Annu @ Ruchi vs The State Of U.P And Anr.
2011 Latest Caselaw 5412 ALL

Citation : 2011 Latest Caselaw 5412 ALL
Judgement Date : 21 October, 2011

Allahabad High Court

Annu @ Ruchi vs The State Of U.P And Anr. on 21 October, 2011

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 4714 of 2011
 

 
Petitioner :- Annu @ Ruchi
 
Respondent :- The State Of U.P And Anr.
 
Petitioner Counsel :- R.B.S Rathaur
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Heard the learned counsel for the applicant and the learned A.G.A.

It is contended by the learned counsel for the applicant that in the present case complaint has been filed by O.P. No.2 was dismissed under section 203 Cr.P.C. on 5.5.2008 and the order dated 5.5.2008 has been challenged by O.P. No.2 by way of filing a criminal revision no. 211 of 2008, the same has been allowed in which the revisionist applicant was not made a party, which is requirement prescribed by the Act itself vide section 398 Cr.P.C.

Issue notice to O.P. No.2 returnable within six weeks.

Considering the same, the operation of the impugned order dated 18.11.2009 passed by the learned Sessions Judge, Court No.8, Rae-bareli, shall remain stayed till the next date of listing.

Order Date :- 21.10.2011