Mewa Lal Bind And 2 Ors vs State Of U.P. And Another
2014 Latest Caselaw 8901 ALL

Citation : 2014 Latest Caselaw 8901 ALL
Judgement Date : 20 November, 2014

Allahabad High Court

Mewa Lal Bind And 2 Ors vs State Of U.P. And Another on 20 November, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- APPLICATION U/S 482 No. - 47116 of 2014
 

 
Applicant :- Mewa Lal Bind And 2 Ors
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Manoj Kumar
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Shri M.S. Pandey has filed Vakalatnama on behalf of opposite party no.2. The said Vakalatnama is taken on record.

Heard learned counsel for applicants and learned counsel for complainant as well as learned A.G.A.

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 16.2.2015 for hearing.

Order Date :- 20.11.2014