Shyam Lal & 3 Ors. vs State Of U.P.& Another
2017 Latest Caselaw 1146 ALL

Citation : 2017 Latest Caselaw 1146 ALL
Judgement Date : 24 May, 2017

Allahabad High Court

Shyam Lal & 3 Ors. vs State Of U.P.& Another on 24 May, 2017

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- U/S 482/378/407 No. - 3706 of 2007
 

 
Applicant :- Shyam Lal & 3 Ors.
 
Opposite Party :- State Of U.P.& Another
 
Counsel for Applicant :- Amitabh Srivastava,Alok Kumar Srivastava,Raghunath Prasad
 
Counsel for Opposite Party :- Govt. Advocate,Ashok Verma,Pramod Kumar Shukla
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. This return is of the year 2007.

2. Called in revised. None appeared on behalf of applicant to press this petition.

3. The summoning order dated 14.11.2007 passed by Chief Judicial Magistrate, Hardoi in Crime No. C-960/2006 arising out of Case No. 4123/2007 cannot be said to be bad.

4. Petition is dismissed.

5. No case is made out to exercise the power under section 482 Cr.PC. Stay shall stands vacated and Trial Court to commence the proceeding expeditiously.

Order Date :- 24.5.2017

Mukesh