Allahabad High Court
Rajkumar And 2 Others vs State Of U.P.And Another on 6 July, 2022
Author: Gautam Chowdhary
Bench: Gautam Chowdhary
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 83 Case :- APPLICATION U/S 482 No. - 6913 of 2022 Applicant :- Rajkumar And 2 Others Opposite Party :- State Of U.P.And Another Counsel for Applicant :- Rajesh Kumar Srivastava,Virendra Kumar Srivastava Counsel for Opposite Party :- G.A. Hon'ble Gautam Chowdhary,J.
This application under Section 482 Cr.P.C. has been filed with the prayer to quash the order dated 11.11.2021 passed by learned Additional Chief Judicial Magistrate, Deoband, District Saharanpur,in Case No. 1282 of 2019 under Sections 420, 406, 120-B I.P.C. Police Station Deoband, District Saharanpur whereby application dated 04.02.2021 filed by the Deepak Raj Singhal, Manager Lajpat Rai Shiksha Saimiti Deoband, has been allowed as well as to quash the proceedings of the aforesaid case.
After hearing the learned counsel for the parties and after perusing the order impugned, this Court is of the opinion, that learned counsel for the applicant could not point out any legal infirmity in the order as well as to quash the proceedings of the aforesaid case, which may warrant any interference by this Court in exercise of powers conferred under 482 Cr.P.C. jurisdiction.
Accordingly, the prayer for quashing the impugned order as well as proceedings is refused.
The instant application lacks merit and is dismissed.
Order Date :- 6.7.2022 S.Ali