Allahabad High Court
Khushboo vs State Of U.P. And 2 Others on 26 August, 2025
Author: Samit Gopal
Bench: Samit Gopal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:148876 HIGH COURT OF JUDICATURE AT ALLAHABAD APPLICATION U/S 482 No. - 31639 of 2017 Court No. - 64 HON'BLE SAMIT GOPAL, J.
1. List revised.
2. No one appears on behalf of the applicant(s) to press this application under Section 482 Cr.P.C. even in the revised list despite the fact that there are two learned counsels appearing on behalf of the applicant(s).
3. Sri Ram Prakash Shukla, learned AGA for the State is present.
4. Notice was issued to the opposite party no.2 and 3 vide order dated 19.9.2017. As per office report dated 19.8.2025 notice has been served upon the opposite party no.2 and 3 personally but no one appears on behalf of opposite party no.2 and 3 even when the matter is taken up in the revised list despite service of notice.
5. The present application under Section 482 Cr.P.C. has been filed by the applicant with the following prayers:
"It is, therefore Most Respectfully prayed that this Hon'ble Court may graciously be pleased to quash the impugned order dated 18.02.2017 passed by Special Judge E.C. Act, Gorakhpur in Criminal Revision No. 364 of 2015 (Khushboo Vs. State of U.P. and others) and order dated 02.05.2015 passed by Chief Judicial Magistrate Gorakhpur in Application No. 4772 of 2014 (Khushboo Vs. State of Haldhar and another) Under Section 363, 366, 376, 302, 201, 342, 372, 373 I.P.C., Police Station Khajani, District Gorakhpur.
It is, further prayed that the Hon'ble Court also be pleased to direct the learned court below to consider the Application No. 4772 of 2014 (Khushboo Vs. State of Haldhar and another) Under Section 363, 366, 376, 302, 201, 342, 372, 373 L.P.C., Police Station Khajani, District Gorakhpur and direct the concern police station lodged first information report against the opposite party no.2 and 3, during the pendency of the aforesaid application before this Hon'ble Court, otherwise the applicants shall suffer irreparable loss and injury."
6. In view of the same, this matter is reported by the office through the report dated 4.8.2025 of Registrar (J) (Listing) that it is likely to be infructuous.
7. Perused the records.
8. Since there is no one appearing on behalf of the applicant(s) to press this application U/s 482 Cr.P.C., the matter being likely to have become infructuous by efflux of time.
9. The present application is dismissed as infructuous.
10. The records show that there is no interim order in the present petition.
11. Registrar (Compliance) to communicate this order to the District and Sessions Judge/trial court concerned within a week. August 26, 2025 Naresh