Vinda Devi And 53 Others vs State Of U.P. And Another
2017 Latest Caselaw 5087 ALL

Citation : 2017 Latest Caselaw 5087 ALL
Judgement Date : 6 October, 2017

Allahabad High Court

Vinda Devi And 53 Others vs State Of U.P. And Another on 6 October, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 8
 

 
Case :- APPLICATION U/S 482 No. - 32021 of 2017
 

 
Applicant :- Vinda Devi And 53 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Vinay Kumar Mishra
 
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.

The contention of the counsel for the applicants is that no offence against the applicants is disclosed and the present prosecution has been instituted with a malafide intention for the purposes of harassment. He pointed out certain documents and statements in support of his contention.

Learned A.G.A. has accepted notice on behalf of opposite party no. 1.

Issue notice to opposite party no. 2 returnable at an early date.

Steps be taken within a week.

Counter affidavit to be filed within four weeks by the learned A.G.A. as well as opposite party no. 2 and rejoinder affidavit to be filed within two weeks thereafter.

List thereafter.

After hearing learned counsel for the applicants and also in view of the averments made in the affidavit accompanying the application, prima facie, a case for grant of an interim relief is made out.

Till the next date of listing, it is directed that no coercive action shall be taken against applicants in case crime no. 0237 of 2016, U/s 419, 420, 468, 471, 409 IPC, P.S Madhuban, District Mau pending before the concerned courts below.

Order Date :- 6.10.2017

Gss