Smt.Sarita Sharma vs State Of U.P. And Another
2017 Latest Caselaw 3073 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 20994 of 2017
 

 
Applicant :- Smt.Sarita Sharma
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Kameshwar Singh,Birendra Pratap Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the applicant, learned  A.G.A. for the State and perused the record.

Learned counsel for the applicant submits that the applicant was appointed as officiating Principal in S.D. Kanya Inter College, Railway Colony, Saharanpur. The Manager of the alleged college suspended the applicant at several times. The applicant has also filed writ petition against the Committee of Management. The opp. party no. 2 is a peon in that college. The opp. party no. 2 has filed this false and frivolous complaint with collusion of the Manager of the alleged college. The applicant has not committed the alleged offence. No offence is made out against the applicant.

Learned A.G.A. has accepted notice on behalf of State.

Issue notice to the opp. party no. 2 who may file counter affidavit within a period of three weeks. Rejoinder affidavit may be filed within a week thereafter.

List thereafter.

Till the next date of listing, no coercive action shall be taken against the applicant in complaint case no. 2723 of 2016, Main Singh Vs. Smt. Sarita Sharma and another, under section 504 I.P.C. and 3(1) 10 SC/ST Act, P.S. Sadar Bazar District Saharanpur, pending in the court of Special Judge/ Additional Sessions Judge, SC/ST Act, Court No. 2 Saharanpur.

Order Date :- 8.8.2017

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