Rakesh Kumar & 2 Others vs State Of U.P. & Another
2013 Latest Caselaw 4492 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL No. - 3239 of 2013
 

 
Appellant :- Rakesh Kumar & 2 Others
 
Respondent :- State Of U.P. & Another
 
Counsel for Appellant :- V. Singh,H.C. Mishra
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

Heard learned counsel for the appellants and the learned AGA.

Admit.

This appeal has been preferred under Section 341 Cr.P.C. challenging the order dated 7.6.2013, passed by the Additional Sessions Judge, Court No.12, District Meerut, in Misc. Case No.7 of 2012, under Section 340 Cr.P.C., whereby the court below has proceeded to prosecute the appellants under Section 181 Cr.P.C.

Learned AGA, who has accepted notice on behalf of State, is directed to file counter affidavit within three weeks.

List thereafter.

Till the next date of listing, operation of the impugned order dated 7.6.2013, passed by the Additional Sessions Judge, Court No.12th, Meerut in Criminal Misc. Case No.7 of 2012, State Vs. Jagpal, shall be kept in abeyance.

Order Date :- 24.7.2013

Mustaqeem.