Ram Ashish vs The State Of U.P And Ors.
2012 Latest Caselaw 2166 ALL

Citation : 2012 Latest Caselaw 2166 ALL
Judgement Date : 24 May, 2012

Allahabad High Court

Ram Ashish vs The State Of U.P And Ors. on 24 May, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 1809 of 2012
 

 
Petitioner :- Ram Ashish
 
Respondent :- The State Of U.P And Ors.
 
Petitioner Counsel :- Jai Pal Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that Annexure-1 has been issued on wrong premises. Petitioner is being proceeded against at the instance of respondent no.4 only in an N.C.R. case, and not for commission of offence under Section 323/504/506/427 I.P.C. This is made evident from Annexure-3, which reflects N.C.R. No.100 of 2011, entered in P.S. Sammanpur, District Ambedkar Nagar.

Issue notice to respondents for 21.8.2012.

In the meantime, operation of Annexure-1 shall remain stayed till the next date of listing.

Order Date :- 24.5.2012

A.Nigam

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