Allahabad High Court
Smt. Indraesh And 7 Others vs State Of U.P. And Another on 10 January, 2023
Author: Samit Gopal
Bench: Samit Gopal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 69 Case :- APPLICATION U/S 482 No. - 750 of 2023 Applicant :- Smt. Indraesh And 7 Others Opposite Party :- State of U.P. and Another Counsel for Applicant :- Amit Kumar,Ashutosh Kumar Mishra Counsel for Opposite Party :- G.A. Hon'ble Samit Gopal,J.
List revised.
Sri Ashutosh Kumar Mishra, learned counsel for the applicants and Sri B.B. Upadhyay, learned counsel for the State are present.
The present application under Section 482 Cr.P.C. has been filed by the applicant- Smt. Indraesh, Sudheesh, Smt. Kiran, Smt. Sushma, Smt. Soni, Smt. Pinky, Kamal and Munnu with the prayer to quash the impugned charge sheet no. 53 and 53-A/ 2022 dated 18.01.2022 and 07.06.2022 as well as summoning order dated 13.06.2022 passed by the learned Chief Judicial Magistrate, Moradabad as well as entire criminal proceeding of Case Crime No. 615/2021 (State of U.P. Vs. Smt. Indresh and others), under Sections 498-A, 323, 354 (Kha), 313, 392, 504, 506, 376 I.P.C. & 3/4 D.P. Act registered at Police Station Katghar, District Moradabad pending in the court of Chief Judicial Magistrate, Moradabad with a further prayer to stay the further proceedings in the said case.
Learned counsel for the applicant states that the present application be dismissed as withdrawn as he intends to file a better petition.
As prayed, the present the present application U/S 482 Cr.P.C. is dismissed as withdrawn.
Registry is directed to return certified copies to learned counsel for the applicant as per rules.
Order Date :- 10.1.2023 AS Rathore (Samit Gopal,J.)