Allahabad High Court
Smt. Noor Fatma And Another vs State Of U.P. And Another on 20 April, 2023
Author: Samit Gopal
Bench: Samit Gopal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 71 Case :- APPLICATION U/S 482 No. - 13948 of 2023 Applicant :- Smt. Noor Fatma And Another Opposite Party :- State of U.P. and Another Counsel for Applicant :- Saurabh Tripathi Counsel for Opposite Party :- G.A. Hon'ble Samit Gopal,J.
1. List revised. No one appears on behalf of the applicants to press this application.
2. Sri Raj Kumar Gupta, learned counsel for the State is present.
3. The present application U/S 482 Cr.P.C. has been filed by the applicants- Smt. Noor Fatma and Mohammad Nazim with the following prayer:-
"It is, therefore, most respectfully prayed that this Hon'ble Court may graciously be pleased to allow this application and quash the charge-sheet dated 12.10.2019 & cognizance order dated 13.12.2019 in Case No. 2974 of 2019 (State Vs. Smt. Noor Fatma and another) arising out of Case Crime No. 535 of 2019, under Sections 452, 323, 504, 507 I.P.C., Police Station Tilhar, District Shahjahanpur by which learned Magistrate summoned the Applicants Under Section 452, 323, 504, 507 I.P.C. as well as quash the entire proceeding of Case No. 2974 of 2019 (State Vs. Smt. Noor Fatma and another) arising out of Case Crime No. 535 of 2019, under Sections 452, 323, 504, 507 I.P.C., Police Station Tilhar, District Shahjahanpur pending in the Court of learned Judicial Magistrate, Tilhar, Shahjahanpur, District Shahjahanpur.
It is further prayed that this Hon'ble Court may graciously be pleased to stay the further proceedings of Case No. 2974 of 2019 (State Vs. Smt. Noor Fatma and another) arising out of Case Crime No. 535 of 2019, under Sections 452, 323, 504, 507 I.P.C., Police Station Tilhar, District Shahjahanpur pending in the Court of learned Judicial Magistrate, Tilhar, Shahjahanpur, District Shahjahanpur, during the pendency of the present application before this Hon'ble Court. And / or pass such other and further order as this Hon'ble Court may deem fit and proper under the facts and circumstances of the case."
4. Since there is no representation from the side of the applicants to argue the matter, the present application u/s 482 Cr.P.C. is dismissed for non prosecution.
Order Date :- 20.4.2023 AS Rathore (Samit Gopal,J.)