Vivek Rawat And Another vs State Of U.P. And Another
2014 Latest Caselaw 4797 ALL

Citation : 2014 Latest Caselaw 4797 ALL
Judgement Date : 22 August, 2014

Allahabad High Court

Vivek Rawat And Another vs State Of U.P. And Another on 22 August, 2014

Bench: Arvind Kumar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- APPLICATION U/S 482 No. - 33135 of 2014
 

 
Applicant :- Vivek Rawat And Another
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Ashok Kuamr Sharma
 
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 applicants contended that on the basis of false allegation the complaint has been filed and after considering the statement and record of Nagar Palika, initially the complaint was rejected u/s 203 Cr.P.C. Against which revision was preferred. The lower revisional court misread the documents and set aside the order and remanded the matter to pass afresh order.

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

List after six weeks .

Till the next date of listing, effect and operation of the impugned order dated 5.4.2014, passed in Cr. Revision No. 315 of 2013, by Addl. Sessions Judge, Court No. 4, Mathura shall remain stayed.

Order Date :- 22.8.2014

AHN