Rajiv Kumar Chhabra vs State Of U.P. & 2 Others
2014 Latest Caselaw 2215 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 9845 of 2014
 

 
Petitioner :- Rajiv Kumar Chhabra
 
Respondent :- State Of U.P. & 2 Others
 
Counsel for Petitioner :- Sunil Vashisth
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Mrs. Sunita Agarwal,J.

Issue notice to the respondent no.3 returnable at an early date.

All the respondents may file a counter affidavit within three weeks.

The matter shall be listed on 14.7.2014 as we find from the narration of the facts that this is a dispute between two elderly people who are almost in the third stage of their life and the matter may be settled by way of mediation.

Consequently, let the parties file their affidavits as directed above and till the next date of listing or till submission of the police report, whichever is earlier, the petitioner shall not be arrested in Case Crime No.535 of 2014, under Sections 354, 504, 506 I.P.C., Police Station Indrapuram, District Ghaziabad.

Order Date :- 6.6.2014

Anand Sri./-