Pradeep And 5 Others vs State Of U.P. And Another
2017 Latest Caselaw 2913 ALL

Citation : 2017 Latest Caselaw 2913 ALL
Judgement Date : 2 August, 2017

Allahabad High Court

Pradeep And 5 Others vs State Of U.P. And Another on 2 August, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 20372 of 2017
 

 
Applicant :- Pradeep And 5 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Raj Narayan,Devesh Vikram
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Learned counsel for the applicants submits that the wife of applicant no. 4 namely Neelam Devi has lodged an F.I.R. on 24.2.2015 against the opp. party nos. 2, 3 and others under section 452, 354, 323,504, 506, 427 I.PC. In that case investigation is going on.

Learned A.G.A. prays for and is granted ten days time to seek instructions with regard to progress of investigation in case crime no. 63 of 2015, under sections 452, 354, 323,504, 506, 427 I.PC.

Put up on 24.8.2017 as fresh.

Order Date :- 2.8.2017

Gss

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