Lalji Gupta vs State Of U.P.And Another
2013 Latest Caselaw 2232 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- U/S 482/378/407 No. - 380 of 2005
 

 
Petitioner :- Lalji Gupta
 
Respondent :- State Of U.P.And Another
 
Petitioner Counsel :- Raj Bux Singh
 
Respondent Counsel :- Govt.Advocate,Vibhuti Chandra Goel
 

 
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 order dated 17.2.2005  passed by learned Sessions Judge, Pratapgarh in case No. 315 of 2004 under sections 406, 420 IPC, P.S. Mandhata, District Pratapgar whereby the officer Incharge of P.S. concerned has been directed to make the inquiry, if the fact is found correct, register the case against the applicant in accordance with law, under intimation of the court.

The order dated 17.2.2005 is not suffering from any illegality or irregularities. The prayer for quashing the same is refused.

The interim order dated 28.2.2005 is hereby vacated.

Accordingly this application is disposed of.

Let a copy of this order be communicated to learned District & Sessions Judge, Pratapgarh forthwith for the compliance.

Order Date :- 16.5.2013

RPD