Allahabad High Court
Hukum Chandra Jaiswal vs State Of U.P. on 23 June, 2010
Author: Virendra Singh
Bench: Virendra Singh
Court No. - 40 Case :- APPLICATION U/S 482 No. - 21393 of 2010 Petitioner :- Hukum Chandra Jaiswal Respondent :- State Of U.P. Petitioner Counsel :- Vishal Jaiswal Respondent Counsel :- Govt Advocate Hon'ble Virendra Singh,J.
The present application under Section 482 Cr.P.C. has been filed with the prayer to direct the learned Chief Metropolitan Magistrate, Kanpur Nagar to decide the application u/s 309 Cr.P.C (State vs. Hukum Chand and Others) in Case No. 9962 of 2006 u/s 447, 448, 420, 465, 467, 468, 120B IPC.
Heard and perused the record.
Since the application moved before the Trial Court as per provisions u/s 309 Cr.P.C is alleged to be pending, I do not find any substance in this application being the matter automatically adjourned, therefore this application has no force and is hereby rejected accordingly.
Order Date :- 23.6.2010 Jaideep/-