Shahid & 2 Others vs State Of U.P. & 4 Others
2016 Latest Caselaw 3434 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 
Case :- CRIMINAL REVISION No. - 1733 of 2016
 
Revisionist :- Shahid & 2 Others
 
Opposite Party :- State Of U.P. & 4 Others
 
Counsel for Revisionist :- Mohd. Afzal
 
Counsel for Opposite Party :- G.A.
 
Hon'ble Abhai Kumar, J.

Heard.

Perused the record.

From the impugned order, it is clear that it is cryptic order without going into merits of the case on the ground that civil suit is pending, proceedings under Section 145 (1) Cr.P.C was being withdrawn and the order under Section 146 (1) was set aside and proceedings have been closed.

Admit.

Issue notice.

Objection / counter affidavit may be filed within four weeks.

Summon the original lower court record.

List immediately thereafter.

Interim order is also prayed to restore the order prior to 12.05.2016 as passed under Section 145 (1) and 146 (1) Cr.P.C, but I think that is not required, if any specific order is required then parties may move before the civil court where the case is pending between the parties.

Order Date :- 07.06.2016.

Vinod.