Ram Sumer and Others (Complaint Case) Vs The State of U.P. and Another

Allahabad High Court 24 Jan 2013 Case No. - 287 of 2013 (2013) 01 AHC CK 0130

Bench: Single Bench

Result Published

Acts Referenced

Judgement Snapshot

Case Number

Case No. - 287 of 2013

Hon'ble Bench

Sudhir Kumar Saxena, J

Advocates

Prabhu Ranjan Tripathi, for the Appellant;

Final Decision

Allowed

Acts Referred

Penal Code, 1860 (IPC) - Section 147, 148, 323, 427, 452

Judgement Text

Translate:

Sudhir Kumar Saxena, J.@mdashIssue notice to opposite party no. 2, who may file counter affidavit within six weeks. List after six weeks.

2. Till the next date of listing, the further proceedings of Complaint Case No. 891 of 2007, under Sections 147/148/452/323/504/506/427 IPC, P.S. Amethi, District-Sultanpur, pending in the court of Judicial Magistrate, Court no. 23, Sultanpur, shall remain stayed.

Madhya Pradesh High Court