Prabodh Kumar Mehrotra & Others vs State Of U.P.
2013 Latest Caselaw 3496 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- APPLICATION U/S 482 No. - 1574 of 1999
 

 
Applicant :- Prabodh Kumar Mehrotra & Others
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Virendra Singh,Rajesh Kumar Singh,V.P.Srivastava
 
Counsel for Opposite Party :- Govt. Advocate,A.B.Singh,S.P.K.Tripathi
 

 
Hon'ble Yogesh Chandra Gupta,J.

Case called out in the revised list.

The Court waited for some time, however none has appeared for the applicants to press this application under Section 482 Cr.P.C. The case is pending since long and by efflux of time might have lost its significance and might have become infructuous.

In the circumstances, the Court has no option but to dismiss this application for want of prosecution.

Accordingly, this application under section 482 Cr.P.C. is dismissed for want of prosecution.

Interim order, if any, stands vacated.

Office is directed to inform the court below within a fortnight from today, so that the court below may proceed further in the matter in accordance with law.

Order Date :- 2.7.2013

Mustaqeem.