Uma Shanker Mani Tripathi vs State Of U.P.& 3 Ors.
2013 Latest Caselaw 2122 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- U/S 482/378/407 No. - 799 of 2005
 

 
Petitioner :- Uma Shanker Mani Tripathi
 
Respondent :- State Of U.P.& 3 Ors.
 
Petitioner Counsel :- A.P.Sharma
 
Respondent Counsel :- Govt.Advocate,Pankaj Verma
 

 
Hon'ble Ravindra Singh,J.

List is revised.

Learned counsel for the applicant is not present.

Heard learned A.G.A.

This application has been filed with a prayer to quash the charge sheet  of case crime No. 2077 of 1999 under sections  419, 420, 467, 468, 471 IPC, P.S. Kauriya Bazar, District Gonda pending the court of learned J.M.-I, Gonda

From the perusal of the record it appears that in the present case after completng the investigation the chargesheet has been submitted by the I.O..The material collected by the I.O. is disclosing the aforesaid offence. There is sufficient material to proceeding further against the applicant. There is no good ground to quash the charge sheet. The prayer for quashing the same is refused.

The interim order dated 21.4.2005 is hereby vacated.

Accordingly this application is disposed of.

Order Date :- 15.5.2013

RPD