Smt. Naghma (Complaint Case) vs The State Of U.P And Anr.
2013 Latest Caselaw 187 ALL

Citation : 2013 Latest Caselaw 187 ALL
Judgement Date : 2 April, 2013

Allahabad High Court

Smt. Naghma (Complaint Case) vs The State Of U.P And Anr. on 2 April, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 1280 of 2013
 

 
Petitioner :- Smt. Naghma (Complaint Case)
 
Respondent :- The State Of U.P And Anr.
 
Petitioner Counsel :- Baljeet Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Order dated 20.3.2013 has not been complied with.

Comments of the Chief Judicial Magistrate, Bahraich, have not been received by this court.

Registrar of this court is directed to seek explanation from the District Judge and the Chief Judicial Magistrate of District Bahraich as to under what circumstances comments have not been received.

The Chief Judicial Magistrate, Bahraich, is further directed to apprise this court as to under what circumstances some of the orders passed on the ordersheets of the complaint ranging from 14.3.2012 till 02.3.2013 are not initialed or signed.

Let a copy of order dated 20.3.2013 and the order passed today be sent to the Chief Judicial Magistrate, Bahraich, through the District Judge, Bahraich, within two days.

List this case on 22.4.2013.

Order Date :- 2.4.2013

A.Nigam