Smt. Kamlesh Verma vs State Of U.P. Thru. Prin. Secy., ...
2017 Latest Caselaw 1173 ALL

Citation : 2017 Latest Caselaw 1173 ALL
Judgement Date : 24 May, 2017

Allahabad High Court

Smt. Kamlesh Verma vs State Of U.P. Thru. Prin. Secy., ... 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. - 3370 of 2017
 

 
Applicant :- Smt. Kamlesh Verma
 
Opposite Party :- State Of U.P. Thru. Prin. Secy., Home U.P. & Anr.
 
Counsel for Applicant :- Sandeep Kumar Shukla
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. Heard.

2. Issue notice to respondents by registered post.

3. Steps be taken within two weeks

4. State to file counter affidavit within four weeks from today.

5. Meanwhile, all proceedings of Case Crime No.320/2014 under Section 409 IPC, Police Station Kotwali Akbarpur, District Ambedkar Nagar shall remain stayed.

6. The affidavit shows that State has now come with some scheme. Affidavit shall clearly indicates that as to whether the scheme would be applicable to present applicant or not.

7. List on 1st August, 2017.

Order Date :- 24.5.2017

Mukesh