Mukesh Jain And Another vs State Of U.P. And Another
2016 Latest Caselaw 6925 ALL

Citation : 2016 Latest Caselaw 6925 ALL
Judgement Date : 8 November, 2016

Allahabad High Court

Mukesh Jain And Another vs State Of U.P. And Another on 8 November, 2016

Bench: Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- APPLICATION U/S 482 No. - 27964 of 2016
 

 
Applicant :- Mukesh Jain And Another
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Anoop Trivedi
 
Counsel for Opposite Party :- G.A.,Salil Srivastava
 

 
Hon'ble Ashwani Kumar Mishra,J.

It is stated that no offence is disclosed on the basis of averments made in the first information report, inasmuch as the allegations, even if, are taken to be correct, at best constitute civil wrong. It is stated that even otherwise, the dispute is amongst the office bearers of society and the office bearers of the committee of management of institution, and filing of chargesheet in the matter is an abuse of process of law. Reliance has been placed upon an order passed by this Court on 4.10.2016 in the matter under Article 227 No.8054 of 2016.

Matter requires consideration.

Learned AGA appearing for opposite party No.1, as well as Shri Rajesh Kumar Kanaujiya, holding brief of Shri Shailesh Shrivastava, learned counsel for opposite party no.2 may file counter affidavit within four weeks. Rejoinder affidavit may be filed within two weeks thereafter.

List thereafter.

Till the next date of listing, no coercive steps shall be taken against the applicants in case No.598 of 2016 arising out of Case Crime No.803 of 2014 under Sections 419, 420, 467, 468, 471 and 120-B IPC, P.S. Medical, District-Meerut pending in the Court of Additional Chief Judicial Magistrate, Court No.5, Meerut.

Order Date :- 8.11.2016

Ashish Nayan