Hema And 6 Ors vs State Of U.P. And Another
2014 Latest Caselaw 6059 ALL

Citation : 2014 Latest Caselaw 6059 ALL
Judgement Date : 6 September, 2014

Allahabad High Court

Hema And 6 Ors vs State Of U.P. And Another on 6 September, 2014

Bench: Arvind Kumar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- APPLICATION U/S 482 No. - 37160 of 2014
 

 
Applicant :- Hema And 6 Ors
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Brij Gopal Tripathi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

Heard learned counsels for the parties and perused the record.

Learned counsel for the applicant contended that since report was lodged from side of the applicants against the son of opposite party no.2. Then on the basis of false allegation in counter blast the impugned complaint has been filed. The proceeding 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, no coercive action shall be taken against the applicants in complaint case no. 938 of 2013, under Sections 452, 323, 504, 506 I.P.C., pending in the court of A.C.J.M. Court No.12, Agra.

Order Date :- 6.9.2014

AHN