Jitendra Kumar Dwivedi And 4 Ors. vs State Of U.P. And Another
2014 Latest Caselaw 7660 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- APPLICATION U/S 482 No. - 41643 of 2014
 

 
Applicant :- Jitendra Kumar Dwivedi And 4 Ors.
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Pankaj Kumar Shukla
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Learned counsel for applicant appeared. Learned A.G.A. has accepted notice for opposite party no.1. 

Issue notice to opposite party no.2 returnable at an early daze.

Steps be taken within a week.

Counter affidavit may be filed within two weeks. Rejoinder affidavit may be filed within a week thereafter.

List  on 1.12.2014 for hearing before appropriate Bench. 

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

Learned A.G.A. is directed to obtain attested photo copy of dying declaration alleged by applicants which is paper no.33 of this application and to produce the same before this Court on the next date of listing.

Till the next date of listing no final order shall be passed in  criminal case pending related to Case Crime No.313 of 1997, under sections 498-A, 304-B, 201 I.P.C. and 3/4 Dowry Prohibition Act, Police Station Karchhana, District Allahabad pending  in the Court of Additional sessions Judge, Court No.6, Allahabad but it is made clear  further proceeding of trial may go on.

Order Date :- 17.10.2014

RU