Allahabad High Court
Dharmendra Pal And 2 Others vs State Of U.P. And Another on 13 February, 2023
Author: Samit Gopal
Bench: Samit Gopal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 69 Case :- APPLICATION U/S 482 No. - 3641 of 2023 Applicant :- Dharmendra Pal And 2 Others Opposite Party :- State of U.P. and Another Counsel for Applicant :- Sanjeev Kumar Sharma Counsel for Opposite Party :- G.A. Hon'ble Samit Gopal,J.
The matter has been taken up in the revised list. No one appears on behalf of the applicants to press this application under Section 482 Cr.P.C.. Sri S.B. Maurya, learned counsel for the State is present.
The present application under Section 482 Cr.P.C. has been filed by the applicants with the prayer to quash the charge sheet dated 5.6.2021 in case crime no.142 of 2020, u/s 323, 341, 506, 325, 308 IPC P.S. Narwal, District Kanpur Nagar and and further to stay the further proceedings of Case No.98278 of 2021 (State Vs. Dharmendra Pal and others) as well as summoning order dated 18.8.2021 passed by M.M. 8th, Kanpur Nagar arising out of aforesaid case crime number.
Since there is no representation on behalf of the applicants, the present application under Section 482 Cr.P.C. is dismissed for want of prosecution.
If the cause survives, the applicants may file a fresh petition.
(Samit Gopal, J.) Order Date :- 13.2.2023 Gaurav