Sonmati And Another vs State Of U.P. And Another
2014 Latest Caselaw 9129 ALL

Citation : 2014 Latest Caselaw 9129 ALL
Judgement Date : 24 November, 2014

Allahabad High Court

Sonmati And Another 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. - 47219 of 2014
 

 
Applicant :- Sonmati And Another
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- M.P. Pandey
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Issue notice.

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

Notice shall be sent to opposite party no.2.

Steps be taken within two weeks.

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 action shall be taken against applicants Sonmati and Ram Lagan in Criminal Case No.1828 of 2014 in Case Crime No.1161 of 2013, under sections 419, 420, 465, 468, 471, 120-B, Police Station Uska Bazar, District Siddharth Nagar.

Order Date :- 24.11.2014