Ashish Kumar Tripathi vs State Of U.P. And Another
2014 Latest Caselaw 7354 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- APPLICATION U/S 482 No. - 41474 of 2014
 

 
Applicant :- Ashish Kumar Tripathi
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Ghanshyam Dwivedi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Notice on behalf of opposite party no.1 State of U.P. has been accepted by learned A.G.A.

Issue notice to opposite party no.2. 

Heard  learned counsel for applicant as well as learned A.G.A. on application  for interim relief.

Application under section 482 Cr.P.C. No.40841 of 2014 (Smt. Rani Tiwari and another Vs. State of U.P. and another) has been filed by accused Smt. Rani Tiwari and Vikas Kumar Tripathi in repespect of charge sheet submitted  in this very crime. The said application u/s 482 Cr.P.C. is pending.

Connect it with Application under section 482 Cr.P.C. No.40841 of 2014 (Smt. Rani Tiwari and another Vs. State of U.P. and another).

In the above Application under section 482 Cr.P.C. No.40841 of 2014 (Smt. Rani Tiwari and another Vs. State of U.P. and another) interim order has been passed to the effect that until further orders of this Court further proceedings of Case Crime No.221 of 2013, under sections 498-A, 304-B, 323, 504 I.P.C. and 3/4 Dowry Prohibition Act, Police Station Sarai Inayat, District Allahabad pending in the court of Additional District and Sessions Judge, Court No.14, Allahabad shall remain stayed against the applicants. The said interim order passed in the said application is made effective in respect of the applicant Ashish Kumar Tripathi also. 

List on 4.12.2014 for hearing before appropriate Bench  alongwith connected Application under section 482 Cr.P.C. No.40841 of 2014 (Smt. Rani Tiwari and another Vs. State of U.P. and another).

Order Date :- 9.10.2014

RU