Anjan Kumar Bhattacharya vs State Of U.P.And (5) Others.
2011 Latest Caselaw 5229 ALL

Citation : 2011 Latest Caselaw 5229 ALL
Judgement Date : 18 October, 2011

Allahabad High Court

Anjan Kumar Bhattacharya vs State Of U.P.And (5) 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. - 2098 of 2002
 

 
Petitioner :- Anjan Kumar Bhattacharya
 
Respondent :- State Of U.P.And (5) Others.
 
Petitioner Counsel :- Sulabh Srivastava
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

List is revised.

Learned counsel for the applicant is not present.

Heard learned A.G.A. and perused the record.

This application has been filed with a prayer to quash the proceedings of complainat case No. 2412 of 2000 pending in the court of learned Special C.J.M. Lucknow.

From the perusal of the record it appears that after considering the complaint and allegation made therein learned Magistrate concerned has taken the cognizance and summoned the applicant to face the trial. The prayer for quashing the same is refused.

The interim order dated 16.12.2002 is hereby vacated.

Accordingly this application is dismissed.

Order Date :- 18.10.2011

RPD