Allahabad High Court
Satish Kumar Sharma And Others vs State Of U.P. And Another on 1 July, 2010
Author: Arvind Kumar Tripathi
Bench: Arvind Kumar Tripathi
Court No. - 52 Case :- APPLICATION U/S 482 No. - 1162 of 2008 Petitioner :- Satish Kumar Sharma And Others Respondent :- State Of U.P. And Another Petitioner Counsel :- Shishir Tandon Respondent Counsel :- Govt.Advocate Hon'ble Arvind Kumar Tripathi,J.
In this application the applicant prayed for to allow this application and quash impugned order dated 26.11.2007 passed by the Judicial Magistrate, Court No. 4 Mathura in Case No. 08/XI/07 ( Smt. Sunita Singh Vs. Satish Kumar Sharma and others) under Sections 147, 395, 504, 506 IPC Police Station Sureer, District Mathura pending in the Court of Judicial Magistrate Court No.4, Mathura. He further prayed for to stay the operation of the impugned order dated 26.11.2007 passed by the Judicial Magistrate, Court No. 4 Mathura in Case No. 08/XI/07 ( Smt. Sunita Singh Vs. Satish Kumar Sharma and others) under Sections 147, 395, 504, 506 IPC Police Station Sureer, District Mathura pending in the Court of Judicial Magistrate Court No.4, Mathura. He further prayed for to quash the further proceedings of case no. 08/XI/07( Smt. Sunita Singh Vs. Satish Kumar Sharma and others) under Sections 147, 395, 504, 506 IPC Police Station Sureer, District Mathura pending in the Court of Judicial Magistrate Court No.4, Mathura. He further prayed for to stay the further proceedings of case no. 08/XI/07( Smt. Sunita Singh Vs. Satish Kumar Sharma and others) under Sections 147, 395, 504, 506 IPC Police Station Sureer, District Mathura pending in the Court of Judicial Magistrate Court No.4, Mathura.
List revised.
No one appears to press the present application under Section 482 Cr.P.C.
Accordingly the application under Section 482 Cr.P.C. is rejected for want of prosecution..
Interim order dated 18.02.2008 is hereby discharged.
Order Date :- 1.7.2010 Abhishek Sri.