Pancham Singh And 3 Others vs State Of U.P. & Another
2015 Latest Caselaw 1247 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 26
 
Case :- APPLICATION U/S 482 No. - 19269 of 2015
 
Applicant :- Pancham Singh And 3 Others
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Raj Kumar Mishra
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Yashwant Varma,J.

Heard learned counsel for the applicants and the learned A.G.A.

The learned counsel for the applicants has contended that the applicants are running a school and that no wrong doing was found in the matter of disbursement of scholarship amount. He contends that the Gram Pradhan with ulterior motives lodged the first information report against unknown persons, pursuant to which applicants are being harassed.

Matter requires consideration.

Issued notice to opposite party No. 2 returnable within six weeks.

Learned A.G.A. as well as the noticed respondents shall file their replies in the meanwhile.

Post this matter upon expiry of the aforesid period before the appropriate Court.

In the meanwhile and till the next date of listing, further proceedings of Case No. 271 (State Vs. Pancham Singh and others) pending in the Court of Additional Chief Judicial Magistrate, Court No. 3, Etawah arising out of Case Crime No. 392 of 2014, under Section 506 I.P.C., Police Station Bakewar, District Etawah shall remain stayed.

Order Date :- 14.7.2015/Arun K. Singh