Ashok Kumar Gupta @ Gabadde And ... vs The State Of U.P And Anr.
2012 Latest Caselaw 1893 ALL

Citation : 2012 Latest Caselaw 1893 ALL
Judgement Date : 18 May, 2012

Allahabad High Court

Ashok Kumar Gupta @ Gabadde And ... vs The State Of U.P And Anr. on 18 May, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 1726 of 2012
 

 
Petitioner :- Ashok Kumar Gupta @ Gabadde And Ors.
 
Respondent :- The State Of U.P And Anr.
 
Petitioner Counsel :- Amrendra Nath Tripathi,Padam Chandra Gupta
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that the impugned order of summoning is without jurisdiction in so much as enquiry, as envisaged under sub-Section 1 of Section 202 Cr.P.C. has not been conducted.

Admittedly, petitioners are living outside the jurisdiction at District Pilibhit.

Issue notice, returnable on 06.8.2012.

List on 06.8.2012.

Proceedings in Misc. Case No.3683 of 2011 under Sections 330/504 I.P.C., P.S. Madhau Ganj, District Hardoi, shall remain stayed till the next date of listing.

Order Date :- 18.5.2012

A.Nigam

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