Allahabad High Court
Pushpendra Kumar And 2 Ors. vs State Of U.P. And Another on 6 August, 2024
Author: Samit Gopal
Bench: Samit Gopal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:127115 Court No. - 77 Case :- APPLICATION U/S 482 No. - 43954 of 2014 Applicant :- Pushpendra Kumar And 2 Ors. Opposite Party :- State of U.P. and Another Counsel for Applicant :- Shiv Krishna Bahadur Counsel for Opposite Party :- Govt. Advocate Hon'ble Samit Gopal,J.
1. List revised.
2. No one appears on behalf of the applicants to press this application U/s 482 Cr.P.C. even in the revised list.
3. Heard Sri Ajay Singh, learned AGA-I for the State of U.P. and perused the records.
4. This application under Section 482 Cr.P.C. has been filed by the applicants Pushpendra Kumar, Ravindra Kumar and Raj Kumar with the prayer to quash the charge sheet No. 159 of 2007 dated 05.06.2007 in Case Crime No. 381 of 2007, under Sections 419, 420, 467, 468, 471 I.P.C. as well as criminal proceedings of Criminal Case No. 4452 of 2007 (State vs. Pushpendra Kumar and ohters), under Sections 419, 420, 467, 468, 471 I.P.C., Police Station Kotwali City, District Bijnor, pending in the Court of Chief Judicial Magistrate, Bijnor.
5. The matter is of the year 2007, there are chances of the matter being rendered infructuous by efflux of time.
6. The present application under Section 482 Cr.P.C. is dismissed as infructuous.
7. Interim order, if any, stands vacated.
8. Office to communicate this order to the trial court concerned within two weeks.
9. If cause survives, the applicant will have liberty to file an appropriate application for reviving the matter.
(Samit Gopal,J.) Order Date :- 6.8.2024 / Manoj