Rohit Sangwan & 2 Others vs State Of U.P. & Another
2017 Latest Caselaw 2838 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 20012 of 2017
 

 
Applicant :- Rohit Sangwan & 2 Others
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Amit Rana
 
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.

It is contended by learned counsel for the applicants that the applicant no. 1 and the opp. party no. 2 are husband and wife. There is matrimonial dispute in between the parties. The applicant no. 1 and the opp. party no. 2 has filed a divorce petition with mutual consent which is still pending. It has further been submitted that 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 on 13.9.2017.

Till the next date of listing no coercive action shall be taken against the applicants in complaint case no. 5947 of 2016, Smt. Shalini Tevatiya Vs. Rohit Sangwan and others, under section 406 I.P.C., Police Station T.P. Nagar, District Meerut.

Order Date :- 31.7.2017

Gss