Allahabad High Court
Kishori Lal Yadav & Others vs State Of U.P. & Another on 11 August, 2010
Author: S.C. Agarwal
Bench: S.C. Agarwal
Court No. - 50 Case :- CRIMINAL REVISION No. - 3163 of 2010 Petitioner :- Kishori Lal Yadav & Others Respondent :- State Of U.P. & Another Petitioner Counsel :- S.P. Giri,S.P. Giri Respondent Counsel :- Govt. Advocate Hon'ble S.C. Agarwal,J.
Heard learned counsel for the revisionists and learned A.G.A. for the State.
Learned counsel for the revisionist submitted that in the year 2008, an F.I.R. was lodged against the family members of the complainant, in respect of which a charge-sheet was submitted by the police against Ramjeet Yadav, Dinesh Kumar Yadav, Kishori Yadav and Santosh Yadav under sections 323, 325, 504, 506, 427 I.P.C. During trial, section 308 I.P.C. has also been added. The contention is that as a counter blast, the instant complaint case has been cooked up and the story narrated by the complainant is totally unbelievable.
Issue notice to opposite party no.2.
List on 29th November, 2010.
Till the next date of listing, no coercive steps shall be taken against the revisionists in pursuance of order dated 13.4.2010 passed by A.C.J.M.-III, Jaunpur in criminal case no.1948 of 2009 Chotey Lal Vs. Kishori under sections 379, 506 I.P.C., P.S. Badlapur, District Jaunpur.
Order Date :- 11.8.2010 ss