Uttarakhand High Court
Revati Devi vs Rajendra Prasad on 3 October, 2012
Author: Servesh Kumar Gupta
Bench: Servesh Kumar Gupta
C482 No.1065-12 Hon'ble Servesh Kumar Gupta, J.
Mr. Sanjay Bhatt, Advocate, for the petitioners. The petition is admitted for hearing. Issue notice to the respondent calling her counter affidavit within four weeks.
List thereafter.
Till the next date of listing, the effect and operation of impugned order dated 20.3.2012 passed by the Judicial Magistrate, Haldwani, in criminal case no.922 of 2012, Smt. Revati Devi Vs. Rajendra Prasad, u/s 420, 406, 467, 468 and 471 IPC, shall remain stayed.
(Servesh Kumar Gupta, J.) 03.10.2012 Rdang