Vakil And 3 Others vs State Of U.P. And Another
2017 Latest Caselaw 2166 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- APPLICATION U/S 482 No. - 19420 of 2017
 

 
Applicant :- Vakil And 3 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Syed Irfan Ali
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Abhai Kumar,J.

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

Issue notice to the opposite party no.2 to file counter affidavit within four weeks from today. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

Steps to be taken within a week.

It is submitted by the learned counsel for the applicants that FIR has been lodged as counterblast to the FIR filed by the applicant no.4. The FIR on the side of the applicants was filed on 4.5.2016, whereas the FIR in the present case was lodged on 6.5.2016. Although the date of the incident is same but the place of incident has been changed. From the side of the applicants, all the applicants were injured in the incident including the father of the applicants wherein the left hand of the father of the applicant was broken and the parietal bone of the applicant no.1 was found fractured. From the opposite party no.2, only simple injuries were received in the incident.

The further proceeding in Case Crime No.2407/9/16 (State vs. Vakil and others), under Sections 354B, 323, 504 & 506 I.P.C., Police Station Kairana, District Shamli, pending in the Court of Additional Chief Judicial Magistrate, is hereby stayed till the next date of listing.

Order Date :- 10.7.2017

Ajeet