Kishan Lal @ Krishna Kumar vs State Of U.P. And Another
2013 Latest Caselaw 3675 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- APPLICATION U/S 482 No. - 21049 of 2013
 

 
Applicant :- Kishan Lal @ Krishna Kumar
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Birendra Singh,Bir Bhan Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Birendra Singh, learned counsel for the applicant and learned AGA for the State.

It is contended by the learned counsel for the applicant that the husband of opp. party No.2 was a broker in the press of the applicant's  father and he used to bring customers. The  husband of opp. party No.2  demanded some money from the father of the applicant  for marriage of his daughter which was refused by him, hence, the present complaint for malicious prosecution of the applicant 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.1875 of 2012 (Smt. Khushnuma Begum Vs. Ghanshyam and others), under Sections 420,323,504,506 and  506 I.P.C., Police Station Kotwali, District Jhansi, pending in  the Court of Judicial Magistrate, Court No.9, Jhansi shall remain stayed against the applicants.

Order Date :- 4.7.2013

NS