Hari Shankar Mishra @ Daddu vs State Of U.P. & Another
2015 Latest Caselaw 1258 ALL

Citation : 2015 Latest Caselaw 1258 ALL
Judgement Date : 14 July, 2015

Allahabad High Court

Hari Shankar Mishra @ Daddu vs State Of U.P. & Another on 14 July, 2015

Bench: Yashwant Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 26
 

 
Case :- APPLICATION U/S 482 No. - 19344 of 2015
 

 
Applicant :- Hari Shankar Mishra @ Daddu
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Vinay Kumar Tripathi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Yashwant Varma,J.

Heard learned counsel for the applicant and the learned A.G.A.

Learned counsel for the applicant has contended that the applicant, a practising advocate has only drafted the deed in question and therefore the offence under Sections 418, 419, 420, 423 and 424 I.P.C. are not made out against him.

Matter requires consideration.

Issue notice to opposite party No. 2 returnable within six weeks.

Learned A.G.A. as well as the noticed respondent shall file their replies on this application in the meanwhile.

Post this matter on the expiry of the aforesaid period.

In the meanwhile and till the next date of listing further proceedings of Case Crime No. 703 of 2009, under Sections 418, 419, 420, 423 and 424 I.P.C, Police Station Colonelganj, District Allahabad shall remain stayed.

Order Date :- 14.7.2015

Arun K. Singh