Ravindra Singh vs State Of U.P. And Another
2014 Latest Caselaw 5137 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 34195 of 2014
 

 
Applicant :- Ravindra Singh
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Ravindra Prakash Srivasta
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Vipin Sinha,J.

Heard learned counsel for the applicant and learned AGA for the .

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 and connect with Application U/S 482 No. 9223 of 2013.

After hearing learned counsel for the applicant and also in view of the fact that the proceeding of cross case have already been stayed by this Court in Application U/S 482 No. 9223 of 2013 vide order dated 18.03.2013, prima facie, a case for grant of an interim relief is made out.

Until further orders of this Court, further proceedings  in Case No. 854 of 2013 (State Vs. Ravindra Singh) arising out of Case Crime No. 560 of 2012, under Section 325, 323 IPC, Police Station Dhanghata, District Sant Kabir Nagar pending before the court of Judicial Magistrate/ Civil Judge(Junior Division), Sand Kabir Nagr shall remain stayed against the applicant. 

Order Date :- 27.8.2014

Ajay