HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 55 Case :- APPLICATION U/S 482 No. - 20554 of 2015 Applicant :- Ram Jiyawan Bind And 2 Others Opposite Party :- State Of U.P. & Another Counsel for Applicant :- Prem Chandra Chaurasia,Manav Chaurasia Counsel for Opposite Party :- Govt. Advocate Hon'ble Rajesh Dayal Khare,J.
Heard learned counsel for the applicants, learned A.G.A. for the State and Sri Pramod Kumar Srivastava, learned counsel who has filed his power on behalf of the opposite party no.2 today in the Court which is taken on record.
The present application under Section 482 Cr.P.C., has been filed for quashing the proceedings of Sessions Trial No. 430 of 2005, arising out of Case Crime No. 518 of 2002 under Sections 323, 504, 427, 308 I.P.C. Police Station Handia, District Allahabad pending before learned Additional Sessions Judge, Court No.19, District Allahabad.
Learned counsel for the applicants contends that the compromise has taken place between the parties on 06.06.2015, and therefore the present proceedings is bad in law.
Learned counsel for the opposite party no.2 as well as learned A.G.A. prays for and is granted four weeks' time to file counter affidavit. As prayed by learned counsel for the applicants two weeks' thereafter, is granted for filing rejoinder affidavit.
List immediately after expiry of the aforesaid period before appropriate Court along with records of Criminal Misc. (482) Application No. 20555 of 2015.
Till the next date of listing, no coercive action shall be taken against the applicants in the aforesaid case.
Order Date :- 22.7.2015 S.Ali