Janardan Prasad Mishra vs State Of U.P. Thru Secy. Home & 2 ...
2013 Latest Caselaw 2138 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- U/S 482/378/407 No. - 841 of 2005
 

 
Petitioner :- Janardan Prasad Mishra
 
Respondent :- State Of U.P. Thru Secy. Home & 2 Ors.
 
Petitioner Counsel :- Rajeev Kumar Singh
 
Respondent Counsel :- G.A.
 

 
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. 11 of 2004 under sections 352, 323, 504 IPC, P.S. Kaudiya, District Gonda pending in the court of learned J.M.-I, Gonda vide Criminal case No. 479 of 2004.

From the perusal of the record it appears that on the basis of the material collected by the I.O. aforesaid offence are disclosing. There is sufficient material to proceed further against the applicant. There is no illegality in submitting the charge sheet. The prayer for quashing the same is refused.

Accordingly this application is dismissed.

Order Date :- 15.5.2013

RPD