Sharique And 5 Others vs State Of U.P. And Another
2016 Latest Caselaw 6346 ALL

Citation : 2016 Latest Caselaw 6346 ALL
Judgement Date : 3 October, 2016

Allahabad High Court

Sharique And 5 Others vs State Of U.P. And Another on 3 October, 2016

Bench: Harsh Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- APPLICATION U/S 482 No. - 27478 of 2016
 

 
Applicant :- Sharique And 5 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Sanjay Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Harsh Kumar, J.

Heard.

Matter requires consideration.

Learned counsel for the State prays for and is granted three weeks time for filing counter affidavit.

Let counter affidavit may be filed within three weeks.

Notice on behalf of opposite party no. 2 has been accepted by learned A.G.A.

List thereafter before the appropriate Bench.

Till the next date of listing, further proceedings in Case Crime No. 447 of 2013 under Sections 147, 148, 149, 307 I.P.C and Section 7 of Criminal Law Amendment Act, Police Station Delhi Gate District - Aligarh, pending in the Court of A.C.J.M. Court No. 9, Aligarh, shall remain stayed.

Order Date :- 03.10.2016

Vinod.