Allahabad High Court
Shiv Kumar Goel And Others vs State Of U.P.And Another on 18 June, 2010
Author: Poonam Srivastava
Bench: Poonam Srivastava
Court No. - 7 Case :- APPLICATION U/S 482 No. - 21090 of 2010 Petitioner :- Shiv Kumar Goel And Others Respondent :- State Of U.P.And Another Petitioner Counsel :- Vikrant Rana Respondent Counsel :- Govt Advocate Hon'ble Mrs. Poonam Srivastava,J.
Heard learned counsel for the applicant and learned AGA for the State.
The complaint has been lodged at the instance of wife and all the members of the husband's family were implicated, and the applicants have been summoned. It is a case of no injury.
Issue notice to opposite party no. 2 returnable at an early date. Counter affidavit may be filed within three weeks from the date of receipt of notice. Rejoinder affidavit may be filed within three weeks thereafter.
List after expiry of the aforesaid period before the appropriate Court.
Till the next date of listing, further proceedings in Complaint Case No. 767 of 2010 (Smt. Meenu Vs. Shiv Kumar and others), under Sections 498-A, 323, 504 IPC and 3/4 Dowry Prohibition Act, pending in the court of Addl. Chief Judicial Magistrate, Court No. 5, Ghaziabad, shall remain stayed.
Order Date :- 18.6.2010 vinay