Mahesh Kumar vs State Of U.P. And Another
2014 Latest Caselaw 5028 ALL

Citation : 2014 Latest Caselaw 5028 ALL
Judgement Date : 26 August, 2014

Allahabad High Court

Mahesh Kumar 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. - 33942 of 2014
 

 
Applicant :- Mahesh Kumar
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Kumar Amit Srivastava
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Vipin Sinha,J.

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

In view of specific averments made in paragraph nos. 11, 12, 13, 14, 15 and 18 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 Notice under Section 145 Cr.P.C. in Suit No. 17/25.06.2014 (Mahesh Kumar Vs. Ragvendra Kumar pending in the court Upp-Zila Magistrate, Rasoolabad, Kanpur Dehat.

Order Date :- 26.8.2014

Ajay