Rakesh Gupta @ Rakesh Jaiswal vs State Of U.P. And Another
2014 Latest Caselaw 4671 ALL

Citation : 2014 Latest Caselaw 4671 ALL
Judgement Date : 20 August, 2014

Allahabad High Court

Rakesh Gupta @ Rakesh Jaiswal vs State Of U.P. And Another on 20 August, 2014

Bench: Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 32604 of 2014
 

 
Applicant :- Rakesh Gupta @ Rakesh Jaiswal
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- B.K. Tripathi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Vipin Sinha,J.

Heard learned counsel for the applicant.

Learned A.G.A. has accepted notice on behalf of opposite party no. 1.

Issue notice to opposite party no. 2 returnable at an early date. Steps be taken within a week.

Four weeks time is granted to opposite party no. 2 as well as learned A.G.A. to file counter affidavit. Rejoinder affidavit may be filed within three weeks thereafter.

List thereafter.

In view of specific averments made in paragraph nos. 10-A, B and C of the affidavit accompanying the application, prima facie, a case for grant of an interim relief is made out.

Until further orders of this Court, entire proceedings of Case No. 1905 of 2012, (State Vs. Sanjay Chaurasiya and others), under Sections 419, 420, 467, 468, 471, 504, 506 IPC, P.S. Kotwali, District Gorakhpur pending in the court of Additional Chief Judicial Magistrate, Court No.3, Gorakhpur shall remain stayed as against the applicant.

Order Date :- 20.8.2014