Poonam Singh And Ors. vs The State Of U.P And Anr.
2012 Latest Caselaw 2405 ALL

Citation : 2012 Latest Caselaw 2405 ALL
Judgement Date : 31 May, 2012

Allahabad High Court

Poonam Singh And Ors. 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. - 1934 of 2012
 

 
Petitioner :- Poonam Singh And Ors.
 
Respondent :- The State Of U.P And Anr.
 
Petitioner Counsel :- Raghvendra Pandey
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioners contends that without any foundation complaint has been filed against the petitioners including the petitioner no.2, who is aged about 16 years. Allegation is that labour charges amounting to Rs.1000/- were not given. There is no evidence of the said fact.

Issue notice to opposite party no.2, returnable on 14.8.2012.

Proceedings against the petitioners shall remain stayed till the next date of listing.

Order Date :- 31.5.2012

A.Nigam

Download the LatestLaws.com Mobile App