Allahabad High Court
Parshu Ram Lal Srivastava Others vs State Of U.P.And Another on 11 January, 2010
Author: Vineet Saran
Bench: Vineet Saran
Court No. - 55 Case :- APPLICATION U/S 482 No. - 33554 of 2009 Petitioner :- Parshu Ram Lal Srivastava Others Respondent :- State Of U.P.And Another Petitioner Counsel :- S.P. Lal Respondent Counsel :- Govt. Advocate Hon'ble Vineet Saran,J.
Learned A.G.A. has accepted notice for the respondents no. 1, 2 and 3.
Issue notice to the respondent no. 4 fixing a date immediately after eight weeks.
All the respondents may file counter affidavit by the next date.
Considering the facts and circumstances of this case, it is provided that till the next date of listing, further proceedings of Case No. 3624 of 2004 arising out of Case Crime No. 2329 of 2009 under Sections 323, 504, 506 IPC and 3(1) (X) SC/ST Act, Police Station: Kotwali, District: Ghazipur, pending in the Court of learned Chief Judicial Magistrate, Ghazipur shall remain stayed.
Order Date :- 11.1.2010 AbHishEK