Niyaz Ahmad vs State Of U.P. & 2 Others
2016 Latest Caselaw 6198 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 
Case :- TRANSFER APPLICATION (CRIMINAL) No. - 353 of 2016
 
Applicant :- Niyaz Ahmad
 
Opposite Party :- State Of U.P. & 2 Others
 
Counsel for Applicant :- Surnedra Prasad Shukla,Nilam Shukla
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Pratyush Kumar,J.

Heard Sri S.P. Shukla, learned counsel for the applicant, learned A.G.A and perused the record. 

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

Issue notice to opposite parties No.2 and 3.

Counter affidavit may be filed within four weeks. Rejoinder affidavit, if any, may be filed within three weeks thereafter.

List on 7.11.2016.

In view of  averment contained in paras 10 to 12 of the supporting affidavit, till the next date of listing, proceedings of S.T. No. 37 of 2013 (State vs. Abdul Quayum), under sections 302 and 404 I.P.C, pending in the court of Session Judge, Siddharth Nagar, shall remain stayed.

Office is directed to communicate this order to the court of Session Judge, Siddharth Nagar today  by fax.

Order Date :- 27.9.2016

G.S