Ram Awadh Verma And 2 Ors. vs The State Of U.P.& 2 Ors.
2013 Latest Caselaw 2126 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- U/S 482/378/407 No. - 248 of 2005
 

 
Petitioner :- Ram Awadh Verma And 2 Ors.
 
Respondent :- The State Of U.P.& 2 Ors.
 
Petitioner Counsel :- Ram Kumar Singh
 
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 case No. 1206 of 2004 under sections 323, 504, 506, 316, 427 IPC in the court of learned A.C.J.M. Court No. 17, Barabanki.

From the perusal of the record it apears that in the present case the final report has been submitted, the same has been rejected and learned Magistrate concerned has taken the cognizance and summoned the applicants under sections. 323, 504, 506, 316, 427 IPC and the applicants were directed to appear before the court concerned vide order dated 9.2.2005 by another bench of this court. There is no illegality in the impugned order, the prayer for quashing the same is refused.

However, it is directed that in case the charge has not been framed in the above mentioned case, the applicants shall be heard before framing of the charge. In case any objection is raised, the same shall also be heard and disposed of by a reasoned order.

With this observation, this application is disposed of.

Order Date :- 15.5.2013

RPD