Smt. Kusum Devi @ Kaluiya And ... vs State Of U.P.And Another
2011 Latest Caselaw 488 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- APPLICATION U/S 482 No. - 9199 of 2011
 

 
Petitioner :- Smt. Kusum Devi @ Kaluiya And Others
 
Respondent :- State Of U.P.And Another
 
Petitioner Counsel :- K.K. Tiwari,Surya Lal Vishwakarma
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the applicants, and learned A.G.A.

This application has been filed by the applicants with a prayer to quash the charge sheet of the case crime no. 56 of 2010 under Sections 467, 468, 471, 469, 420 I.P.C., P.S. Koraon, District Allahabad pending in the court of learned Judicial Magistrate, IIIrd Allahabad.

From the perusal of the record it appears that on the basis of the material collected by the I.O.during investigation, prima facie aforesaid offences are constituted. There is no illegality in submission of the charge sheet, therefore, the prayer for quashing the charge sheet is refused.

However, considering the fact it is directed that in case applicants appear before the court concerned within 30 days from today and apply for bail, the same shall be heard and disposed of expeditiously, if possible, on the same day by the courts below.

With the above direction the application is finally disposed of.

Order Date :- 24.3.2011

Su