Kanchan Alias Kuvendra Singh vs State Of U.P. And Another
2013 Latest Caselaw 3691 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- APPLICATION U/S 482 No. - 21193 of 2013
 

 
Applicant :- Kanchan Alias Kuvendra Singh
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- M.P.S. Chauhan
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri M.P.S. Chauhan, learned counsel for the applicants and learned AGA for the State.

It is contended by the learned counsel for the applicants that  marriage between the sister of the applicants  is married to opp. party No.2  twelve years ago 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 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 of complaint case No.37 of 2010, under Sections 406,504,506 I.P.C., Police Station  Gangiri, District Aligarh, pending in the Court of Additional Civil Judge (J.D.)/Judicial Magistrate, Court No.1, Aligarh shall remain stayed against the applicants.

Order Date :- 4.7.2013

NS