Allahabad High Court
Mohd. Danish And 2 Others vs State Of U.P. And Another on 20 February, 2023
Author: Samit Gopal
Bench: Samit Gopal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 69 Case :- APPLICATION U/S 482 No. - 3885 of 2023 Applicant :- Mohd. Danish And 2 Others Opposite Party :- State of U.P. and Another Counsel for Applicant :- Mainuddin Ahamad Counsel for Opposite Party :- G.A. Hon'ble Samit Gopal,J.
List revised.
Heard Sri Shahnawaz Akhtar, Advocate holding brief of Sri Mainuddin Ahamad, learned counsel for the applicants and Sri S.B. Maurya, learned counsel for the State.
The present application U/S 482 Cr.P.C. has been filed by the applicants- Mohd. Danish, Mohd. Abid and Smt. Kamrunnisha 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 cognizance / summoning order dated 09.07.2020 & charge-sheet dated 07.12.2019 as well as the entire proceeding in Case No. 4636 of 2020 (State Vs. Mohd. Danish and others) arising out of Case Crime No. 341 of 2019, under Sections 498-A, 323, 506 I.P.C. and Section 3/4 Dowry Prohibition Act, Police Station Madhuban, District Mau pending in the Court of Judicial Magistrate, F.T.C., Mahila Court, Mau.
It is further prayed that this Hon'ble Court may graciously be pleased to stay the further proceedings of Case No. 4636 of 2020 (State Vs. Mohd. Danish and others) arising out of Case Crime No. 341 of 2019, under Sections 498-A, 323, 506 I.P.C. and Section 3/4 Dowry Prohibition Act, Police Station Madhuban, District Mau pending in the Court of Judicial Magistrate, F.T.C., Mahila Court, Mau during the pendency of the present application before this Hon'ble Court and / or may pass such other and further order which this Hon'ble Court may deem fit and proper in the circumstances of the case."
After some arguments, learned counsel for the applicants states that the present application be dismissed as withdrawn with liberty to file a better petition.
As prayed, the present application U/S 482 Cr.P.C. is dismissed as withdrawn.
Certified copies, if any, be returned to as per rules.
Order Date :- 20.2.2023 AS Rathore (Samit Gopal,J.)