Allahabad High Court
Santosh Kumar Shukla And Others vs State Of U.P. And Another on 12 January, 2010
Author: Alok K. Singh
Bench: Alok K. Singh
Court No. - 28 Case :- U/S 482/378/407 No. - 110 of 2010 Petitioner :- Santosh Kumar Shukla And Others Respondent :- State Of U.P. And Another Petitioner Counsel :- Shiv Pal Singh Respondent Counsel :- Govt. Advocate Hon'ble Alok K. Singh,J.
It is submitted that though in the prayer quashing of the summoning order dated 26.03.2007 has been sought but in fact on account of matrimonial dispute several cases were filed between the parties and now good sense has prevailed and the parties have compromised the matter outside the court. But since the offences under Sections 498-A I.P.C. and Section 3/4 D.P. Act are not compoundable this petition has to be filed.
In view of the above, let notice be issued to opposite party no. 2, the wife returnable at an early date.
List on 11.02.2010.
Till then proceedings of the Case No. 2988 of 2007, pending in the Court of Judicial Magistrate, Bahraich shall remain stayed.
Order Date :- 12.1.2010 ML/-