Smt. Shalu And Another vs State Of U.P. And Another
2014 Latest Caselaw 4920 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 33737 of 2014
 

 
Applicant :- Smt. Shalu And Another
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Kailash Prakash Pathak,Shakeel Ahmad Azmi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Vipin Sinha,J.

Heard learned counsel for the applicant and learned AGA for the State.

In view of specific averments made in paragraph nos. 4 and 7 of the application and statement made under Section 161 Cr.P.C  prima facie, a case for grant of an interim relief is made out.

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.

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 8th September, 2014.

Until further orders of this Court, further proceedings of impugned order dated 01.07.2014 passed by 1st Additional Sessions Judge, Baghpat in Case Crime No. 304 of 2014, under Sections 363, 366 I.P.C. and 8 PASCO Act, P.S. Baghpat, District Baghpat  shall remain stayed as against the applicant.

Learned AGA is directed to produce the Girl on 8th September, 2014 before this Court.

Copy of the order be given to learned counsel for the applicant within 24 hours.

Order Date :- 25.8.2014

Ajay