Vinod vs State Of U.P. And Another
2011 Latest Caselaw 414 ALL

Citation : 2011 Latest Caselaw 414 ALL
Judgement Date : 18 March, 2011

Allahabad High Court

Vinod vs State Of U.P. And Another on 18 March, 2011

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- APPLICATION U/S 482 No. - 8791 of 2011
 

 
Petitioner :- Vinod
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- Sunil Kumar Dubey
 
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 order dated 28.1.2011 passed by Sessions Judge, Baghpat in S.T. No. 534 of 2010 whereby the discharge application has been rejected.

From the perusal of the impugned order, it appears that the impugned order is well reasoned and require no interference. Therefore, the prayer for quashing the charge sheets is refused.

However, it is directed that in case the applicant moves discharge application at appropriate stage or raise objection at the time of framing charges, the same shall be heard and disposed of in accordance with law.

With this direction this application is finally disposed of.

Order Date :- 18.3.2011

Naresh