Allahabad High Court
Sheikh Ruman Ahmad vs State Of U.P. And Another on 8 July, 2024
Author: Sanjay Kumar Pachori
Bench: Sanjay Kumar Pachori
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:110070 Court No. - 78 Case :- APPLICATION U/S 482 No. - 21240 of 2024 Applicant :- Sheikh Ruman Ahmad Opposite Party :- State of U.P. and Another Counsel for Applicant :- Mohammad Khalid Counsel for Opposite Party :- G.A. Hon'ble Sanjay Kumar Pachori,J.
Shri Mohammad Khalid, learned counsel for the applicant and Shri Alok Mishra, learned A.G.A. for the State are present.
The present application under Section 482 Cr.P.C. has been filed by the applicant with a prayer to issue a direction to the Additional Chief Judicial Magistrate/Judicial Magistrate, Kaushambi to decide the case No. 1429 of 2018 (State Vs. Sheikh Ruman Ahmad) arising out of case crime No. 360 of 2014, under Sections 323, 504, 506, IPC, Police Station Sarai Akil, District Kaushambi within stipulated period.
After some arguments, learned counsel for the applicant does not want to press this application and wants liberty to file appropriate application/proceedings before the court of competent jurisdiction.
The instant application is dismissed as not pressed with liberty to file appropriate application/proceedings before the court of competent jurisdiction.
Office shall return the certified copy of the documents to the learned counsel for the applicant, after retaining a xerox of the same.
Order Date :- 8.7.2024 T. Sinha