Rakhi And 3 Others vs State Of U.P. And Another
2013 Latest Caselaw 3531 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- APPLICATION U/S 482 No. - 20481 of 2013
 

 
Applicant :- Rakhi And 3 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- B.K.Mishra,Azhar Hussain
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Azhar Hussain, learned counsel for the applicants and learned AGA for the State.

It is contended by the learned counsel for the applicants that applicant No.1 is married to to opp. party No.2 and she has initiated proceedings under Section 498-A I.P.C. etc. against  her husband opp. party No.2 , hence, the present complaint for malicious prosecution of the wife and her family members 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 of complaint case No.685 of 2012 (Rakesh Kumar Vs. Smt. Rakhi and others), under Sections 500,506 I.P.C., Police Station Tajganj, District Agra shall remain stayed against the applicants .

Order Date :- 2.7.2013

NS