Allahabad High Court
Chhatrapal Singh And 7 Ors. vs State Of U.P.& 2 Ors. on 1 December, 2010
Author: Imtiyaz Murtaza
Bench: Imtiyaz Murtaza
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 28 Case :- U/S 482/378/407 No. - 1328 of 2007 Petitioner :- Chhatrapal Singh And 7 Ors. Respondent :- State Of U.P.& 2 Ors. Petitioner Counsel :- S.C.Gupta Respondent Counsel :- Govt.Advocate,Krishna Kumar Singh Hon'ble Imtiyaz Murtaza,J.
By means of this petition, the petitioners have challenged the proceedings initiated in pursuance of charge sheet dated 15.12.2005 bearing No. 26 of 2005 pending in the court of C.J.M. II Hardoi in case crime no. 425 of 2005 under sections 147, 148, 149, 307, 504, 506 and 427 I.P.C. and section 3(2)(V) of S.C./S.T. Act police station Bhagauti District Hardoi.
Heard learned counsel for the petitioners, learned A.G.A. for the State and perused the materials on record.
Perusal of the record indicates that earlier on 24.5.2007 case diary was summoned by this court.
It is submitted by learned counsel for the petitioners that charge sheet has been submitted by the police without there being any evidence against the petitioners and the petitioners have falsely been roped in this case.
Considering the facts and circumstances of the case I do not find any ground for interference by this court in this 482 Cr.P.C. petition.
Accordingly this petition is dismissed.
However, office is directed to send a copy of this order to the court concerned within a week and if the case diary is received in the registry, the same shall also be sent back to the concerned court forthwith who shall proceed with the case expeditiously.
Order Date :- 1.12.2010 o.k.