Sain Kumar And Another vs State Of U.P. And Another
2014 Latest Caselaw 4478 ALL

Citation : 2014 Latest Caselaw 4478 ALL
Judgement Date : 14 August, 2014

Allahabad High Court

Sain Kumar And Another vs State Of U.P. And Another on 14 August, 2014

Bench: Arvind Kumar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- APPLICATION U/S 482 No. - 31762 of 2014
 

 
Applicant :- Sain Kumar And Another
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Vivek Shukla
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

Heard learned counsels for the parties and perused the record.

Learned counsel for the applicant contended that the applicants are Jaith and Jaithani of opposite party no.2, they are living separately. However, the have also been implicated in the present case on false allegation.

Issue notice to opposite party no. 2,returnable at an early date.

List after six weeks .

Till the next date of listing, further proceedings in complaint case no. 779 of 2013, under Sections 498-A, 323, 506 I.P.C. & 3/4 D.P. Act, P.S. Deoband, District Saharanpur shall remain stayed.

Order Date :- 14.8.2014

AHN