506, 406, 316 I.P.C., and Section 3/4 of Dowry Prohibition Act, Police Station Shamli, District Muzaffar Nagar, pending before learned Additional District and Sessions Judge, Court No.14, District Muzaffar Nagar.

It is contended by learned counsel for the applicants that the parties have already entered into compromise, copy of which is annexed as Annexure-4 to the affidavit accompanying the application.

Issue notice to the opposite party no.2 returnable within a period of four weeks. Steps be taken within a week.

Learned A.G.A. prays for and is granted four weeks' time for filing counter affidavit. Opposite party no.2 may also file counter affidavit within the same period. As prayed by learned counsel for the applicants, two weeks, thereafter, is granted for filing rejoinder affidavit.

List immediately after expiry of the aforesaid period.

Till the next date of listing, no coercive action shall be taken against the applicants in the aforesaid case. 

Order Date :- 9.4.2013

Priyanka