Allahabad High Court
Smt. Diksha vs State Of U.P. And Another on 6 January, 2021
Author: Subhash Chand
Bench: Subhash Chand
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 47 Case :- APPLICATION U/S 482 No. - 18281 of 2020 Applicant :- Smt. Diksha Opposite Party :- State of U.P. and Another Counsel for Applicant :- Sunil Kumar Counsel for Opposite Party :- G.A. Hon'ble Subhash Chand,J.
This application under Section 482 Cr.P.C is to quash the order dated 01.04.2019 of proceedings under Section 344 Cr.P.C passed by Additional Sessions Judge/Fast Track Court No. 1, Firozabad in S.T. No. 629 of 2018 arising out of case crime no. 497 of 2017 (State Vs. Ravikant alias Ranu) under Section 366, 376 I.P.C, P.S Ramgarh, District Firozabad with further prayer to quash the proceedings for Misc. Case No. 302 of 2019 (State Vs. Diksha) under Section 344 Cr.P.C, P.S. Ramgarh, District Firozabad, pending in the court of Additional Sessions Judge/Fast Track Court No. 1, Firozabad.
For the effective and complete adjudication of this proceedings, record of S.T No. 629 of 2018 (State Vs. Ravikant alias Ranu) be summoned.
Steps may be taken within one week.
Meanwhile, the proceedings for miscellaneous case shall remain in abeyance.
List on 10.02.2021.
Order Date :- 6.1.2021 PS