Allahabad High Court
Satya Dev Sharma vs State Of U.P. And Another on 25 January, 2023
Author: Samit Gopal
Bench: Samit Gopal
HIGH COURT OF JUDICATURE AT ALLAHABAD Court No. - 69 Case :- APPLICATION U/S 482 No. - 1413 of 2023 Applicant :- Satya Dev Sharma Opposite Party :- State of U.P. and Another Counsel for Applicant :- Nitin Chandra Mishra Counsel for Opposite Party :- G.A.,Prashant Kumar Singh Hon'ble Samit Gopal,J. List revised. Heard Sri Nitin Chandra Mishra, learned counsel for the applicant, Sri Prashant Kumar, learned counsel for the opposite party no.2 and Ms. Arti Agarwal, learned counsel for the State and perused the record. Learned counsel for the opposite party no.2 states that he has filed his vakalatnama in the office on 13.01.2023. The same is not on record. Office is directed to trace out the same and place it on record and make a note in the order sheet. The present application under Section 482 Cr.P.C. has been filed by the applicant Satya Dev Sharma with the prayer to allow this application and quash the impugned order dated 01.12.2022 as well as entire proceeding of Complaint Case No. 600 of 2022 (Sunita Sharma Vs. Priti Sharma and others), pending in the court of Additional Chief Judicial Magistrate, Court No.18, Allahabad, during the pendency of the present application. After arguments at length, learned counsel for the applicant states that the present application under Section 482 Cr.P.C. be dismissed as withdrawn as he intends to file a better petition. Prayer is allowed. The present application is dismissed as withdrawn. Certified copies, if any, be returned as per rules. Order Date :- 25.1.2023 M. ARIF (Samit Gopal, J.)