Mohd. Idris Ansari vs State Of U.P. And Another
2016 Latest Caselaw 2466 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- APPLICATION U/S 482 No. - 14819 of 2016
 

 
Applicant :- Mohd. Idris Ansari
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Mohd. Shoeb Khan
 
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 quash the order dated 6.8.2015 passed by learned Additional Sessions Judge, Court No.4, Kushinagar, in Criminal Revision No.172 of 2014 as well as order dated 7.11.2014 passed by learned C.J.M., Kushinagar, in Case No.3709 of 2012, State Vs. Idris and others, arising out of Case Crime No.1301-A of 2011 from P.S. Kotwali padrauna, District - Kushinagar, under Sections 419/420/467/468/471/193/506 IPC. 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