Dinesh Pratap Singh vs State Of U.P. And Others
2011 Latest Caselaw 5198 ALL

Citation : 2011 Latest Caselaw 5198 ALL
Judgement Date : 18 October, 2011

Allahabad High Court

Dinesh Pratap Singh vs State Of U.P. And Others on 18 October, 2011

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 2659 of 2010
 

 
Petitioner :- Dinesh Pratap Singh
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Anil Mishra
 
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 with a prayer to quash the order dated 28.3.2005 in criminal case No. 1827 of 2005 arising out of charge sheeet submitted in case crime No. 197 of 2004 under sections 420, 467, 468, 447, 323, 504, 506, 379 IPC, P.S. Krishna Nagar, Lucknow pending in the court of learned Special C.J.M. (Customs), Lucknow.

From the perual of the record it appears that the allegation made against the applicant prima facie disclosing the officen. There is no illegality in submission of the chargesheet and in taking the cognizance. There is no good ground for quashing the summoning order, prayer for quashing the same is refused.

However, it is directed that in case the charge has not been framed and applicant move discharge application within 30 days from today before the court concerned through this counsel, the same shall be heard and disposed of under the provisions of law. Till the disposal of that application, the applicants shall not be arrested.

With this direction, this application is finally disposed of.

Order Date :- 18.10.2011

RPD