Ankit (Minor) vs State Of U.P. & Another
2015 Latest Caselaw 1481 ALL

Citation : 2015 Latest Caselaw 1481 ALL
Judgement Date : 27 July, 2015

Allahabad High Court

Ankit (Minor) vs State Of U.P. & Another on 27 July, 2015

Bench: Pankaj Naqvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 49
 

 
Case :- APPLICATION U/S 482 No. - 19719 of 2015
 

 
Applicant :- Ankit (Minor)
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Sanjeev Kumar Trivedi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Pankaj Naqvi,J.

Heard Sri Sanjeev Kumar Trivedi, learned counsel for the applicant, and learned A.G.A.

Learned counsel for the applicant contended that the main accused Deepu @ Anand has obtained protective order from this Court in the application u/s 482 Cr.P.C. No. 15297 of 2015. The applicant happens to be younger brother of co-accused Deepu @ Anand.

Learned A.G.A. has accepted notice on behalf of State.

Issue notice to opposite party no. 2 returnable at an early date. Counter affidavit may be filed within one month. Rejoinder affidavit may be filed within two weeks thereafter.

List in the week commencing 12.10.2015, along with application u/s 482 Cr.P.C. No. 15297 of 2015, before appropriate Court

Till the next date of listing, further proceedings of Case No. 133 of 2013, under Sections 344, 366A, 504, 506 P.S. Shivrajpur, District Kanpur Nagar shall remain stayed in respect of the applicant only.

Order Date :- 27.7.2015

AHN