Ravi Prakash Alias Lalua Alias ... vs State Of U.P. And Another
2014 Latest Caselaw 5121 ALL

Citation : 2014 Latest Caselaw 5121 ALL
Judgement Date : 27 August, 2014

Allahabad High Court

Ravi Prakash Alias Lalua Alias ... vs State Of U.P. And Another on 27 August, 2014

Bench: Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 34207 of 2014
 

 
Applicant :- Ravi Prakash Alias Lalua Alias Lallu
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Hari Pratap Gupta
 
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. 9 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.

Three 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 two weeks thereafter.

List on 8th October, 2014.

Until further orders of this Court, no coercive action shall be taken against the applicant in Case No. 51 of 2012, Case Crime No. 3097 of 2012, under Sections 323, 504, 506 I.P.C. and 3(1)(X) SC/ST Act, P.S. Ramkola, District Kushinagar pending in the court of Chief Judicial Magistrate, Kushinagar Place Padrauna.

Order Date :- 27.8.2014

Ajay