Vidya Devi And 4 Others vs State Of U.P. And Another
2017 Latest Caselaw 3081 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 21081 of 2017
 

 
Applicant :- Vidya Devi And 4 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Radhey Raman Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

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

Learned counsel for the applicants submits that the applicant no. 1 is wife of the opp. party no. 2. The applicant no. 1 has filed a complaint under section 498-A  I.P.C. and 3/4 D.P. Act, against the opp. party no. 2 and his family members and application under section 125 Cr.P.C. was also filed by the applicant no. 1 against the opp. party no. 2. In counterblast, the opp. party no. 2 has filed this false and frivolous complaint against the applicant no. 1, her mother, father and brothers. The summoning order dated 1.4.2017 is not in accordance with law.

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 applicants in complaint case no. 2901 of 2016, Vinod Vs.Vidya Devi and others, under section 406, 506 I.P.C. Police Station Soron, District Kasganj pending in the court of Chief Judicial Magistrate, Kasganj.

Order Date :- 8.8.2017

Gss