Allahabad High Court
Smt. Sunita Nauhvar vs State Of U.P. And Another on 17 January, 2023
Author: Samit Gopal
Bench: Samit Gopal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 69 Case :- APPLICATION U/S 482 No. - 991 of 2023 Applicant :- Smt. Sunita Nauhvar Opposite Party :- State of U.P. and Another Counsel for Applicant :- Satyendra Narayan Singh,Bindeshwari Prasad Mishra Counsel for Opposite Party :- G.A. Hon'ble Samit Gopal,J.
List revised.
Heard Sri Satyendra Narayan Singh, learned counsel for the applicant, Sri Kamal Kishor Mishra, learned counsel for the opposite party no.2 who has filed his vakalatnama today in Court which is taken on record, Sri Raj Kumar Gupta, learned counsel for the State and perused the record.
The present application under Sections 482 Cr.P.C. has been filed by the applicant Smt. Sunita Nauhvar with the prayer to allow the present application and quash the order dated 16.11.2022 passed by learned Judicial Magistrate, Court No.8, Mathura in Case No. 2628 of 2019 (State Vs. Satish Sharma and others), arising out of case crime No. 220-A of 2007, under Sections 147, 504, 506, 395 IPC, P.S.- Sureer, District Mathura, pending in the court of learned Judicial Magistrate, Court No. 8, Mathura and with a further prayer to direct the court below to decide the objection of the applicant dated 23.11.2022 moved against the application filed by the prosecution officer dated 14.12.2022 under Section 321 Cr.P.C. to withdrawn the case against accused/opposite party no.2 in the aforesaid case.
After arguments at length, learned counsel for the applicant states the present application under Section 482 Cr.P.C. be dismissed as withdrawn as he will explore the remedies available under law.
Prayer is allowed.
The present application is dismissed as withdrawn.
Order Date :- 17.1.2023 M. ARIF (Samit Gopal, J.)