Allahabad High Court
Vipin And 3 Others vs State Of U.P. And Another on 11 October, 2023
Author: Sanjay Kumar Singh
Bench: Sanjay Kumar Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:196217 Court No. - 88 Case :- APPLICATION U/S 482 No. - 28231 of 2023 Applicant :- Vipin And 3 Others Opposite Party :- State of U.P. and Another Counsel for Applicant :- Sushil Kumar Tewari Counsel for Opposite Party :- G.A.,Ashok Kumar Singh Hon'ble Sanjay Kumar Singh,J.
1. Heard learned counsel for the applicant and learned A.G.A. for the State.
2. The instant application under Section 482 Cr.P.C. has been preferred by the applicants to quash the proceeding of Complaint Case No.566 of 2021 (Smt. Rajani Devi vs Vipin) under Sections 452 and 354 I.P.C., Police Station Dhanari, District Sambhal pending in the Court of Additional Chief Judicial Magistrate, Sambhal at Chandausi.
3. At the outset, learned counsel for the applicant submits that on account of some defects, the applicants do not want to press this application, therefore, they may be allowed to withdraw the present application with liberty to file fresh application with better particulars.
4. In view of the statement made by Shri Sushil Kumar Tewari, learned counsel for the applicants at the Bar, the instant application is dismissed as not pressed with the aforesaid liberty.
Order Date :- 11.10.2023 Amit/-