HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 53 Case :- APPLICATION U/S 482 No. - 30017 of 2015 Applicant :- Ashish And Anr. Opposite Party :- State Of U.P. And Anr. Counsel for Applicant :- A.K.S. Bais Counsel for Opposite Party :- Govt.Advocate Hon'ble Ramesh Sinha,J.
Heard Sri A.K.S. Bais, 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 setting-aside the impugned order dated 09.09.2015, passed by the learned Additional Sessions Judge, Court No.11, Saharanpur in discharge application dated 06.08.2015, arising out of S.T. No. 587 of 2014 (State Vs. Ashish and others), under Sections 498-A, 307, 323, 504, 506 IPC and 3/4 D. P. Act, in Case Crime No. 277 of 2013, Police Station Deoband, District Saharanpur, and further prayed for stayed 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