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[Cites 1, Cited by 7]

Allahabad High Court

Sartaj Ahmad And 7 Others vs State Of U.P. And Another on 10 July, 2019





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 65
 

 
Case :- APPLICATION U/S 482 No. - 28746 of 2015
 

 
Applicant :- Sartaj Ahmad And 7 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Irshad Ahmad
 
Counsel for Opposite Party :- Govt. Advocate,Azizur Rahman Khan
 

 
Hon'ble Dinesh Kumar Singh-I,J.
 

Case called out in the revised list. No one is present on behalf of the applicants to press this application although Sri Azizur Rahman Khan, learned counsel for the O.P. No.2 along with Sri Ankit Srivastava, learned A.G.A. for the State are present.

Learned counsel for the O.P. No.2 has apprised this Court that Mediation between the parties has failed and the discharge application moved by the accused applicants before the trial court has been dismissed too and the accused applicants have not been appearing before the trial court continuously.

Accordingly, the present application under Section 482 Cr.P.C. is dismissed for want of prosecution.

Interim order, if any, stands vacated.

Order Date :- 10.7.2019 A. Mandhani