Abhishek Mehara vs State Of U.P. & 2 Others
2014 Latest Caselaw 906 ALL

Citation : 2014 Latest Caselaw 906 ALL
Judgement Date : 15 April, 2014

Allahabad High Court

Abhishek Mehara vs State Of U.P. & 2 Others on 15 April, 2014

Bench: Arun Tandon, Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 6567 of 2014
 

 
Petitioner :- Abhishek Mehara
 
Respondent :- State Of U.P. & 2 Others
 
Counsel for Petitioner :- Ramendra Bhushan Shukla
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Arun Tandon,J.

Hon'ble Akhtar Husain Khan,J.

The petitioner seeks quashing of notice under section 110/111 Cr.P.C. issued by the City Magistrate, Bareilly.

We are of the opinion that he must respond to the said notice. The authority shall examine all aspects of the matter before passing any order adverse to the petitioner.

This writ petition is disposed off.

Order Date :- 15.4.2014

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