Suresh vs State Of U.P. And Another
2015 Latest Caselaw 2663 ALL

Citation : 2015 Latest Caselaw 2663 ALL
Judgement Date : 24 September, 2015

Allahabad High Court

Suresh vs State Of U.P. And Another on 24 September, 2015

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 
Case :- APPLICATION U/S 482 No. - 25040 of 2015
 
Applicant :- Suresh
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Santosh Kumar Dubey
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 335456 of 2015

Heard Sri Santosh Kumar Dubey, learned counsel for the applicant, and Sri Manish Deo, learned A.G.A. appearing for the State, and perused the record.

The correction application is allowed, and in the end of order dated 25.08.2015, as last paragraph the following sentence be added:-

"Till the next date of listing, further proceedings of the Complaint Case No. 457 of 2014 (Smt. Usha Vs. Suresh), under Section 406 IPC, Police Station Mahila Thana, District Gautam Budh Nagar, in pursuance of the summoning order dated 02.04.2015, passed by the Judicial Magistrate, Gautam Budh Nagar, by which the applicant was summoned to fact trial for the offence under Section 406 IPC, shall remain stayed."

Order Date :- 24.9.2015

VKG