Smt. Archana Mishra vs State Of U.P. And Another
2016 Latest Caselaw 3631 ALL

Citation : 2016 Latest Caselaw 3631 ALL
Judgement Date : 27 June, 2016

Allahabad High Court

Smt. Archana Mishra vs State Of U.P. And Another on 27 June, 2016

Bench: Ram Surat (Maurya)




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- APPLICATION U/S 482 No. - 19213 of 2016
 

 
Applicant :- Smt. Archana Mishra
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Bed Kant Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Ram Surat Ram (Maurya),J.

Notice on behalf of opposite party no. 1 has been accepted by Government Advocate.

Issue notice to opposite party no.2.

Counsel for the applicants submits that applicant is old lady aged about 62 years and suffering from heard disease. Due to the dispute between applicant as well as his son and daughter in law, the applicant give a public notice dated 30.12.2013 disowning his son as well as his daughter in law, opposite party no. 2. Subsequently the FIR was lodged on 14.6.2015 showing the date of incident as 24.6.2012 in which applicant has been falsely implicated.

Matter requires consideration.

Till next date of listing, further proceeding in Case Crime No. 255 of 2015 under Section 498 A, 323, 504, 506 IPC and 3/4 D.P. Act, PS Govind Nagar, Distt. Kanpur Nagar pending before the court of ACMM-3, Distt. Kanpur Nagar shall remain stayed.

Order Date :- 27.6.2016

Rahul /-