HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 26 Case :- U/S 482/378/407 No. - 4687 of 2011 Petitioner :- Maan Singh Respondent :- The State Of U.P And Ors. Petitioner Counsel :- G.C Verma "K" Respondent Counsel :- Govt. Advocate Hon'ble Ravindra Singh,J.
Heard learned counsel for the applicant and learned A.G.A.
This application has been filed with a prayer to quash the charge sheet No. 192 of 2006 in case crime No. 180 of 2006 under sections 274, 275, 276 IPC and section 18 of Drugs ans Cosmetic Act, 1945 as amended in 1976, P.S. Madiyaon, District Lucknow.
It is contended by learned counsel for the applicant that in the present case the Station Officer of P.S. Madiyaon has lodged the FIR under the Drugs and Cosmetic Act. In such circumstances, the charge sheet submitted against the applicant is not permissible.
In reply of the above contention, it is submitted by learned A.G.A. that such plea may be taken by the applicant before the court concerned.
Considering the same it is directed that in case the applicant takes such plea before the court concerned within 30 days from today, the same shall be heard and disposed of under the provisions of law. Till the disposed of that application no coercive steps shall taken against the applicant.
With this direction, this application is finally disposed of.
Order Date :- 21.10.2011 RPD