Umesh Singh And Another vs State Of U.P. And Another
2013 Latest Caselaw 3418 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- APPLICATION U/S 482 No. - 20253 of 2013
 

 
Applicant :- Umesh Singh And Another
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Satya Prakash Pandey,Ved Prakash Pandey
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Ved Prakash Pandey, learned counsel for the applicants and learned AGA for the State.

It is contended by the learned counsel for the applicants that  applicant No.2 is cousin sister of opp. party No.2 and there has been some dispute between them regarding the property of one Ranveer  who was the father of applicant No.2 and the present malicious complaint has been filed by opp. party No.2 against the applicants.

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.633 of 2012, Udai Veer Singh Vs. Umesh Singh and others, under Sections 420, 120-B I.P.C., Police Station Kant, District Shahjahanpur shall remain stayed against the applicants.

Order Date :- 1.7.2013

NS