Radhey Shyam And Another vs State Of U.P. And Another
2014 Latest Caselaw 5081 ALL

Citation : 2014 Latest Caselaw 5081 ALL
Judgement Date : 26 August, 2014

Allahabad High Court

Radhey Shyam And Another 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. - 34007 of 2014
 

 
Applicant :- Radhey Shyam And Another
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- S.K. Dixit
 
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 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, the operation and effect of the impugned order dated 23.07.2014 passed by learned Additional Sessions Judge, Court No.2, Mahoba in S.T. No. 70 of 2011 arising out of Case Crime No. 113 of 2011, under Section 323, 504, 506 IPC and 3(1)(X) SC/ST, Police Station Kabarai, District Mahoba shall remain stayed against the applicants.

Order Date :- 26.8.2014

Ajay