Allahabad High Court
Pramod Kumar Singh Alias Pramod Thakur vs State Of U.P. & Another on 4 August, 2010
Author: Vinod Prasad
Bench: Vinod Prasad
Court No. - 54 Case :- APPLICATION U/S 482 No. - 24401 of 2010 Petitioner :- Pramod Kumar Singh Alias Pramod Thakur Respondent :- State Of U.P. & Another Petitioner Counsel :- Gopal Srivastava Respondent Counsel :- Govt.Advocate Hon'ble Vinod Prasad,J.
Heard learned counsel for the applicant and learned A.G.A.
Since the offence for which the applicant has been summoned is disclosed, I am not inclined to interfere and quash the prosecution of Complaint case no. 99 of 2010, under sections 323, 452, 504, 506, 354, 406 I.P.C., Kotwali, District Aligarh.
This application is dismissed with a direction that the bail prayer of the applicant in the aforesaid crime be considered expeditiously, if possible, on the same day.
Order Date :- 4.8.2010 F.H.