Citation : 2023 Latest Caselaw 16948 ALL
Judgement Date : 7 June, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 80 Case :- CRIMINAL APPEAL No. - 6056 of 2023 Appellant :- Smt. Ramvati Respondent :- State Of U.P. And 3 Others Counsel for Appellant :- Chandra Dutt Counsel for Respondent :- G.A. Hon'ble Ram Manohar Narayan Mishra,J.
Heard learned counsel for the appellant, learned A.G.A for the State and perused the record.
The instant criminal appeal has been preferred against the judgment and order dated 03.02.2023 passed by Additional Sessions Judge-IInd/Special Judge, S.C./S.T. Act, Kanpur Dehat in Criminal Misc. Case No. 416 of 2022 (Smt. Ramvati Vs. Gopal and others) where by application under Section 156(3) Cr.P.C moved by the appellant was dismissed.
Admit.
Matter requires consideration.
Issue notice to respondents nos. 2 to 4 returnable at an early date.
List on 20.07.2023 as fresh.
Order Date :- 7.6.2023
PS
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