Dr. Vinay Kumar Kohli vs The State Of U.P And Anr.
2012 Latest Caselaw 2463 ALL

Citation : 2012 Latest Caselaw 2463 ALL
Judgement Date : 1 June, 2012

Allahabad High Court

Dr. Vinay Kumar Kohli vs The State Of U.P And Anr. on 1 June, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 1941 of 2012
 

 
Petitioner :- Dr. Vinay Kumar Kohli
 
Respondent :- The State Of U.P And Anr.
 
Petitioner Counsel :- Smt. Nalini Jain
 
Respondent Counsel :- Govt. Advocate,Sri Nadeem Murtaza
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner has asserted that the petitioner is neither the owner of the premises at issue nor user or occupier of the same. In such circumstances, petitioner could not have been proceeded against.

Sri Nadeem Murtaza, Advocate, who has put in appearance for respondent-authority, contends that, to his information, petitioner is the husband of Dr. Chitra Kohli and at the point in time when inspection was conducted, the petitioner was found using the premises.

Be that as it may, it would have to be decided whether complaint without impleading Dr. Chitra Kohli as respondent-accused, could have been entertained or not.

List in IInd week of August, 2012.

Further proceedings in the case against the petitioner shall remain stayed till the next date of listing.

Order Date :- 1.6.2012

A.Nigam