HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 53 Case :- APPLICATION U/S 482 No. - 30001 of 2015 Applicant :- Devnandan Lal And 6 Ors. Opposite Party :- State Of U.P. And Anr. Counsel for Applicant :- Chandra Prakash Mishra Counsel for Opposite Party :- Govt.Advocate Hon'ble Ramesh Sinha,J.
Heard Sri Chandra Prakash Mishra, learned counsel for the applicants and Sri R. K. Maurya, learned A.G.A. appearing for the State and perused the record.
This application under Section 482 Cr.P.C. has been filed for quashing the summoning order dated 24.07.2000 and discharge application order dated 29.07.2015, passed by the Chief Judicial Magistrate, Kushinagar at Padrauna and Upper District and Sessions Judge, Court No.6, Kushinagr at Padraun in Sessions Trial No. 44 of 2013 (State Vs. Devnandan & others), in Case Crime No. 254 of 2006, under Sections 147 and 364 IPC, Police Station Kotwali Padrauna, District Kushinagar, arising out of Case Crime no. 254 of 1996, under Sections 147 and 364 IPC, Police Station Kotwali Padrauna, and further prayed for stay the proceeding of the impugned orders as well as proceeding of the aforesaid case.
After having heard the learned counsel for the parties present and perused the impugned order as well as the material brought on record, I am of the view that the impugned order is based upon relevant considerations and supported by cogent reasons, the same does not suffer from any irregularity, illegality or jurisdictional error, hence, no interference is required by this Court. The prayer for quashing the impugned order is hereby refused.
The present application lacks merits and is accordingly, dismissed.
Order Date :- 7.10.2015 VKG