Rekha And Ors. vs The State Of U.P And Anr.
2012 Latest Caselaw 2425 ALL

Citation : 2012 Latest Caselaw 2425 ALL
Judgement Date : 31 May, 2012

Allahabad High Court

Rekha 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. - 1929 of 2012
 

 
Petitioner :- Rekha And Ors.
 
Respondent :- The State Of U.P And Anr.
 
Petitioner Counsel :- Dev Kumar Tripathi
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioners contends that although the petitioner-accused are residing outside the jurisdiction of the summoning court, yet an enquiry, as envisaged under sub-Section 1 of Section 202 Cr.P.C., has not been ordered or conducted.

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

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

Order Date :- 31.5.2012

A.Nigam

Download the LatestLaws.com Mobile App