Pinki vs State Of U.P. & Another
2017 Latest Caselaw 2836 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 20025 of 2017
 

 
Applicant :- Pinki
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Shailendra Kumar Tripathi
 
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 daughter-in-law of the opp. party no. 2. The applicant has lodged an N.C.R. against her husband under Section 323 I.P.C. Thereafter, the applicant has filed a complaint under section 498-A, 323, 504 I.P.C. against the opp. party no. 2 and other family members. In counterblast, the opp. party no. 2 has filed this false and frivolous complaint against the applicant. The applicant has 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 14.9.2017.

Till the next date of listing no coercive action shall be taken against the applicant  in complaint case no. 2235 of 2016, Shyamvir Vs. Yogesh @ Dabbu and others, under sections 379, 504, 506 I.P.C. Police Station Gursahaiganj, District Kannauj, pending in the court of Chief Judicial Magistrate, Kannauj.

Order Date :- 31.7.2017

Gss