Charan Singh vs State Of U.P. And 2 Others
2015 Latest Caselaw 5707 ALL

Citation : 2015 Latest Caselaw 5707 ALL
Judgement Date : 23 December, 2015

Allahabad High Court

Charan Singh vs State Of U.P. And 2 Others on 23 December, 2015

Bench: Bala Krishna Narayana, Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 30186 of 2015
 

 
Petitioner :- Charan Singh
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Udai Narain Khare
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Bala Krishna Narayana,J.

Hon'ble Naheed Ara Moonis,J.

From perusal of the prayer made in the writ petition by which writ of mandamus has been sought directing the respondents not to take any coercive measure against the petitioner in the case under section 125 Cr.P.C. pending before the Principal Judge, Family Court, Jalaun at Orai, has been wrongly placed as fresh before this Court.

Put up on 4.1.2016 as fresh before the appropriate Bench.

Order Date :- 23.12.2015

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