Anil Rastogi And 2 Others vs State Of U.P. And Another
2013 Latest Caselaw 3272 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- APPLICATION U/S 482 No. - 19192 of 2013
 

 
Applicant :- Anil Rastogi And 2 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Vishwa Pratap Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Manoj Kumar Gupta,J.

Heard learned counsel for the applicant and learned A.G.A. for the State.

The present petition has been filed challenging the impugned order dated 20.05.2013 passed by Circle Officer, City-I, Bareilly, whereby he had issued certain directions relating to the investigation in Case Crime No. 3719 of 2011 under Sections 420, 471 I.P.C.

Admittedly till date final report has not been accepted, the matter is not before the court below.

In such circumstances, the 482 Cr.P.C. petition is not maintainable, and it is open to the applicants to take such remedy as available to them under law challenging the impugned order.

In view of above, the present 482 Cr.P.C. petition is dismissed at this stage.

Order Date :- 6.6.2013

AHN