Smt. Urmila Devi @ Bhuri vs State Of Up & Anr.
2017 Latest Caselaw 1447 ALL

Citation : 2017 Latest Caselaw 1447 ALL
Judgement Date : 30 May, 2017

Allahabad High Court

Smt. Urmila Devi @ Bhuri vs State Of Up & Anr. on 30 May, 2017

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- U/S 482/378/407 No. - 3689 of 2017
 

 
Applicant :- Smt. Urmila Devi @ Bhuri
 
Opposite Party :- State Of Up & Anr.
 
Counsel for Applicant :- Suresh Chandra Verma
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Issue notice to respondent no. 2 by speed post returnable on 20th July, 2017.

Till then no coercive action shall be taken against him in Criminal Misc. Case No. 10096 of 2010 arising out of Crime No. 586 of 1999, under Sections 420 IPC, Police Station Naka, District Lucknow.

Order Date :- 30.5.2017

Mukesh

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