Pradeep Kumar @ Pradeep Deshwal ... vs State Of U.P. And Another
2013 Latest Caselaw 3701 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- APPLICATION U/S 482 No. - 21194 of 2013
 

 
Applicant :- Pradeep Kumar @ Pradeep Deshwal And 2 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Sushil Tiwari
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Sushil Tiwari, learned counsel for the applicants and learned AGA for the State.

It is contended by the learned counsel for the applicants that there was an agreement between the applicants and opp.  party No.2. The applicants are carrying the brick-klin and opp. party No.2 was working on the brick-klin of the applicants and there was some dispute between them regarding money transaction. Hence, the present complaint for malicious prosecution of the applicants 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.9 of 2013 (Ram Bahadur Vs. Kake Talwar etc.), under Sections 323,504,394,365,367 I.P.C., Police Station Kotwali Banda City, District Banda shall remain stayed against the applicants.

Order Date :- 4.7.2013

NS