Mohd. Jafar vs The State Of U.P And Ors.
2011 Latest Caselaw 5388 ALL

Citation : 2011 Latest Caselaw 5388 ALL
Judgement Date : 21 October, 2011

Allahabad High Court

Mohd. Jafar vs The State Of U.P And Ors. on 21 October, 2011

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 4692 of 2011
 

 
Petitioner :- Mohd. Jafar
 
Respondent :- The State Of U.P And Ors.
 
Petitioner Counsel :- Kuldeep Singh,Surya Bux Singh
 
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 the case No. 333 of 2011 under section 145(1) Cr.P.C. pending in the court of learned S.D.M. Mohanlalganj, District Lucknow.

From the perusal of the record it appears that in the present case the learned Magistrate has passed the order under section 145(1) Cr.P.C., the same is replied by the applicant, it is directed that in case the applicant moves the preliminary objection also, the same shall be heard and disposed of expeditiously by the court concerned under the provisions of law.

With this direction, this application is finally disposed of.

Order Date :- 21.10.2011

RPD