Allahabad High Court
Baddu @ Lal Chand And 2 Others vs State Of U.P. And Another on 13 February, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 72 Case :- APPLICATION U/S 482 No. - 41870 of 2022 Applicant :- Baddu @ Lal Chand And 2 Others Opposite Party :- State Of U.P. And Another Counsel for Applicant :- Rajeshwar Prasad Yadav,Sharad Kumar Srivastava Counsel for Opposite Party :- G.A. Hon'ble Umesh Chandra Sharma, J.
Heard learned counsel for the applicants, learned A.G.A for the State and perused the record.
Learned counsel for the applicants contends that the present matter is purely civil in nature and the informant has also filed a suit against the applicant.
It is directed that by the next date of listing, the applicants shall file a copy of plaint and the written statement.
Learned counsel for the applicants further contends that the applicants have no concern regarding issuance of death certificate of Gangdeo Pandey.
Issue notice to opposite party no. 2 for fling counter affidavit.
Learned A.G.A for the State may also file counter affidavit.
List on 03rd April, 2023, as fresh.
Till the next date of listing no coercive steps shall be taken against the applicants in Case No. 130 of 2020 - (State Vs. Baddu @ Lal Chand & Ors), under Sections 419, 420, 467, 468, 471 I.P.C, Police Station Sikrara, District Jaunpur (arising out of Case Crime No. 125 of 2018), pending in the Court of learned Additional Chief Judicial Magistrate - II, Jaunpur.
Order Date :- 13.2.2023 Vinod.