Rajabahadur vs State Of U.P. And 3 Others
2016 Latest Caselaw 6672 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 22672 of 2016
 

 
Petitioner :- Rajabahadur
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Braj Mohan Singh,Chandra Mohan Singh
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Krishna Murari,J.

Hon'ble Ravindra Nath Kakkar,J.

Learned A.G.A. prays for and is allowed two weeks' time to seek instruction in the matter.

It is being made clear that in case instructions are not placed before the Court on the next date, the Court may consider summoning the Superintendent of Police, Bhadohi.

Put up as fresh on 10.11.2016.

Till the next date of listing, no coercive steps shall be taken against the petitioner in pursuance of the F.I.R. dated 26.9.2016, registered as Case Crime No. 0137/2016, under Sections 147, 148, 149, 332, 333, 353, 307, 441, 427, 336 I.P.C., Section 7 Criminal Law Amendment Act 1932 and 3/4 prevention of the Damages of Public Property Act 1984, P. S. Koeerauna, District Bhadohi.

Order Date :- 26.10.2016

OP