Allahabad High Court
Naeem Ul Hasan vs State Of U.P. And Another on 11 November, 2022
Author: Samit Gopal
Bench: Samit Gopal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 66 Case :- APPLICATION U/S 482 No. - 30126 of 2022 Applicant :- Naeem Ul Hasan Opposite Party :- State of U.P. and Another Counsel for Applicant :- Jai Shanker Malviya Counsel for Opposite Party :- G.A. Hon'ble Samit Gopal,J.
The matter has been taken up in the revised list. No one appears on behalf of the applicant to press this Application U/S 482 Cr.P.C. Sri Raj Kumar Gupta, learned counsel for the State is present.
The present Application U/S 482 Cr.P.C. has been filed with the prayer to set-aside the judgement and order dated 6.8.2022 passed by Addl. Sessions Judge, Court No.2/Special (M.P./M.L.A.), Moradabad in Criminal Revision No.222 of 2022 as well as order dated 21.7.2022 passed by Addl. Chief Judicial Magistrate, Court No.4, Moradabad in Criminal Case No.366/2008 arising out of case crime no.01 of 2008 u/s 147, 353, 341 IPC and 7 Crl. Law Amendment Act, P.S. Chhajalait, Districts Moradabad.
Despite batter being taken up in the revised list, there is no representation from the side of the applicant.
The present Application U/S 482 Cr.P.C. is dismissed for want of prosecution.
(Samit Gopal, J.) Order Date :- 11.11.2022 Gaurav