Ram Samujh Yadav And 12 Ors. vs State Of U.P. And Another
2014 Latest Caselaw 5036 ALL

Citation : 2014 Latest Caselaw 5036 ALL
Judgement Date : 26 August, 2014

Allahabad High Court

Ram Samujh Yadav And 12 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. - 34018 of 2014
 

 
Applicant :- Ram Samujh Yadav And 12 Ors.
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- I.N. Singh,Ajay Yadav
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Vipin Sinha,J.

Heard learned counsel for the applicants.

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 applicants and also in view of the compromise entered into between the parties, a copy of which has been annexed as Annexure 4 to the present application, prima facie, a case for grant of an interim relief is made out.

Until further orders of this Court, further proceedings against the applicants in Case No.749 of 2013 (State Vs. Ram Samujh Yadav and other) arising out of Case Crime No. 244 of 2011, under Section 147, 148, 149, 452, 323, 325, 504, 506 IPC and 3(1)(X) SC/ST Act, Police Station Tarwa, District Azamgarh pending before the court of Judicial Magistrate, Court No.11, Azamgarh shall remain stayed.

Order Date :- 26.8.2014

Ajay