Tek Chand And 5 Ors vs State Of U.P. And Another
2014 Latest Caselaw 9586 ALL

Citation : 2014 Latest Caselaw 9586 ALL
Judgement Date : 4 December, 2014

Allahabad High Court

Tek Chand And 5 Ors 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. - 49863 of 2014
 

 
Applicant :- Tek Chand And 5 Ors
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Rishi Kant Rai,Shailesh Upadhyay
 
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 Ajay Kumar.

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 Complaint Case No.2523 of 2014 (Ajay Kumar Vs. Smt. Subhadra Devi and others), under section 420 I.P.C., Police Station Sector 20 Noida, District Gautam Budh Nagar pending in the court of Additional Chief Judicial Magistrate, Gautam Budh Nagar.

Order Date :- 4.12.2014