Abdul Rahman And 2 Others vs State Of U.P. & Another
2015 Latest Caselaw 1536 ALL

Citation : 2015 Latest Caselaw 1536 ALL
Judgement Date : 29 July, 2015

Allahabad High Court

Abdul Rahman And 2 Others vs State Of U.P. & Another on 29 July, 2015

Bench: Pankaj Naqvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 49
 

 
Case :- APPLICATION U/S 482 No. - 21516 of 2015
 

 
Applicant :- Abdul Rahman And 2 Others
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Ajay Sengar
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Pankaj Naqvi,J.

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

List along with Application u/s 482 Cr.P.C. No. 18953 of 2015, in the week commencing 26.10.2015 before the appropriate Court.

Till the next date of listing, further proceedings of the Complaint Case, arising out of the Criminal Misc. Application u/s 156(3) Cr.P.C. No. 65 of 2013, Brij Bhushan Mishra Vs. Abdul Rahman & others, under Sections 420, 467 & 468 I.P.C. at P.S. & District Jalaun pending in the court of Judicial Magistrate, Jalaun shall remain stayed in respect of the applicants only.

Order Date :- 29.7.2015

AHN