Mohit And Another vs State Of U.P. And Another
2017 Latest Caselaw 2345 ALL

Citation : 2017 Latest Caselaw 2345 ALL
Judgement Date : 13 July, 2017

Allahabad High Court

Mohit And Another vs State Of U.P. And Another on 13 July, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 15490 of 2017
 

 
Applicant :- Mohit And Another
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Rajesh Kumar Roy Sharma
 
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. 2 has lodged an F.I.R. under section 376 and 506 I.P.C. against the opp. party no. 2 on 17.3.2015. Only to make pressure the opp. party no. 2 who is father of daughter -in-law of applicant no. 2 has filed this false and frivolous complaint against the applicants. In fact the applicants have not committed the alleged offence.

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 on 18.8.2017.

Till the next date of listing, no coercive action shall be taken against the applicants in complaint case no. 493 of 2015, Gyan Singh Vs. Mohit and others, under sections 498-A, 323 I.P.C. and 3/4 D.P. Act, police station Gandhipark, District Aligarh.

Order Date :- 13.7.2017

Gss