Abhishek Kumar Singh & Another vs State Of U.P.
2011 Latest Caselaw 1727 ALL

Citation : 2011 Latest Caselaw 1727 ALL
Judgement Date : 16 May, 2011

Allahabad High Court

Abhishek Kumar Singh & Another vs State Of U.P. on 16 May, 2011

Bench: Shri Narayan Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- U/S 482/378/407 No. - 2298 of 2011
 

 
Petitioner :- Abhishek Kumar Singh & Another
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Ranjeet Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Shri Narayan Shukla,J.

The petitioners have challenged the order dated 25th of April, 2011, passed by the Additional District and Sessions Judge, Pratapgarh, whereby the charges have been framed against the petitioners for trial of offences under Sections 147, 148, 149/307 IPC.

At this stage he claims violation of Section 207 of the Code of Criminal Procedure, whereas I am of the view that this was the stage before the learned Magistrate, which has been crossed over. Now the case has been committed for trial to the Sessions court, which has framed the charges, therefore, I am of the view that the petition is misconceived and the same is dismissed.

Order Date :- 16.5.2011

Banswar