Santosh And 2 Ors vs State Of U.P. And Another
2014 Latest Caselaw 3930 ALL

Citation : 2014 Latest Caselaw 3930 ALL
Judgement Date : 1 August, 2014

Allahabad High Court

Santosh And 2 Ors vs State Of U.P. And Another on 1 August, 2014

Bench: Arvind Kumar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- APPLICATION U/S 482 No. - 29072 of 2014
 

 
Applicant :- Santosh And 2 Ors
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Poonam Srivastava
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

Heard learned counsels for the parties and perused the record.

Learned counsel for the applicant contended that for the same alleged incident an non-cognizable report was lodged in which applicants were not named. However regarding the same incident changed place of occurrence with same allegation the complaint has been filed in which six persons have been implicated. An application was filed by co-accused in which interim order was passed by this Court on 30.5.2014.

Issue notice to opposite party no. 2,returnable at an early date.

List along with application u/s 482 Cr.P.C. no. 20683 of 2014, after four weeks .

Till the next date of listing, further proceedings in complaint case no. 270 of 2013, under Sections 395/397 I.P.C. P.S. Sahaswan, District Budaun pending in the court of Special Judge (D.A.A.) Budaun shall remain stayed.

Order Date :- 1.8.2014

AHN