Allahabad High Court
Yashpal Singh vs State Of U.P. And Another on 19 January, 2010
Author: Ravindra Singh
Bench: Ravindra Singh
Court No. - 54 Case :- APPLICATION U/S 482 No. - 1382 of 2010 Petitioner :- Yashpal Singh Respondent :- State Of U.P. And Another Petitioner Counsel :- Rajesh Pachori Respondent Counsel :- Govt. Advocate Hon'ble Ravindra Singh,J.
Heard learned counsel for the applicant and learned A.G.A. It is contended by the learned counsel for the applicant that sister of applicant no.1 is married with O.P. No.2 there is a dispute between O.P. no.2 and her wife, on account of that dispute, proceedings of the present case have been initiated for the purpose of harassment of the applicant. The learned A.G.A. prays for and is granted four weeks time to file counter affidavit.
Issue notice to O.P. 2 returnable within a period of four weeks. In view of the submissions made by the learned counsel for the applicants and the learned A.G.A. further proceedings in case no. 323/XI/2001 under sections 323,504 I.P.C. pending in the court of A.C.J.M. IV Mathura shall remain stayed till the next date of listing. List after four weeks for orders.
Order Date :- 19.1.2010 N.A.