Kaushal Kishore And 2 Ors. vs State Of U.P. And Another
2014 Latest Caselaw 4989 ALL

Citation : 2014 Latest Caselaw 4989 ALL
Judgement Date : 26 August, 2014

Allahabad High Court

Kaushal Kishore And 2 Ors. vs State Of U.P. And Another on 26 August, 2014

Bench: Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 33768 of 2014
 

 
Applicant :- Kaushal Kishore And 2 Ors.
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Pramod Dwivedi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Vipin Sinha,J.

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

In view of specific averments made in paragraph no. 8 of the application 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 thereafter.

Until further orders of this Court, further proceedings of Case No. 170 of 2014, Case Crime No. 714 of 2013, under Sections 498A, 323, 504, 506, 377 IPC and 3/4 Dowry Prohibition Act, P.S.Sikandra Rau, District Hathras pending in the court of Civil Judge (Junior Division)/ Judicial Magistrate, Sikandra Rau, Hathras shall remain stayed as against the applicant.

Order Date :- 26.8.2014

Ajay