Kapil Dubey And 2 Ors. vs State Of U.P. And Another
2014 Latest Caselaw 9655 ALL

Citation : 2014 Latest Caselaw 9655 ALL
Judgement Date : 8 December, 2014

Allahabad High Court

Kapil Dubey And 2 Ors. vs State Of U.P. And Another on 8 December, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- APPLICATION U/S 482 No. - 50125 of 2014
 

 
Applicant :- Kapil Dubey And 2 Ors.
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Rajesh Kumar Singh
 
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. Vibha @ Pinki.

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 31.1.2015 for hearing.

Till next date of listing, no coercive action shall be taken against applicants in Complaint Case No1432 of 2013 (Smt. Vibha @ Pinki Vs. Kapil Dubey and others), under section 406 I.P.C., Police Station New Agra, District Agra pending in the court of learned Additional Chief Judicial Magistrate, Court No.10, Agra.

Order Date :- 8.12.2014