Pramod Kumar Singh And 2 Others vs State Of U.P. & Another
2015 Latest Caselaw 1482 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 49
 

 
Case :- APPLICATION U/S 482 No. - 19753 of 2015
 

 
Applicant :- Pramod Kumar Singh And 2 Others
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- S.B. Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Pankaj Naqvi,J.

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

Learned A.G.A. has accepted notice on behalf of opposite party no.1.

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 5.10.2015, along with application u/s 482 Cr.P.C. No. 6915 of 2015, before appropriate Court

Till the next date of listing, no coercive action shall be taken against the applicants in Criminal Case No. 1328 of 2014, arising out of Case Crime No. 53 of 2014 (State Vs. Pramod Kumar Singh & others) under Sections 466, 506 I.P.C. P.S. Maniar, District Ballia pending in the court of learned A.C.J.M. Court No.1, Ballia.

Order Date :- 27.7.2015

AHN