Popsingh And 2 Others vs State Of U.P. And Another
2014 Latest Caselaw 9584 ALL

Citation : 2014 Latest Caselaw 9584 ALL
Judgement Date : 4 December, 2014

Allahabad High Court

Popsingh And 2 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. - 49861 of 2014
 

 
Applicant :- Popsingh And 2 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Ajay Kumar Pathak
 
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 Narendra Singh Gangwar .

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 19.3.2015 for hearing.

Till next date of listing no coercive action shall be taken against applicants in Case No.949 of 2013 (Narendra Singh Gangwar Vs. Popsingh and others), under sections 323, 504, 506, 427 I.P.C., Police Station Kayamganj, District Farrukhabad pending in the court of Additional Chief Judicial Magistrate, Farrukhabad.

Order Date :- 4.12.2014