Allahabad High Court
Rahul Pandey And Others vs State Of U.P. And Others on 7 July, 2010
Author: Vinod Prasad
Bench: Vinod Prasad
Court No. - 54 Case :- APPLICATION U/S 482 No. - 12838 of 2009 Petitioner :- Rahul Pandey And Others Respondent :- State Of U.P. And Others Petitioner Counsel :- G.R.S. 'Pal' Respondent Counsel :- Govt. Advocate Hon'ble Vinod Prasad,J.
Heard learned counsel for the applicants and the learned A.G.A. There is no reason to quash the proceedings of case crime no. 2368/2008, under Section 498-A I.P.C. and 3/4 D.P. Act, P.S. Civil Line, District Budaun pending before C.J.M., Budaun.
This application is dismissed.
Interim order dated 29.5.2009 is vacated.
Order Date :- 7.7.2010 AKG/-