Jagan Singh And 04 Others vs State Of Up And Another
2019 Latest Caselaw 1352 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 52
 

 
Case :- APPLICATION U/S 482 No. - 9365 of 2019
 

 
Applicant :- Jagan Singh And 04 Others
 
Opposite Party :- State Of Up And Another
 
Counsel for Applicant :- Sanjay Kumar Dwivedi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajul Bhargava,J.

Heard learned counsel for the applicants as well as learned A.G.A. appearing for the State and perused the material placed on record.

It has been argued by learned counsel for the applicants that two factions in the village were fighting with each other. Thereafter, the police party on receiving information reached at the spot and tried to pacify the matter upon which the applicants and others stopped the police personnel from performing their duty. It is argued that the police has falsely implicated the applicants who belong to the same family out of which applicant nos.2 and 3 are ladies.

In view of above, matter requires scrutiny.

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

Issue notice to opposite party no.2 returnable within four weeks. Steps be taken within a week.

Opposite party no.2 may file counter affidavit within four weeks. Learned A.G.A. may also file counter affidavit within the same period. Rejoinder affidavit may be filed within two weeks thereafter.

List this case in the week commencing 8.7.2019 before appropriate Court.

Till then, further proceedings of Case Crime No.0187 of 2018, under Sections 147, 332, 353, 504, 506 I.P.C., 7 of Criminal Amendment Act, P.S. Mant, District Mathura, pending in the court of IIIrd Additional Chief Judicial Magistrate, Mathura shall remain stayed so far as the applicants are concerned.

The case shall not be treated as tied up or part heard to this Bench.

Order Date :- 15.3.2019

Vikas