Gajraj Singh And 3 Others vs State Of U.P. And Another
2013 Latest Caselaw 3550 ALL

Citation : 2013 Latest Caselaw 3550 ALL
Judgement Date : 3 July, 2013

Allahabad High Court

Gajraj Singh And 3 Others vs State Of U.P. And Another on 3 July, 2013

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- APPLICATION U/S 482 No. - 20622 of 2013
 

 
Applicant :- Gajraj Singh And 3 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Rajeev Sisodia,Birendra Kumar Gautam
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Rajeev Sisodia, 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 opp. party No.2 and she has initiated proceedings under Section 498A I.P.C. etc. against her husband opp. party No.2 and his family members. He further submits that earlier also a complaint was filed by opp. party No.2 against the family members of wife under Section 149,120-B/34,498-A,120-B/34 I.P.C. which was challenged by the applicants before this Court in Criminal Misc. 482 Cr.P.C. Application No.12597 of 2013 in which an interim order has been granted on 15.4.2013, a copy of the same has been annexed as Annexure-5 at page 25 of the accompanying affidavit. Hence, this is another malicious complaint by the husband against the family members of the wife.

Criminal Misc. 482 Cr.P.C. Application No.12597 of 2013.

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 along with the connected matter.

Till the next date of listing, further proceedings of complaint case No.2124 of 2012 (Umesh Kumar Singh Vs. Gajraj Singh and others),under Sections 342,323,394,504,506 I.P.C., Police Station Hasanpur, District Amroha, pending in the Court of Judicial Magistrate, Hasanpur, District Amroha shall remain stayed against the applicants.

Order Date :- 3.7.2013