Smt. Asha Sharma vs State Of U.P. And Another
2016 Latest Caselaw 7475 ALL

Citation : 2016 Latest Caselaw 7475 ALL
Judgement Date : 8 December, 2016

Allahabad High Court

Smt. Asha Sharma vs State Of U.P. And Another on 8 December, 2016

Bench: Karuna Nand Bajpayee




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- APPLICATION U/S 482 No. - 37642 of 2016
 

 
Applicant :- Smt. Asha Sharma
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Hare Ram
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Karuna Nand Bajpayee,J.

Heard applicant's counsel as well as learned AGA for the State and perused the record.

The counsel for the applicant has drawn the attention of the Court to the order with regard to co-accused Rishi Sharma in Application U/S 482 No.36345 of 2016 passed by another Bench on 29.11.2016. Submission is that in view of this order the matter of the applicant also deserves hearing on law and facts both.

Keeping in view the order passed with regard to co-accused Rishi Sharma, I think contentions raised at the bar require detailed hearing on law and facts both.

Notice on behalf of opposite party No.1 has been accepted by learned AGA.

Issue notice to the opposite party no.2 returnable within four weeks.

Opposite party no.2 may file counter affidavit within three weeks after the service. Learned AGA may also file counter affidavit within the same period. Rejoinder affidavit may be filed within two weeks thereafter.

List this matter immediately after expiry of the aforesaid period before the appropriate bench.

Till the next date of listing further proceedings of case No.2306 of 2013 u/s 406, 504, 506 IPC P.S. Jamunapar District Mathura with regard to applicant namely Smt. Asha Sharma shall remain stayed.

Order Date :- 8.12.2016