Akram And 3 Others vs State Of U.P. And Another
2013 Latest Caselaw 3671 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- APPLICATION U/S 482 No. - 21048 of 2013
 

 
Applicant :- Akram And 3 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Mohammad Ayub
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Mohammad Ayub, learned counsel for the applicants and learned AGA for the State.

It is contended by the learned counsel for the applicants that  that the daughter of opp.party No.2 is married to applicant No.1 as they had liking for each other and as on date the applicant No.1 and daughter of opp. party No.2 are living together and malicious complaint has been filed by opp. party No.2 against the applicant No.1 and his family members.

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.1189 of 2011 (Devendra Arora Vs. Akram and others), under Sections 323,504,506 I.P.C., Police Station New Agra, District Agra, pending in the Court of  Additional Chief Judicial Magistrate, Court No.13, Agra  shall remain stayed against the applicants.

Order Date :- 4.7.2013

NS