Yogesh Kumar Sharma vs State Of U.P. And Another
2016 Latest Caselaw 4541 ALL

Citation : 2016 Latest Caselaw 4541 ALL
Judgement Date : 26 July, 2016

Allahabad High Court

Yogesh Kumar Sharma vs State Of U.P. And Another on 26 July, 2016

Bench: Pratyush Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- APPLICATION U/S 482 No. - 21347 of 2016
 

 
Applicant :- Yogesh Kumar Sharma
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Amit Daga
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Pratyush Kumar,J.

Heard Sri Amit Dada, learned counsel appearing for the petitioner and learned A.G.A for the State-respondent.

Learned counsel for the petitioner submits that the notice in question was issued on 26.10.2005 and complaint was filed on 11.11.2005. On this basis he submits that the presentation of complaint is premature.

Admit.

Issue notice to opposite party No.2.

Till the next date of listing, further proceedings of Criminal Complaint Case No.0000829 of 2006, Smt. Sunita Jain Vs.Yogesh Kumar Sharma, under section 138 of Negotiable Instrument Act, Police Station Kiratpur, District Bijnor, shall remain stayed.

Order Date :- 26.7.2016

G.S