Qazi Arshad And 2 Ors. vs State Of U.P. And Another
2014 Latest Caselaw 7428 ALL

Citation : 2014 Latest Caselaw 7428 ALL
Judgement Date : 10 October, 2014

Allahabad High Court

Qazi Arshad And 2 Ors. vs State Of U.P. And Another on 10 October, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- APPLICATION U/S 482 No. - 41641 of 2014
 

 
Applicant :- Qazi Arshad And 2 Ors.
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Shabana Nizam
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

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

Issue notice to opposite party no.2.

Steps be taken within a week.

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

List in the third week of December, 2014 for hearing before appropriate Bench.

Till the next date of listing, no coercive measure shall be adopted against the applicants by trial court in Criminal Case No.623 of 2013 (State Vs. Qazi Arshad and others), pending in the Court of learned Judicial Magistrate, Saidpur, Ghazipur arising out of Case Crime No.472 of 2013, under sections 498-A, 323, 504, 506 I.P.C., Police Station Saidpur, District Ghazipur.

Order Date :- 10.10.2014