Param Singh vs State Of U.P. And Another
2014 Latest Caselaw 2861 ALL

Citation : 2014 Latest Caselaw 2861 ALL
Judgement Date : 10 July, 2014

Allahabad High Court

Param Singh vs State Of U.P. And Another on 10 July, 2014

Bench: Arvind Kumar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- APPLICATION U/S 482 No. - 24327 of 2014
 

 
Applicant :- Param Singh
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Manoj Kumar Gautam
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

Learned counsel for the applicant contended that it is a matrimonial dispute, however due to some misunderstanding and on the basis of false allegation the present complaint has been filed in which applicant has been summoned. Since the proceeding of complaint is malicious and liable to be quashed.

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. 13 of 2013 and under Sections 354A, 354B, 506 I.P.C. Taruna Vs. Param Singh P.S. Nagina, Bijnor shall remain stayed.

Order Date :- 10.7.2014

AHN