Allahabad High Court
Kalu Khan And Others vs State Of U.P. And Another on 13 January, 2010
Author: Ravindra Singh
Bench: Ravindra Singh
Court No. - 54 Case :- APPLICATION U/S 482 No. - 914 of 2010 Petitioner :- Kalu Khan And Others Respondent :- State Of U.P. And Another Petitioner Counsel :- A.N.Mishra Respondent Counsel :- Govt. Advocate Hon'ble Ravindra Singh,J.
Heard learned counsel for the applicants and learned A.G.A. It is contended by learned counsel for the applicants that the sister of applicant is married with O.P. No. 2. The applicant had lodged the FIR in case crime no. 156 of 2006 under sections 498A, 307, 325 IPC and section 3/4 D.P. Act against the O.P. NO. 2 and others at P.S. Fatehpur Sikari, District Agra. And in its counter blast the complaint of the present case has been filed which is based on false and frivolous allegation. Issue notice to O.P. No. 2 returnable within four weeks. In view of the submissions made by learned counsel for the applicants the further proceedings of case no. 488 of 2009 under sections 147, 452, 504, 506, 324 IPC pending in the court of A.C.J.M., Mainpuri shall remain stayed till the next date of listing.
List after four weeks for orders .
Order Date :- 13.1.2010 RPD