Allahabad High Court
Upendra And Another vs State Of U.P. And Another on 3 January, 2023
Author: Samit Gopal
Bench: Samit Gopal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 69 Case :- APPLICATION U/S 482 No. - 20292 of 2017 Applicant :- Upendra And Another Opposite Party :- State of U.P. and Another Counsel for Applicant :- Prem Chandra Dwivedi,Arun Kumar Vishvakarma Counsel for Opposite Party :- G.A. Hon'ble Samit Gopal,J.
List revised. No one appears on behalf of the applicants to press this application.
Ms. Arti Agarwal, learned counsel for the State is present.
The present application under Section 482 Cr.P.C. has been filed by the applicants Upendra and Bunti with the prayer to allow this application and quash the entire proceeding including charge sheet dated 14.11.2016 as well as cognizance order dated 09.01.2017 as a case no. 82/2017 arising out of Case Crime No. 358/2016, under Section 147, 148, 149, 307, 427, 504, 336, 353, 332 IPC and 7 Criminal Law Amendment Act, registered at Police Station Shamshabad, District Agra, State Versus Manish Tomar and others, pending in the Court of A.C.J.M.-8 Agra and with a further prayer to stay the further proceedings in the said case.
The application is dismissed for want of prosecution.
Interim order, if any, stands vacated.
Office to communicate this order to the concerned trial court within two weeks from today.
Order Date :- 3.1.2023 M. ARIF (Samit Gopal, J.)