Smt. Rajkali & Others vs State Of U.P. & Another
2017 Latest Caselaw 3686 ALL

Citation : 2017 Latest Caselaw 3686 ALL
Judgement Date : 25 August, 2017

Allahabad High Court

Smt. Rajkali & Others vs State Of U.P. & Another on 25 August, 2017

Bench: Ifaqat Ali Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 56
 

 
Case :- APPLICATION U/S 482 No. - 3528 of 2006
 

 
Applicant :- Smt. Rajkali & Others
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Chandra Keshwar Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ifaqat Ali Khan,J.

Heard Sri Manvendra Singh, Advocate holding brief of Sri Chandra Keshwar Singh, learned counsel for the applicants and learned A.G.A. for the State.

Learned counsel for the applicants prayed for one week time to enquire the status of the case pending in the Lower Court relating to this case in Case Crime No.15. of 2003 under section 498A, 323, 504, 506 I.P.C. and 3/4 D. P. Act, P.S. Mahila Thana, District-Allahabad.

Learned counsel for the applicants prayed for and is granted one week time.

List after two weeks.

Operation of interim order dated 05.09.2006 is extended till the date fixed.

Order Date :- 25.8.2017

Swati