Ashwani And 2 Ors vs State Of U.P. And Another
2014 Latest Caselaw 9075 ALL

Citation : 2014 Latest Caselaw 9075 ALL
Judgement Date : 24 November, 2014

Allahabad High Court

Ashwani And 2 Ors vs State Of U.P. And Another on 24 November, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- APPLICATION U/S 482 No. - 47260 of 2014
 

 
Applicant :- Ashwani And 2 Ors
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Pankaj Srivastava,Neeraj Srivastava
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Learned counsel for applicants appeared. Shri Manoj Srivastava has filed Vakalatnama on behalf of opposite party no.2.

Learned counsel for opposite party no.2, who is complainant of Crime No.39 of 2010, under sections 363, 364, 366, 504, 506 and 120-B I.P.C., Police Station Nazirabad, District Kanpur Nagar contended that parties have entered into compromise and victim has been given in custody of accused Ashwani vide order dated 27.4.2011 passed by C.M.M. Kanpur Nagar and they are living as husband and wife. Therefore proceeding initiated on charge sheet submitted by police in said case should be quashed.

In view of contentions made by parties it appears just to hear on merit.

Issue notice.

Learned A.G.A. accepted notice on behalf of opposite party no.1. Learned counsel for opposite party no.2 has already put in appearance.

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

List on 19.2.2015 for hearing.

Till next date of listing, no coercive steps shall be taken against the applicants in the aforesaid criminal case.

Order Date :- 24.11.2014