Man Singh And 2 Ors vs State Of U.P. And Another
2014 Latest Caselaw 2764 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- APPLICATION U/S 482 No. - 23967 of 2014
 

 
Applicant :- Man Singh And 2 Ors
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Vinod Kumar Shukla
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

Learned counsel for the applicants contended that applicants are neither family members nor relatives of husband of the opposite party no.2. However they have also been implicated in the present case, because sometime they were  visiting the house of husband of opposite party no.2. Rather they have no concerned with family affairs of husband of wife.

Issue notice to opposite party no. 2,returnable at an early date.

List after six weeks .

Till the next date of listing, further proceedings in Complaint Case No. 1216 of 2014, under Sections 498A, 323, 504, 506 I.P.C. & 3/4 D.P. Act, P.S. Hari Parwat, District Agra pending in the court of A.C.J.M. 8th Agra shall remain stayed.

Order Date :- 9.7.2014

AHN