Parvesh Alias Pravesh Kumar vs State Of U.P. And Anr
2019 Latest Caselaw 732 ALL

Citation : 2019 Latest Caselaw 732 ALL
Judgement Date : 7 March, 2019

Allahabad High Court

Parvesh Alias Pravesh Kumar vs State Of U.P. And Anr on 7 March, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- APPLICATION U/S 482 No. - 6694 of 2019
 

 
Applicant :- Parvesh Alias Pravesh Kumar
 
Opposite Party :- State Of U.P. And Anr
 
Counsel for Applicant :- Ishwar Chandra Tyagi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Learned counsel for the applicant states that the applicant is nandoi of opposite party no. 2. Other co-accused has preferred an application U/S 482 No. 6953 of 2019 before this court and in that case the matter has been referred to the Mediation Centre vide order dated 26.2.2019.

List and connect along with the aforesaid application U/S 482 No. 6953 of 2019.

Till the next date of listing no coercive action shall be taken against the applicant in complaint case no. 2366 of 2018 ( Renu Vs. Rinku and others) under sections 498A, 504, 506 IPC P.S. Bachhraon, District Amroha/ J.P. Nagar pending in the court of Additional Chief Judicial Magistrate-I, Amroha/ J.P. Nagar.

Order Date :- 7.3.2019