Shaukat Ali vs State Of U.P. And Another
2013 Latest Caselaw 3709 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- APPLICATION U/S 482 No. - 21053 of 2013
 

 
Applicant :- Shaukat Ali
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Mohd. Naushad Siddiqui
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Mohd. Naushad Siddiqui, learned counsel for the applicant and learned AGA for the State.

It is contended by the learned counsel for the applicant that the dispute between the parties is purely of civil nature, hence, no offence under Section 420 I.P.C. is made out against the applicant.

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.712 of 2012, Shakeel Vs. Shaukat Ali, under Section 420 I.P.C., Police Station Nai Mandi, District Muzaffarnagar, pending in the Court of A.C.J.M. IIIrd, Muzaffarnagar shall remain stayed against the applicant.

Order Date :- 4.7.2013

NS