Allahabad High Court
Smt. Shail Jain & Another vs State Of U.P. & Another on 4 August, 2010
Author: Bala Krishna Narayana
Bench: Bala Krishna Narayana
Court No. - 49 Case :- TRANSFER APPLICATION (CRIMINAL) No. - 394 of 2010 Petitioner :- Smt. Shail Jain & Another Respondent :- State Of U.P. & Another Petitioner Counsel :- Ashutosh Tripathi,Satyam Tiwari Respondent Counsel :- Govt. Advocate Hon'ble Bala Krishna Narayana,J.
Supplementary affidavit filed today be kept on record. Notice on behalf of respondent No. 1 has been accepted by learned AGA. Issue notices to respondent No. 2 returnable within six weeks. Each of the respondents may file counter affidavit within four weeks. Rejoinder affidavit, if any, may be filed within two weeks thereafter. List in the week commencing 20.09.2010.
Considering the averments made by the applicant in the affidavit filed in support of the transfer application and the submissions advanced by learned counsel for the applicant it is directed that till the next date of listing, further proceedings in Case No. 03 of 2007 under Sections 323, 504, 506, 452, 354 and 379 IPC (Smt. Raj Bala Vs. Smt. Shai Jain and another) pending in the Court of Judicial Magistrate, Shardhana, District Meerut, shall remain stayed. Order Date :- 4.8.2010 YK