Smt. Sita Roni vs The State Of U.P And Anr.
2012 Latest Caselaw 1822 ALL

Citation : 2012 Latest Caselaw 1822 ALL
Judgement Date : 16 May, 2012

Allahabad High Court

Smt. Sita Roni vs The State Of U.P And Anr. on 16 May, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 1681 of 2012
 

 
Petitioner :- Smt. Sita Soni
 
Respondent :- The State Of U.P And Anr.
 
Petitioner Counsel :- Hemant Kumar Misra,Arti Ganguly
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Sri Hemant Kumar Mishra, Advocate has argued that initially the F.I.R. was lodged for commission of offence under Sections 313/316, I.P.C. During investigation, no incriminating material was found. In the absence of any medical evidence, cancellation report was forwarded. A protest petition was filed, whereupon further investigation was ordered. Chargesheet has been filed for commission of offence under Section 15(3), Indian Medical Council Act, 1956 and Section 420 I.P.C. Learned counsel contends that the offence cannot be said to have been committed without any conclusive medical evidence.

Issue notice, returnable on 23.7.2012.

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

List on 23.7.2012.

Order Date :- 16.5.2012

A.Nigam