Jagjeet Singh And 4 Ors vs State Of U.P. And 4 Ors
2014 Latest Caselaw 3484 ALL

Citation : 2014 Latest Caselaw 3484 ALL
Judgement Date : 22 July, 2014

Allahabad High Court

Jagjeet Singh And 4 Ors vs State Of U.P. And 4 Ors on 22 July, 2014

Bench: Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 26997 of 2014
 

 
Applicant :- Jagjeet Singh And 4 Ors
 
Opposite Party :- State Of U.P. And 4 Ors
 
Counsel for Applicant :- Harish Chandra Singh,Rajesh Ji Verma
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Vipin Sinha,J.

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

In view of specific averments made in paragraph nos.4, 5, 7, 10 and 14 of the application and also in view of the order passed in the earlier application under Section 482 No.935 of 2013 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.

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

Four weeks time is granted to opposite party no. 2 as well as learned A.G.A. to file counter affidavit. Rejoinder affidavit may be filed within three weeks thereafter.

List thereafter along with Application u/S 482 No.935 of 2013.

Until further orders of this Court, further proceedings of Case Crime No. 125 of 2014, under Sections 447, 386 I.P.C., P.S. Pahadi, District Chitrakoot shall remain stayed.

Order Date :- 22.7.2014

Ajay