Mushtaq vs State Of U.P.
2014 Latest Caselaw 4903 ALL

Citation : 2014 Latest Caselaw 4903 ALL
Judgement Date : 25 August, 2014

Allahabad High Court

Mushtaq vs State Of U.P. on 25 August, 2014

Bench: Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 33495 of 2014
 

 
Applicant :- Mushtaq
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- M.J. Akhtar,V.M. Zaidi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Vipin Sinha,J.

Heard learned counsel for the applicant and learned A.G.A.

Learned prays for and is granted three weeks time to file counter affidavit. Rejoinder affidavit may be filed within two weeks thereafter.

List on 17th September, 2014.

Until further orders of this Court, further proceedings of Case No. 5039 of 2003 (State Vs. Mustaq & others), under Sections 5A of Immoral Traffic (Prevention) Act, 1956 pending in the court of Special Chief Judicial Magistrate, Meerut shall remain stayed as against the applicant.

Order Date :- 25.8.2014

Ajay

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