Allahabad High Court
Kapildeo Mali And Others vs State Of U.P. & Others on 19 July, 2010
Author: Vinod Prasad
Bench: Vinod Prasad
Court No. - 54 Case :- APPLICATION U/S 482 No. - 23245 of 2010 Petitioner :- Kapildeo Mali And Others Respondent :- State Of U.P. & Others Petitioner Counsel :- A.P.Tewari,S.S.Tripathi Respondent Counsel :- Govt. Advocate Hon'ble Vinod Prasad,J.
Heard leaned counsel for the applicants, learned AGA. and perused the material on record.
Since prima facie the offence is disclosed, I am not inclined to interfere and quash the prosecution of Complaint Case No. 4565 of 2009, under Sections 447, 504, 506 I.P.C., Police Station Gagaha, District Gorakhpur.
Accordingly, this application is dismissed with a direction that the bail prayer of the applicants in the aforesaid crime be considered on the same day by the courts below.
Order Date :- 19.7.2010 Manoj