Chandni Singh And 4 Others vs State Of U.P. And 3 Others
2015 Latest Caselaw 5135 ALL

Citation : 2015 Latest Caselaw 5135 ALL
Judgement Date : 7 December, 2015

Allahabad High Court

Chandni Singh And 4 Others vs State Of U.P. And 3 Others on 7 December, 2015

Bench: Bala Krishna Narayana, Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 28761 of 2015
 

 
Petitioner :- Chandni Singh And 4 Others
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Rajendra Kumar Yadav
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Bala Krishna Narayana,J.

Hon'ble Naheed Ara Moonis,J.

It appears that the instant writ petition has been filed by the petitioners challenging the impugned F.I.R. which apart from the other offences is also under section 366 I.P.C., which is punishable imprisonment of ten years has been wrongly filed before this Court, hence this matter be placed before appropriate Bench.

Learned counsel for the petitioners has informed us that Hon'ble Vikram Nath and Hon'ble Amar Singh Chauhan, JJ, have given their consent to this matter be put up before Their Lordships today after lunch.

In view of above, let this matter be placed as fresh before appropriate Bench today after lunch.

Order Date :- 7.12.2015