Teckchandra And 7 Others vs State Of U.P. And Another
2017 Latest Caselaw 3221 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 18743 of 2017
 

 
Applicant :- Teckchandra And 7 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Ashok Kumar Singh,Virendra Kumar Jaiswal
 
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 marriage of daughter of applicant no. 1 namely Geeta was solemnized with the opp. party no. 2 on 6.5.2013.  The opp. party no. 2 harassed and tortured the daughter of applicant no. 1 due to which the daughter of applicant no. 1 namely Geeta has filed a suit for Restitution of Conjugal Rights and also filed an application under section 125 Cr.P.C. for maintenance against the opp. party no. 2. Only to make pressure upon the applicants, the opp. party no. 2 has filed this false and frivolous complaint against the applicant no. 1 and his family members. In fact, no case is made out against the applicants.

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. 18158 of 2016, Shyambabu Vs. Teckchand and others, under sections 406, 504, 506 I.P.C. Police Station Quarsi District Aligarh.

Order Date :- 11.8.2017

Gss