Rajveer Singh And Others vs State Of U.P. And Another
2012 Latest Caselaw 2326 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- APPLICATION U/S 482 No. - 18959 of 2012
 

 
Petitioner :- Rajveer Singh And Others
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- Sunil Kumar Yadav
 
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 proceedings of complaint case no. 15 of 2011 under sections 147,148,323,452,504 and 5-6 I.P.C. P.S. Sakit district Etah.

It is submitted by the learned A.G.A. that the court concerned has taken cognizance after considering the complaint and the statement recorded under section 200 and 202 Cr.P.C., the remedy is available to the applicants by way of moving an application under section 245(2) Cr.P.C. before the court concerned.

Considering the facts, circumstance of the case and submission of the learned counsel for the applicants and the learned A.G.A. it is directed that in case the applicants move an application under section 245(2) Cr.P.C. through their counsel within 30 days from today before the court concerned, the same shall be heard and disposed of expeditiously in accordance with the provisions of law.

Till the disposal of the above mentioned application no coercive steps shall be taken against the applicant

With the above direction, this application is finally disposed of.

Order Date :- 29.5.2012

N.A.