Imran Ali And 3 Ors vs State Of U.P. And Another
2014 Latest Caselaw 8488 ALL

Citation : 2014 Latest Caselaw 8488 ALL
Judgement Date : 13 November, 2014

Allahabad High Court

Imran Ali And 3 Ors vs State Of U.P. And Another on 13 November, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- APPLICATION U/S 482 No. - 45991 of 2014
 

 
Applicant :- Imran Ali And 3 Ors
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Madan Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Learned A.G.A. has accepted notice for opposite party no.1 State of U.P.

Issue notice to opposite party no.2.

Steps be taken within a week.

Counter affidavit may be filed within four weeks. Rejoinder affidavit may be filed within two weeks thereafter.

List on 30.1.2015 for hearing.

Till next date of listing, further proceeding of Case No.1158 of 2014 arising out of Case Crime No.105 of 2013 (State Vs. Imran and others), under sections 498-A, 323, 506 I.P.C. and 3/4 Dowry Prohibition Act, Police Station Mahila Thana, District Bijnor pending before the Court of Additional Civil Judge (Junior Division) Court No.3, Bijnor shall remain stayed.

Order Date :- 13.11.2014