Ravinder Kumar Sehgal vs State Of U.P. And Another
2015 Latest Caselaw 2086 ALL

Citation : 2015 Latest Caselaw 2086 ALL
Judgement Date : 1 September, 2015

Allahabad High Court

Ravinder Kumar Sehgal vs State Of U.P. And Another on 1 September, 2015

Bench: Rajesh Dayal Khare




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- APPLICATION U/S 482 No. - 26233 of 2014
 

 
Applicant :- Ravinder Kumar Sehgal
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Agam Narayan Roy,Om Prakash Dixit,S.K. Sharma
 
Counsel for Opposite Party :- Govt. Advocate,Amit Kumar Srivastava
 

 
Hon'ble Rajesh Dayal Khare,J.

Sri Amit Kumar Srivastava, learned counsel for the opposite party no.2 states that this application under Section 482 has been filed for quashing the summoning order dated 28.5.2014 in Case No. 19570 of 2014 (State Vs. Ravindra Kumar Seghal) arising out of the FIR No. 75 of 2014 dated 19.1.2014 under Section 467, 468, 471, 420, 504 and 506 I.P.C., Police Station Shahibabad, District Ghaziabad pending before the learned Chief Judicial Magistrate, Ghaziabad.

As prayed by learned counsel for the opposite party no.2, put up on 8.9.2015.

Order Date :- 1.9.2015

Ashish Pd.