Layak Singh Alias Sethi And 3 Ors. vs State Of U.P. And Another
2014 Latest Caselaw 5132 ALL

Citation : 2014 Latest Caselaw 5132 ALL
Judgement Date : 27 August, 2014

Allahabad High Court

Layak Singh Alias Sethi 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. - 34326 of 2014
 

 
Applicant :- Layak Singh Alias Sethi And 3 Ors.
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Yogendra Mishra
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Vipin Sinha,J.

Sri Yogendra Misra has filed his Vakalatnama on behalf of the applicant, today is taken on record.

Heard learned counsel for the applicants and learned A.G.A.

In view of statement of witnesses, (a copy of which has been annexed as Annexure 2 to the affidavit) 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. 565 of 2012 (State Vs. Layak Singh Singh and others), under Sections 498A, 323, 504, 506 I.P.C. and 3/4 D.P. Act, P.S. Tajganj, District Agra pending in the court of Additional Chief Judicial Magistrate, 1st, Agra shall remain stayed as against the applicants.

Order Date :- 27.8.2014

Ajay