Ikramuddin And 4 Ors. vs State Of U.P. And Another
2014 Latest Caselaw 5048 ALL

Citation : 2014 Latest Caselaw 5048 ALL
Judgement Date : 26 August, 2014

Allahabad High Court

Ikramuddin And 4 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. - 33865 of 2014
 

 
Applicant :- Ikramuddin And 4 Ors.
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- S.A. Imam
 
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 nos. 8, 9, 10, 11, 12 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 chargesheet dated 16.03.2013 in Case Crime No. 68 of 2013, under Sections 406, 447, 420, 467, 468, 471, 504, 506 I.P.C., P.S. Hapur Dehat, District Hapur pending in the court of Additional Chief Judicial Magistrate, Hapur shall remain stayed as against the applicants.

Order Date :- 26.8.2014

Ajay