Ganesh And 11 Others vs State Of U.P. And Another
2013 Latest Caselaw 3698 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- APPLICATION U/S 482 No. - 21040 of 2013
 

 
Applicant :- Ganesh And 11 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Birendra S. Pandey
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Birendra S. Pandey, learned counsel for the applicants and learned AGA for the State.

It is contended by the learned counsel for the applicants that  the allegation made in the complaint are too trivial for prosecution of the applicants. Moreover, admittedly, it is a case of no injury.

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.1314 of 2011, under Sections 147,323,452,504,506 I.P.C., Police Station  Bijpur, District Sonebhdra (Amarjeet Vs. Ganesh and others), pending in the Court of Additional Civil Judge (J.D.)/Magistrate, Dudhi, District Sonebhadra  shall remain stayed against the applicants .

Order Date :- 4.7.2013

NS