Smt. Vandana Agarwal vs State Of U.P. And 3 Others
2017 Latest Caselaw 5831 ALL

Citation : 2017 Latest Caselaw 5831 ALL
Judgement Date : 26 October, 2017

Allahabad High Court

Smt. Vandana Agarwal vs State Of U.P. And 3 Others on 26 October, 2017

Bench: Krishna Murari, Akhilesh Chandra Sharma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 22709 of 2017
 

 
Petitioner :- Smt. Vandana Agarwal
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Deepak Kumar Pandey,Neeraj Kumar
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Krishna Murari,J.

Hon'ble Akhilesh Chandra Sharma,J.

Sri B.K. Mishra, learned counsel appearing for the first informant-respondent no. 4 prays for and is allowed three days' time to seek instruction and produce the documents to demonstrate that Rs.20 lac in cash was available in her hands which is alleged to have been paid by her to the accused.

Put up as fresh on 31.10.2017. Till then no coercive action shall be taken against the petitioner pursuant to the F.I.R. dated 6.10.2017, registered as Case Crime No. 0656 of 2017, under Sections 420/467/406/506 I.P.C., Police Station Shahganj, District Agra.

Order Date :- 26.10.2017