Allahabad High Court
Raj Kumar Ranjan vs State Of U.P. And Another on 6 November, 2024
Author: Samit Gopal
Bench: Samit Gopal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:173527 Court No. - 80 Case :- APPLICATION U/S 482 No. - 36984 of 2024 Applicant :- Raj Kumar Ranjan Opposite Party :- State of U.P. and Another Counsel for Applicant :- Vijay Prakash Singh Kushwaha Counsel for Opposite Party :- G.A. Hon'ble Samit Gopal,J.
1. List revised.
2. Heard Sri Vijay Prakash Singh Kushwaha, learned counsel for the applicant and Sri Ajay Singh, learned AGA-I for the State and perused the record.
3. The present application under Section 482 Cr.P.C. has been filed by the applicant Raj Kumar Ranjan with the following prayers:
"It is therefore most respectfully prayed that this hon'ble court may graciously be pleased to quash the charge sheet dated 15-6-2024, registered as Charge Sheet No.- 7 of 2024, U/Ss.- 13 (1) (b) and 13 (2) of Prevention of Corruption Act, 1988, P.S. Kachhawa, District- Mirzapur; arising out of Case Crime No.- 204 of 2020, U/Ss.-13 (1) (b) and 13 (2) of Prevention of Corruption Act, 1988, P.S.-Kachhawa, District- Mirzapur. It is further prayed that this hon'ble court may graciously be pleased to set-aside an impugned cognizance/summoning order dated 18-6-2024, passed by Special Judge (Prevention of Corruption Act) Court No.-2, Varanasi in Special Trial No. 598 of 2024, U/Ss. 13 (1) (b) and 13 (2) of Prevention of Corruption Act, 1988, P.S.- Kachhawa, District- Mirzapur, State Vs Raj Kumar Ranjan; Arising out of Case Crime No. 204 of 2020, U/Ss.- 13 (1) (b) and 13 (2) of Prevention of Corruption Act, 1988, P.S- Kachhawa, District- Mirzapur. It is further prayed that this hon'ble court may graciously be pleased to quash the proceeding of the Special Trial No. 598 of 2024, U/Ss. 13 (1) (b) and 13 (2) of Prevention of Corruption Act, 1988, P.S.- Kachhawa, District- Mirzapur, State Vs Raj Kumar Ranjan; arising out of Case Crime No.- 204 of 2020, U/Ss. 13 (1) (b) and 13 (2) of Prevention of Corruption Act, 1988, P.S.- Kachhawa, District- Mirzapur; Pending before the court of Special Judge (Prevention of Corruption Act) Court No.- 2, Varanasi. It is further prayed that this hon'ble court may graciously be pleased to stay the further proceeding of the Special Trial No. 598 of 2024, U/Ss. 13 (1) (b) and 13 (2) of Prevention of Corruption Act, 1988, P.S.- Kachhawa, District- Mirzapur; State Vs Raj Kumar Ranjan; arising out of Case Crime No.- 204 of 2020, U/Ss.- 13 (1) (b) and 13 (2) of Prevention of Corruption Act, 1988, P.S.- Kachhawa, District- Mirzapur, Pending before the court of Special Judge (Prevention of Corruption Act) Court No.- 2, Varanasi, during pendency of the present application before this Hon'ble court or pass such other and further order which this hon'ble court may deem fit and proper under the facts and circumstances of the case, otherwise the applicant will suffer great irreparable loss and injury, which may not be compensated with any kind."
4. The paper book of the matter goes to show that photocopies of pages of case diary have been annexed with annexures, the same cannot be made a part of the petition/paper book.
5. On an objection about the same, learned counsel for the applicant submits that the present application under Section 482 Cr.P.C. read with Section 528 of BNSS be dismissed as withdrawn as he intends to file a better petition.
6. Prayer is allowed.
7. The present application is dismissed as withdrawn.
8. Certified copies, if any, be returned as per rules.
Order Date :- 6.11.2024 M. ARIF (Samit Gopal, J.)