Nanhey Lal Saroj And 3 Ors. vs State Of U.P. And Another
2014 Latest Caselaw 5122 ALL

Citation : 2014 Latest Caselaw 5122 ALL
Judgement Date : 27 August, 2014

Allahabad High Court

Nanhey Lal Saroj And 3 Ors. 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. - 34417 of 2014
 

 
Applicant :- Nanhey Lal Saroj And 3 Ors.
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- H.P. Singh
 
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 8, 9, 10, 11, 12, 21 and 22 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 Case No. 488 of 2013 (State Vs. Nanhey Lal Saroj and others), Case Crime 218 of 2013, under Sections 323, 504, 506, 336 I.P.C., P.S. Sujanganj, District Jaunpur pending in the court of Judicial Magistrate-II, Jaunpur shall remain stayed as against the applicant.

Order Date :- 27.8.2014

Ajay