Allahabad High Court
Ram Bilas Singh And Others vs State Of U.P. And Another on 2 April, 2010
Author: Ravindra Singh
Bench: Ravindra Singh
Court No. - 54 Case :- APPLICATION U/S 482 No. - 9109 of 2010 Petitioner :- Ram Bilas Singh And Others Respondent :- State Of U.P. And Another Petitioner Counsel :- Awadhesh Kumar Respondent Counsel :- Govt. Advocate Hon'ble Ravindra Singh,J.
Heard learned counsel for the applicants and learned AGA. This application has been filed with a prayer to quash the proceeding of case no. 7763 of 2005 arising out of case crime no. 141 of 2001, under Section 498-A, 506 I.P.C. and 3/4 D.P. Act, Police Station-Ram Chandra Mission, District-Shahjahanpur, pending in the court Chief Judicial Magistrate, Shahjahanpur.
From the perusal of the records, it appears that it is too old case. The material collected by I.O. is disclosing the commission of the aforesaid offence. There is no illegality in submission of the charge sheet and on taking the cognizance of offence, therefore, the prayer for quashing of the proceeding of the above mentioned case is refused.
Considering the submissions made by learned counsel for the applicants that all the applicants released on bail in case such application is filed by the applicants within 30 days from today, the same shall be heard and disposed of under the provisions of law. Till the disposal of that application, no coercive steps shall be taken against the applicants.
Thereafter in case, the applicants move the discharge application at appropriate stage or raise the objection at the time of framing of charge the same shall be heard and disposed of in accordance with law. With this direction, this application is finally disposed of. Order Date :- 2.4.2010 Sharad