Yogendra Tiwari And 4 Ors. vs State Of U.P. And Another
2014 Latest Caselaw 6076 ALL

Citation : 2014 Latest Caselaw 6076 ALL
Judgement Date : 6 September, 2014

Allahabad High Court

Yogendra Tiwari And 4 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. - 37172 of 2014
 

 
Applicant :- Yogendra Tiwari And 4 Ors.
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Akhilesh Kumar Pandey
 
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 the complaint was filed by the applicants against the illegal possession over the public land. Then in counter blast and false allegation the complaint has been filed. Though no such incident took place.

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. 1145 of 2013, under Sections 323, 504, 506 I.P.C. P.S. Bhoganipur, District Kanpur Dehat pending in the court of learned Judicial Magistrate, Bhoganipur, Kanpur Dehat.

Order Date :- 6.9.2014

AHN