Sonu Pathak vs State Of U.P. And Another
2014 Latest Caselaw 934 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- APPLICATION U/S 482 No. - 11516 of 2014
 

 
Applicant :- Sonu Pathak
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Jitendra Kumar Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bala Krishna Narayana,J.

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

The applicant, through this application under Section 482 Cr.P.C. , has invoked the inherent jurisdiction of this Court with a prayer to  quash the NBW dated 13.02.2014 passed by Additional Sessions Judge, IInd, Ballia in S.T. No. 349 of 2010 (State Vs. Sonu Pathak and others), under Sections 307, 384 and 3(1)(X) SC/ST Act.

It is contended by learned AGA for the State that the applicant is absconding for the last four years.

After having heard learned counsel for the applicant and perused the materials brought on record, I do not find any justification for quashing the proceedings of the aforesaid case. The  application lacks merit and is accordingly dismissed.

Order Date :- 16.4.2014

Abhishek Sri.