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Rajesh Bhardwaj vs State of U.P.

Allahabad High Court · Decided on 1 September 1999 · Citation: (1999) 09 AHC CK 0163

HON’BLE JUDGES
Bhagwan Din, J
RESULT
Disposed Of
CASE NUMBER
Criminal Revision No. 1708 of 1999
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Judgment

5 paragraphs · 176 words

Bhagwan Din, J.—It is submitted by Sri Daya Shanker Misra, learned counsel appearing for the revisionist that the trial Court though was informed that the High Court has stayed the proceedings against the present revisionist, Rajesh Bhardwaj by order dated 481999, even then the trial Court framed the charges against the revisionist on the ground that the. certified copy of the order was not placed in the Court. It is further urged that the certified copy of the order has now been filed in the trial Court. The Court has now stayed the proceedings.

2.

It is, however, contended that the charges framed against the revisionist are without jurisdiction because the proceedings had been stayed by this Court vide order, referred to above.

3.

Of course the charges framed against the revisionist on 881999 arc without jurisdiction and the trial Court, if and when directed by this Court to proceed, may frame the charges afresh after hearing the counsel for the parties.

4.

With the aforesaid observation, the revision is finally disposed of.

Revision disposed of.