Kuber Ram Gupta And Another vs State Of U.P. And Another
2013 Latest Caselaw 3415 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- APPLICATION U/S 482 No. - 20259 of 2013
 

 
Applicant :- Kuber Ram Gupta And Another
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Dinesh Kumar Mishra,R.P.Singh Parihar
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri R.P.Singh Parihar, learned counsel for the applicants and learned AGA for the State.

It is contended by the learned counsel for the applicants that applicants are the in-laws of opp. party No.2  and family members of the husband of opp. party No.2, namely, Ravi Prakash Gupta. He further submits that malicious complaint has been filed  against them by opp. party No.2 making false and frivolous allegation.

Notice on behalf of opp. party No. 1 has been accepted by the learned AGA.

Issue notice to opp. party No.2 returnable within four weeks at the address given in the petition.

Opp. party No.2 may file counter affidavit within four weeks. Learned A.G.A. may also file counter affidavit within the same period. Rejoinder affidavit may thereafter be filed within two weeks.

List immediately after expiry of the aforesaid period before the appropriate Bench.

Till the next date of listing, further proceedings of complaint case No.19 of 2012 (Smt. Sheela Devi Vs. Ravi Prakash Gupta and others), under Sections 323,504,506 I.P.C., Police Station George Town, District Allahabad shall remain stayed against the applicants .

It is made clear that the proceedings against the co- accused Ravi Prakash Gupta (Husband) shall go on, if there  is no legal impediment.

Order Date :- 1.7.2013

NS