Suresh Kumar Mourya vs State Of U.P. And Others
2016 Latest Caselaw 5617 ALL

Citation : 2016 Latest Caselaw 5617 ALL
Judgement Date : 1 September, 2016

Allahabad High Court

Suresh Kumar Mourya vs State Of U.P. And Others on 1 September, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 5903 of 1999
 

 
Applicant :- Suresh Kumar Mourya
 
Opposite Party :- State Of U.P. And Others
 
Counsel for Applicant :- Vinay Saran
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

From perusal of the order sheet it transpires that interim order granted on 18.11.1996 staying the proceeding against the applicant only for three months and thereafter interim order was extended on 20.1.2013 till the next date of listing. No interim order was extended thereafter and as such trial would have proceeded against the applicant alongwith other persons, who have been arrayed as accused in the first information report.

Therefore, learned counsel for the applicant is directed to file affidavit about the current status of the case within two weeks.

Let the matter be listed peremptorily in the week commencing 19.9.2016.

Order Date :- 1.9.2016