Ravi vs State Of U.P. And Another
2014 Latest Caselaw 5165 ALL

Citation : 2014 Latest Caselaw 5165 ALL
Judgement Date : 27 August, 2014

Allahabad High Court

Ravi 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. - 34203 of 2014
 

 
Applicant :- Ravi
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- A.K.S. Bais
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Vipin Sinha,J.

Sri A.K.S Bais has filed Vakalatnama on behalf of the applicant is taken on record.

Heard learned counsel for the applicant.

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 applicant 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, further proceedings against the applicant in Case No. 3504 of 2014 arising out of Case Crime No. 103-C/ 2014, under Sections 506, 504 IPC, Police Station Nakur, District Saharanpur pending before the court of Additional Chief Judicial Magistrate-1st, Saharanpur shall remain stayed.

Order Date :- 27.8.2014

Ajay