Allahabad High Court
Ashok Kumar Goyal And Another vs State Of U.P. & Another on 5 August, 2010
Author: Vinod Prasad
Bench: Vinod Prasad
Court No. - 54 Case :- APPLICATION U/S 482 No. - 24305 of 2010 Petitioner :- Ashok Kumar Goyal And Another Respondent :- State Of U.P. & Another Petitioner Counsel :- Dharmendra Singhal Respondent Counsel :- Govt. Advocate Hon'ble Vinod Prasad,J.
Supplementary affidavit has been filed today in Court, which is taken on record.
Heard learned counsel for the applicants and the learned A.G.A. The applicants, through the present application under Section 482 Cr.P.C. have invoked the inherent jurisdiction of this Court with the prayer that the proceeding of case no. 2517/2010, under Sections 420, 467, 468, 471 I.P.C., P.S. Banna Devi, District Aligarh pending in the court of C.J.M., Aligarh be quashed.
It is contended by learned counsel for the applicants that the purely civil dispute has been dragged maliciously into criminal offence and the police without proper investigation charge sheeted the applicants. Issue notice to respondent No. 2 returnable within three weeks. Learned AGA as well as respondent No. 2 may file counter affidavit within the aforesaid period.
List this case in the week commencing 25.10.2010 before the appropriate Bench.
Till the next date of listing, further proceedings of the aforesaid complaint case shall remain stayed against the applicants. Order Date :- 5.8.2010 AKG/-