Rajeev Kumar And Another vs State Of U.P. And Another
2018 Latest Caselaw 4115 ALL

Citation : 2018 Latest Caselaw 4115 ALL
Judgement Date : 4 December, 2018

Allahabad High Court

Rajeev Kumar And Another vs State Of U.P. And Another on 4 December, 2018

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- APPLICATION U/S 482 No. - 43697 of 2018
 

 
Applicant :- Rajeev Kumar And Another
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Deepak Rana
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Heard Sri Deepak Rana, learned counsel for applicants.

Issue notice to respondent no. 2 by registered /speed post. Steps be taken immediately.

State to file its reply along with medical certificates as it appears that the incident arose due to properties dispute.

Meanwhile, the proceedings enunciated pursuant to NCR No.115 of 2016 ( State Vs. Rajeev and another ), under Sections 323, 504 and 506 IPC, Police Station Babu Garh, District Hapur and the cognizance taken thereof shall remain stayed till 17.1.2019.

List no 17.1.2019.

Order Date :- 4.12.2018

Mukesh

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