Deepak Pandey vs State Of U.P.& 2 Ors.
2013 Latest Caselaw 2135 ALL

Citation : 2013 Latest Caselaw 2135 ALL
Judgement Date : 15 May, 2013

Allahabad High Court

Deepak Pandey vs State Of U.P.& 2 Ors. on 15 May, 2013

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- U/S 482/378/407 No. - 740 of 2005
 

 
Petitioner :- Deepak Pandey
 
Respondent :- State Of U.P.& 2 Ors.
 
Petitioner Counsel :- Manju Gupta
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

List is revised.

Learned counsel for the applicant is not present.

Heard learned A.G.A.

In the present case interim order dated 15.4.2005 has been passed by which the learned Magistrate concerned has directed to dispose of the pending proceedings under section 126(2) Cr.P.C. expeditiously and till the disposal of the said proceedings the order passed under section 125(3) shall not be enforced or implemented and this order is having the effect of final order. There is no need to pass a fresh order.

Accordingly this application is disposed of.

Order Date :- 15.5.2013

RPD

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