BRAHAM KANT DIXIT AND 2 OTHERS Vs. STATE OF U P AND ANOTHER
LAWS(ALL)-2018-3-230
HIGH COURT OF ALLAHABAD
Decided on March 08,2018

Braham Kant Dixit And 2 Others Appellant
VERSUS
State Of U P And Another Respondents

JUDGEMENT

Karuna Nand Bajpayee, J. - (1.) This application u/s 482 Cr.P.C. has been filed seeking stay of the order dated 14.12.2017 passed by Judicial Magistrate, Court No.1, Mainpuri in Criminal Case No.590 of 2016 under Sections 498 A, 323, 504 IPC and 4 Dowry Prohibition Act, P.S.Kishni, District-Mainpuri and also to stay the Complaint Case (Old no.199/2014, present no.590/2016) dated 30.8.2014 and summoning order dated 21.9.2015 passed by Additional Civil Judge (J.D.)/Judicial Magistrate, Court no.4, Mainpuri pending in the Court of Judicial Magistrate, Court no.1, Mainpuri, whereby the application filed u/s 245(2) Cr. P.C. has been rejected.
(2.) Heard applicants' counsel as well as learned A.G.A.
(3.) Entire record has been perused.;


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