Manish vs State Of U.P. And Another
2014 Latest Caselaw 7674 ALL

Citation : 2014 Latest Caselaw 7674 ALL
Judgement Date : 17 October, 2014

Allahabad High Court

Manish vs State Of U.P. And Another on 17 October, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- APPLICATION U/S 482 No. - 41646 of 2014
 

 
Applicant :- Manish
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Amit Mishra
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Learned counsel for applicant appeared. Learned A.G.A. has accepted notice for opposite party no.1.

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

Steps be taken within a week.

Counter affidavit may be filed within four weeks. Rejoinder affidavit may be filed within two weeks thereafter.

List in the first week of January, 2015 before appropriate Bench.

Learned counsel for applicant contended that first information report does not disclose commission of offence within district Bareilly. Therefore, investigation by police of District Bareilly as well as cognizance taken by District Court, Bareilly is without jurisdiction.

In view of above contentions of learned counsel for applicant further proceeding of Case No. 4887 of 2014, Case Crime No.191 of 2013, under sections 498-A, 323, 504, 506, 406 I.P.C. and 3/4 Dowry Prohibition Act, Police Station Mahila Thana, District Bareilly is stayed till the next date of listing.

Order Date :- 17.10.2014