Subhash Dubey vs State Of U.P. And 3 Others
2018 Latest Caselaw 3711 ALL

Citation : 2018 Latest Caselaw 3711 ALL
Judgement Date : 15 November, 2018

Allahabad High Court

Subhash Dubey vs State Of U.P. And 3 Others on 15 November, 2018

Bench: Krishna Pratap Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 17
 

 
Case :- APPLICATION U/S 482 No. - 38999 of 2018
 

 
Applicant :- Subhash Dubey
 
Opposite Party :- State Of U.P. And 3 Others
 
Counsel for Applicant :- Amrita Prakash,Anand Prakash Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Krishna Pratap Singh,J.

The Chief Judicial Magistrate, Varanasi is directed to record the statements of the complainant as well as the witnesses, if any, produced before the Court within 15 days from the date of receipt of copy of this order.

The Chief Judicial Magistrate, Varanasi is further directed to furnish an explanation before this Court as to why the statement of the complainant is not recorded under Section 200 Cr.P.C. while the matter is pending for the last more than five years before him.

List on 05.12.2018 before the appropriate Bench.

Office shall communicate this order to the Judgeship concerned forthwith telephonically apart from normal mode of communication.

Order Date :- 15.11.2018

A.K.Verma