Allahabad High Court
Mohd. Ubaid Ahmad And 2 Others vs State Of U.P. And Another on 26 August, 2025
Author: Samit Gopal
Bench: Samit Gopal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:148903 HIGH COURT OF JUDICATURE AT ALLAHABAD APPLICATION U/S 482 No. - 33346 of 2017 Court No. - 64 HON'BLE SAMIT GOPAL, J.
1. List revised.
2. No one appears on behalf of the applicant(s) to press this application under Section 482 Cr.P.C. even in the revised list.
3. Sri V.D. Ojha, learned AGA for the State is present.
4. The present application under Section 482 Cr.P.C. has been filed by the applicant Mohd. Ubaid Ahmad, Tauseef @Guddu, Mobeen with the following prayers:
"It is, therefore, most respectfully prayed that this Hon'ble Court may graciously be pleased to allow the present application (U/S 482 of Cr.P.C.) and quash the charge sheet dated 21.08.2017 submitted against the applicants in Case Crime No. 119 of 2017, Under Section 420, 467, 468, 471, 506 1.P.C., Police Station- Amroha Nagar, District- Amroha pending in the Court of Chief Judicial Magistrate, Amroha.
It is further prayed that this Hon'ble Court may graciously be pleased to stay the further proceeding of Case No. 4188 of 2017 (State Vs. Mohd. Ubaid Ahmad and others) arising out of Case Crime No. 119 of 2017, Under Section 420, 467, 468, 471, 506 1.P.C., Police Station-Amroha Nagar, District- Amroha pending in the Court of Chief Judicial Magistrate, Amroha, during the pendency of present application before this Hon'ble Court. And/or to pass such other and further order or direction which this Hon'ble Court may deem fit and proper in the circumstances of the case, otherwise the applicants shall suffer irreparable loss and injury."
5. The said application under Section 482 Cr.P.C. already stands decided vide order dated 25.10.2017 passed by another Bench of this Court.
6. There is a second time extension application no.1 of 2018, dated 5.2.2018 in the present matter which is pending. The first time extension application no.393312 of 2017 was rejected by another Bench of this Court vide order dated 7.12.2017.
7. No one appears on behalf of the applicants to press the time extension application. The same is thus dismissed for non-prosecution.
8. Matter consigned to records.
August 26, 2025 Naresh