Manoj Kumar vs State Of U.P. And Another
2014 Latest Caselaw 8820 ALL

Citation : 2014 Latest Caselaw 8820 ALL
Judgement Date : 19 November, 2014

Allahabad High Court

Manoj Kumar vs State Of U.P. And Another on 19 November, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- APPLICATION U/S 482 No. - 45987 of 2014
 

 
Applicant :- Manoj Kumar
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- K.D. Awasthi,G.S. Sen
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Heard learned counsel for applicant.

Application under section 482 Cr.P.C. No.45945 of 2014 ( Balwant Singh and another Vs. State of U.P. and another) has been referred to Division Bench for consideration on this point as to whether charge sheet submitted by police in non cognizable offence after investigation made in pursuance of order of Magistrate passed under section 155(2) Cr.P.C. shall be treated complaint under section 2(d) of Cr.P.C. This application also involves same question of law.

Wait till decision of Division Bench.

List on 19.12.2014 for hearing.

Order Date :- 19.11.2014