Praghya Singh vs State Of U.P. And Another
2017 Latest Caselaw 3264 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 22605 of 2017
 

 
Applicant :- Praghya Singh
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Brij Raj
 
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 is well educated. Her academical qualification is M.Sc. and B.Ed.  The marriage of applicant was solemnized with Sri Manoj Kumar Singh. The applicant has not solemnized her marriage with the opp. party no. 2. False and frivolous allegation has been made against the applicant. In fact,  no offence is made out against the applicant. The present prosecution has been instituted only for the purpose of harassment.

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. 175 of 2017, under Section 494 I.P.C.  Police Station Handia, District Allahabad.

Order Date :- 16.8.2017

Gss