Gaurav Vyas And 5 Others vs State Of U.P. And Another
2014 Latest Caselaw 9561 ALL

Citation : 2014 Latest Caselaw 9561 ALL
Judgement Date : 4 December, 2014

Allahabad High Court

Gaurav Vyas And 5 Others vs State Of U.P. And Another on 4 December, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- APPLICATION U/S 482 No. - 49810 of 2014
 

 
Applicant :- Gaurav Vyas And 5 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Rohan Gupta
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Heard learned counsel for applicants and perused application moved under section 482 Cr.P.C.

Notice for opposite party no.1 State of U.P. was accepted by learned A.G.A.

Issue notice to opposite party no. 2 Smt. Prathistha.

Steps may be taken within ten days.

Counter affidavit may be filed within four weeks. Rejoinder affidavit may be filed within two weeks thereafter.

List on 18.3.2015 for hearing.

Till next date of listing, no coercive action shall be taken against applicants in Complaint Case No.1347 of 2014 (Smt. Prathistha Vs. Gaurav Vyas and others), under section 406 I.P.C., Police Station Vijay Nagar, District Ghaziabad pending in the court of Additional Chief Judicial Magistrate, Court No.2, Ghaziabad.

Order Date :- 4.12.2014