Dr. Vinod Kumar Bassi vs The State Of U.P And Anr.
2014 Latest Caselaw 2820 ALL

Citation : 2014 Latest Caselaw 2820 ALL
Judgement Date : 10 July, 2014

Allahabad High Court

Dr. Vinod Kumar Bassi vs The State Of U.P And Anr. on 10 July, 2014

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 2998 of 2014
 

 
Applicant :- Dr. Vinod Kumar Bassi
 
Opposite Party :- The State Of U.P And Anr.
 
Counsel for Applicant :- Amrendra Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

1. In the short contention of the learned counsel appearing for the petitioner, the proceedings have been initiated without conducting enquiry under Sub-Section 1 of Section 202 of the Code of Criminal Procedure having been made.

2. Admittedly, the petitioner is living in Lucknow, whereas complaint has been lodged in Hardoi.

3. Issue notice to respondent no.2 through Chief Judicial Magistrate, Hardoi, returnable on 18.8.2014.

4. List on 18.8.2014.

5. In the meantime, further proceedings shall remain stayed till the next date of listing.

Order Date :- 10.7.2014

A.Nigam

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