Dinesh Chandra vs State Of U.P. And Another
2016 Latest Caselaw 2463 ALL

Citation : 2016 Latest Caselaw 2463 ALL
Judgement Date : 11 May, 2016

Allahabad High Court

Dinesh Chandra vs State Of U.P. And Another on 11 May, 2016

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- APPLICATION U/S 482 No. - 14822 of 2016
 

 
Applicant :- Dinesh Chandra
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Shailendra Kumar Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Kaushal Jayendra Thaker,J.

Heard learned counsel for the applicant as well as the learned AGA.

The present application u/s 482 Cr.P.C. has been filed with the prayer to set-aside the impugned order dated 2.4.2016 passed by learned Additional District Judge, Room No.3, Agra, thereby Criminal Revision No.192/2015 (Dinesh Chandra Vs. State of U.P. and others) of the applicant has been dismissed which was preferred against the order dated 18.6.2015 passed by learned Additional Chief Judicial Magistrate, Court No.8, Agra, rejecting the application moved by applicant under Section 172 (2) Cr.P.C. in Case Crime No.95/2014, under Sections 323/504/506/498A IPC and 3/4 of D.P. Act, P.S. Mahila Thana Rakabganj, District - Agra. Further prayer has been made to stay further proceedings of the aforesaid case.

Matter requires consideration.

Learned AGA has accepted notice on behalf of the opposite party no.1.

Issue notice to opposite party no. 2.

Steps be taken by Registered-Post A/D within a week.

All the opposite parties may file counter affidavit within four weeks. Rejoinder affidavit may be filed within two weeks thereafter.

List on 4.8.2016 before the appropriate Bench.

Till the next date of listing, further proceedings of the aforesaid case shall remain stayed only qua the applicant.

Order Date :- 11.5.2016

Irshad