HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 26 Case :- U/S 482/378/407 No. - 2861 of 2004 Petitioner :- Phool Chand And 5 Ors. Respondent :- Sub-Divisional Magistrate,Tehsil-Safipur Distt.Unnao.& 2 Ors Petitioner Counsel :- Hemant Kumar Mishra Respondent Counsel :- Govt.Advocate,K.K.Singh Hon'ble Ravindra Singh,J.
Heard learned counsel for the applicants, learned A.G.A. and Sri K.K. Singh, learned counsel for O.P. No. 3.
This application has been filed with a prayer to quash the proceedings of criminal case No. 19 of 2004 under section 145 Cr.P.C. pending in the court of learned S.D.M.Safipur, Unnao.
From the perusal of the record it appears that it is too old matter. The proceedings under section 145 Cr.P.C. were initiated in the year 2004, now the position may be changed.
Considering the facts, it is directed that both the parties shall appear before the learned Magistrate concerned, in case they appear, the learned Magistrate shall pass a fresh order in accordance with law.
The interim order dated 17.12.2004 is hereby vacated.
With this direction, this application is finally disposed of.
Order Date :- 18.10.2011 RPD