Kunware Pasi And 4 Others vs State Of U.P. And Another
2016 Latest Caselaw 4575 ALL

Citation : 2016 Latest Caselaw 4575 ALL
Judgement Date : 27 July, 2016

Allahabad High Court

Kunware Pasi And 4 Others vs State Of U.P. And Another on 27 July, 2016

Bench: Pratyush Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- APPLICATION U/S 482 No. - 21533 of 2016
 

 
Applicant :- Kunware Pasi And 4 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Brajesh Kumar Solanki
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Pratyush Kumar,J.

Learned counsel for the petitioners states that it is admitted case that the marriage was not performed in spite of that arbitrarily the applicants under section 498-A I.P.C, have been summoned to face trial.

Admit.

Issue notice to opposite party No.2 to file counter affidavit within four weeks.

Steps be taken within a week.

List on 30.8.2016

Order Date :- 27.7.2016

G.S

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