Vishwanath @ Vissu And 7 Ors. vs State Of U.P. And Another
2014 Latest Caselaw 4843 ALL

Citation : 2014 Latest Caselaw 4843 ALL
Judgement Date : 22 August, 2014

Allahabad High Court

Vishwanath @ Vissu And 7 Ors. 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. - 33086 of 2014
 

 
Applicant :- Vishwanath @ Vissu And 7 Ors.
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Moti Lal Chauhan
 
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 since the report was lodged from side of the applicant, hence in counter blast the impugned complaint has been filed. The proceeding of compliant is malicious and is liable to be quashed. The applicant no.1 is on bail.

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

List after six weeks .

Till the next date of listing, further proceedings in complaint case no. 264 of 2013, under Section 147, 323, 452, 504, 506 I.P.C. P.S. Chandwak, District Jaunpur pending in the court of A.C.J.M. III, Jaunpur shall remain stayed.

Order Date :- 22.8.2014

AHN