Allahabad High Court
Param Singh And 3 Others vs State Of U.P. And Another on 5 April, 2023
Author: Samit Gopal
Bench: Samit Gopal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 71 Case :- APPLICATION U/S 482 No. - 11440 of 2023 Applicant :- Param Singh And 3 Others Opposite Party :- State of U.P. and Another Counsel for Applicant :- Jayant Prakash Singh Counsel for Opposite Party :- G.A. Hon'ble Samit Gopal,J.
List revised.
Heard Sri Jayant Prakash Singh, learned counsel for the applicants, Sri Raj Kumar Gupta, learned counsel for the State and perused the record.
The present application U/S 482 Cr.P.C. has been filed by the applicants- Param Singh, Netram, Kulwant, Nempal with the following prayer:-
"It is, therefore, most respectfully prayed that this Hon'ble Court may graciously be pleased to allow this application and quash the entire proceeding as well as impugned summoning order dated 11.10.2022 passed by Special Judge (S.C./S.T. Act) / Additional District & Session Judge, Sambhal at Chandausi in Complaint Case No. 239 of 2021 (Surajmukhi Vs. Netram and others), under Sections 354, 323, 504, 506 I.P.C. and Section 3(2)5 and 3(1)Da, Dha of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, District Sambhal at Chandausi pending in the Court of Special Judge (S.C./S.T. Act) / Additional District & Session Judge, Sambhal at Chandausi.
It is also further pray that this Hon'ble Court may graciously be pleased to stay the further proceedings of Complaint Case No. 239 of 2021 (Surajmukhi Vs. Netram and others), under Sections 354, 323, 504, 506 I.P.C. and Section 3(2)5 and 3(1)Da, Dha of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, District Sambhal at Chandausi pending in the Court of Special Judge (S.C./S.T. Act) / Additional District & Session Judge, Sambhal at Chandausi, during the pendency of the present application.
And / or such other and further order which this Hon'ble Court may deem fit and proper in the circumstances of the case, otherwise the applicant shall suffer irreparable loss and injury."
After some arguments, learned counsel for the applicants states that the present application be dismissed as withdrawn as he intends to seek appropriate remedy available to him under law.
As prayed, the present application U/S 482 Cr.P.C. is dismissed as withdrawn.
Certified copies, if any, be returned to as per rules.
Order Date :- 5.4.2023 AS Rathore (Samit Gopal,J.)