Sita Devi And 4 Ors vs State Of U.P. And Another
2014 Latest Caselaw 6334 ALL

Citation : 2014 Latest Caselaw 6334 ALL
Judgement Date : 11 September, 2014

Allahabad High Court

Sita Devi And 4 Ors vs State Of U.P. And Another on 11 September, 2014

Bench: Arvind Kumar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- APPLICATION U/S 482 No. - 38201 of 2014
 

 
Applicant :- Sita Devi And 4 Ors
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- C.P. Mishra
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

Learned counsel for the applicants is permitted to correct the prayer of the application.

Heard learned counsels for the parties and perused the record.

Learned counsel for the applicant contended that complainant was residing separately along with her husband Prem Kumar Pandey, son of applicant no.1. There was dispute regarding the partition, hence her husband get the complaint lodged through his wife. 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, further proceedings of complaint case no. 776 of 2012, under Sections 323, 504, 506, 498A, I.P.C. & 3/4 D.P. Act, P.S. Gaur, District Basti shall remain stayed.

Order Date :- 11.9.2014

AHN