Radha Krishna Jaiswal And Others vs State Of U.P.And Another
2011 Latest Caselaw 828 ALL

Citation : 2011 Latest Caselaw 828 ALL
Judgement Date : 4 April, 2011

Allahabad High Court

Radha Krishna Jaiswal And Others vs State Of U.P.And Another on 4 April, 2011

Bench: Vinod Prasad




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- APPLICATION U/S 482 No. - 878 of 2011
 

 
Petitioner :- Radha Krishna Jaiswal And Others
 
Respondent :- State Of U.P.And Another
 
Petitioner Counsel :- Arun Kumar
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Vinod Prasad,J.

Heard Sri Arun Kumar learned counsel for the applicants and learned A.G.A.

I do not find any reason to quash proceedings of Case No.3118 of 1999 under Section 3/7 Essential Commodities Act, 1955 arising out of Case Crime No.472 of 1990, on the premise that trial is pending round about two decades. If public prosecutor desires to withdraw the case, he can move an application for withdrawal of it under Section 321 Cr.P.C.

This 482 Cr.P.C. application is dismissed with the direction to the courts below to consider bail prayer of the applicants as expeditiously as possible if possible on the same day in the aforesaid case number for the aforesaid offences.

Order Date :- 4.4.2011

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