Ashok Kumar And 2 Others vs State Of U.P. And Another
2013 Latest Caselaw 3510 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- APPLICATION U/S 482 No. - 20468 of 2013
 

 
Applicant :- Ashok Kumar And 2 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Ansar Ahmad
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Ansar Ahmad, learned counsel for the applicants and learned AGA for the State.

It is contended by the learned counsel for the applicants that daughter of applicant No.1 is married to the son of opp. party No.2 and she has initiated proceedings under the Protection of Women from Domestic Violence Act against opp. party No.2 and his son who is her husband and  the said case is pending and the present malicious complaint has been filed against the family members of the wife by opp. party No.2.

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 case No.618 of 2011, Sunil Kumar Vs. Ashok Kumar and others, under Sections 406,504,506  I.P.C., Police Station Basrehar, District Etawah pending in the Court of  Judicial Magistrate, Court No.2, Etawah shall remain stayed against the applicants.

Order Date :- 2.7.2013

NS