Sanni Jain vs State Of U.P. And 4 Ors.
2014 Latest Caselaw 4906 ALL

Citation : 2014 Latest Caselaw 4906 ALL
Judgement Date : 25 August, 2014

Allahabad High Court

Sanni Jain vs State Of U.P. And 4 Ors. on 25 August, 2014

Bench: Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 33425 of 2014
 

 
Applicant :- Sanni Jain
 
Opposite Party :- State Of U.P. And 4 Ors.
 
Counsel for Applicant :- Sunil Kumar
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Vipin Sinha,J.

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

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

Issue notice to opposite party nos. 2 to 5 returnable at an early date.

Four weeks time is granted to opposite party nos. 2 to 5 as well as learned A.G.A. to file counter affidavit. Rejoinder affidavit may be filed within three weeks thereafter.

List thereafter.

Until further orders of this Court, further proceedings of Case No. 21 of 2014, Case Crime No. 921 of 2013, under Sections 307, 504, 506 I.P.C., P.S. Hapur Nagar, District Hapur pending in the court of Additional Chief Judicial Magistrate, Hapur shall remain stayed as against the applicant.

Order Date :- 25.8.2014

Ajay