Mehtab Ahmad vs State Of U.P. And Another
2014 Latest Caselaw 4992 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 34019 of 2014
 

 
Applicant :- Mehtab Ahmad
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Mustqeem Ahmad
 
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.

Counter affidavit to be filed within four weeks by the learned A.G.A. as well as opposite party no. 2 and rejoinder affidavit to be filed within three weeks thereafter.

List thereafter.

After hearing learned counsel for the applicant and also in view of the averments made in the affidavit accompanying the application under Section 482 Cr.P.C., prima facie, a case for grant of an interim relief is made out.

Until further orders of this Court, further proceedings against the applicant in Case No. 2730 of 2012 arising out of Case Crime no. 27 of 2011, under Section 498A, 323, 504 IPC and 3/4 D.P. Act, Police Station Handia, District Allahabad pending before the court of Additional Chief Judicial Magistrate,Court No.9, Allahabad shall remain stayed. 

Order Date :- 26.8.2014

Ajay