Allahabad High Court
Dinesh Kumar Gupta vs State Of U.P. And Another on 21 November, 2022
Author: Gautam Chowdhary
Bench: Gautam Chowdhary
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 87 Case :- APPLICATION U/S 482 No. - 34512 of 2022 Applicant :- Dinesh Kumar Gupta Opposite Party :- State of U.P. and Another Counsel for Applicant :- Girish Kumar Singh Counsel for Opposite Party :- G.A.,R.K. Shahi Hon'ble Dr. Gautam Chowdhary,J.
Heard learned counsel for the applicant, learned A.G.A. and perused the record.
The applicant, through the present application under section 482 Cr.P.C. has invoked the inherent jurisdiction of this Court with a prayer to quash the impugned order dated 7.1.2019 passed by S.D.M. Kasya, District Kushinagar in Case No. 83 of 2013 (Gyaneshwar Prasad Gupta Vs. Dinesh Kumar Gupta) arising out of in proceeding under section 145 Cr.P.C. as well as to quash the order dated 21.09.2022 passed by Addl. Sessions Judge FTC, No. 2, District Kushinagar in Criminal Revision No. 28 of 2019 (Dinesh Kumar Gupta Vs. State and others).
After having heard the learned counsel for the parties present and perused the impugned orders as well as material brought on record, I am of the view that impugned orders are based upon relevant consideration and supported by cogent reason, the same do not suffer from any irregularity, illegality or jurisdictional error, hence, no interference is required by this Court. The prayer for quashing the impugned orders are hereby refused.
The application lacks merit. It is liable to be dismissed and is, accordingly dismissed.
Order Date :- 21.11.2022 RPD