Smt. Neelam And 2 Ors. vs State Of U.P. And Another
2014 Latest Caselaw 5169 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 34237 of 2014
 

 
Applicant :- Smt. Neelam And 2 Ors.
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Mithiilesh Kumar Shukla,Avanish Kuamr Shukla
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Vipin Sinha,J.

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

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.

After hearing learned counsel for the applicants 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 of Case No. 1267 of 2014 (State Vs. Shiv Raj Singh and others), under Section 306 I.P.C., P.S.Jasarana, District Firozabad pending in the court of  Additional Chief Judicial Magistrate, Shikohabad shall remain stayed as against the applicants.

Order Date :- 27.8.2014

Ajay