Sandeep Kumar Mishra vs State Of U.P. And Another
2016 Latest Caselaw 4263 ALL

Citation : 2016 Latest Caselaw 4263 ALL
Judgement Date : 14 July, 2016

Allahabad High Court

Sandeep Kumar Mishra vs State Of U.P. And Another on 14 July, 2016

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- APPLICATION U/S 482 No. - 20646 of 2016
 

 
Applicant :- Sandeep Kumar Mishra
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Bijai Prakash Tiwari,Richa Tiwari
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Kaushal Jayendra Thaker,J.

The accused has made out a case that all other persons, who were named in the F.I.R., against them no charge-sheet is filed. The accused is chargesheeted.

The proceedings in Criminal Case No.5431 of 2015, (State Vs. Sandeep Mishra) bearing Case Crime No.266 of 2013, under Section 406 IPC, P.S. Kotwali, District Fatehpur, pending in the Court of Chief Judicial Magistrate, Faehpur, shall remain suspended till the next date of listing and no coercive action shall be taken against the applicant.

List the matter on 3.10.20016.

Order Date :- 14.7.2016

Irshad

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