Satyendra Pratap Singh vs State Of U.P.
2011 Latest Caselaw 5150 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 3266 of 2009
 

 
Petitioner :- Satyendra Pratap Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- V.K. Shahi
 
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 proceedings of complaint case No. 4036 of 2008  under sections 392, 323, 504, 467, 468, 420 IPC pending in the court learned  Special C.J.M. (CBI) Ayodhya Prakran, Lucknow.

It is contended by learned counsel for the applicant that the allegations made against the applicant are false and frivolous which has been made for the purpose of harassment, but without doing the fair investigation the chargesheet has been submitted against the applicant the same may be quashed.

In reply of the above contention, it is submitted by learned A.G.A. that this plea may be taken by the applicant by way of moving the discharge application.

Considering the submissions, made by learned counsel for the applicant and learned A.G.A., it is directed that in case applicant moves discharge application within 30 days from today before the court concerned through his counsel, the same shall be heard and disposed of under the provisions of law. Till the disposal of that application, the applicant shall not be arrested.

The interim order dated 10.9.2009 is hereby vacated.

With this direction, this application is finally disposed of.

Order Date :- 17.10.2011

RPD