Om Prakash Mishra @ Tarun vs The State Of U.P And Anr.
2012 Latest Caselaw 2393 ALL

Citation : 2012 Latest Caselaw 2393 ALL
Judgement Date : 31 May, 2012

Allahabad High Court

Om Prakash Mishra @ Tarun vs The State Of U.P And Anr. on 31 May, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 1933 of 2012
 

 
Petitioner :- Om Prakash Mishra @ Tarun
 
Respondent :- The State Of U.P And Anr.
 
Petitioner Counsel :- Indrajeet Shukla
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that the petitioner was using the tractor of his father and, therefore, it cannot be said that offence under Section 406 I.P.C. has been committed, particularly at the instance of a third person.

Issue notice to respondent no.2, returnable on 14.8.2012.

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

Order Date :- 31.5.2012

A.Nigam

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