Allahabad High Court
Gurmit Singh Alias Rinku vs State Of U.P. & Another on 28 July, 2010
Author: Vinod Prasad
Bench: Vinod Prasad
Court No. - 54 Case :- APPLICATION U/S 482 No. - 23814 of 2010 Petitioner :- Gurmit Singh Alias Rinku Respondent :- State Of U.P. & Another Petitioner Counsel :- S.K.Rao,O.P.Singh Respondent Counsel :- Govt. Advocate Hon'ble Vinod Prasad,J.
Heard leaned counsel for the applicant and learned A.G.A.
Supplementary affidavit filed today is taken on record.
Learned counsel for the applicant contended that a pure business dispute has been dragged maliciously into criminal offence. The entire prosecution of the applicant is bad in law.
Issue notice to respondent No. 2 returnable within three weeks. Learned AGA as well as respondent No. 2 may file counter affidavit within the aforesaid period.
List this case in the week commencing 27th September 2010 before the appropriate Bench.
Till the next date of listing, further proceedings of the aforesaid complaint case no. 975 of 2010, under Sections 406, 504, 506 I.P.C., P.S. Mughal Sarai, District Chandauli shall remain stayed against the applicant. Order Date :- 28.7.2010 F.H.