Allahabad High Court
Dr. Vinod Kumar Bassi vs The State Of U.P And Anr. on 10 July, 2014
Author: Ajai Lamba
Bench: Ajai Lamba
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 26 Case :- U/S 482/378/407 No. - 2998 of 2014 Applicant :- Dr. Vinod Kumar Bassi Opposite Party :- The State Of U.P And Anr. Counsel for Applicant :- Amrendra Singh Counsel for Opposite Party :- Govt. Advocate Hon'ble Ajai Lamba,J.
1. In the short contention of the learned counsel appearing for the petitioner, the proceedings have been initiated without conducting enquiry under Sub-Section 1 of Section 202 of the Code of Criminal Procedure having been made.
2. Admittedly, the petitioner is living in Lucknow, whereas complaint has been lodged in Hardoi.
3. Issue notice to respondent no.2 through Chief Judicial Magistrate, Hardoi, returnable on 18.8.2014.
4. List on 18.8.2014.
5. In the meantime, further proceedings shall remain stayed till the next date of listing.
Order Date :- 10.7.2014 A.Nigam