Gopal Das And Anr vs State Of U.P.
2014 Latest Caselaw 3478 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 25034 of 2014
 

 
Applicant :- Gopal Das And Anr
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Sujan Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Vipin Sinha,J.

Learned counsel for the applicants is permitted to make necessary correction in the prayer clause during course of the day.

Heard learned counsel for the applicants and learned A.G.A.

In view of specific averments made in paragraph nos.7, 15, 17 of the  application prima facie, a case for grant of an interim relief is made out.

Learned A.G.A. has accepted notice on behalf of opposite party no. 1.

Four weeks time is granted to learned A.G.A. to file counter affidavit. Rejoinder affidavit may be filed within three weeks thereafter.

List thereafter.

Until further orders of this Court, further proceedings of Case No. 22 of 2009, Case Crime No. 188 of 2009, under Sections 420, 272, 273, 353 I.P.C., P.S. Etmaddaula, District Agra pending in the court of Additional Chief Judicial Magistrate,XIIth, Agra shall remain stayed.

Order Date :- 22.7.2014

Ajay