Shushila Devi And 6 Others vs Nagendra Yadav And 2 Others
2019 Latest Caselaw 5088 ALL

Citation : 2019 Latest Caselaw 5088 ALL
Judgement Date : 28 May, 2019

Allahabad High Court

Shushila Devi And 6 Others vs Nagendra Yadav And 2 Others on 28 May, 2019

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1582 of 2019
 

 
Appellant :- Shushila Devi And 6 Others
 
Respondent :- Nagendra Yadav And 2 Others
 
Counsel for Appellant :- Vinay Kumar Upadhyay,Pramod Bhardwaj
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Issue notice to the respondents by speed / registered post returnable on 22nd July, 2019.

Steps be taken immediately.

The appeal can be finally disposed off on that date, the reason is that this High Court has held that once charge sheet is filed, the involvement of the vehicle is deemed to be proved. Learned Judge has rejected the claim petition holding that the PW-1 has not been able to properly give evidence.

Order Date :- 28.5.2019

Mukesh

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