Shri Krishan And Ors. vs The State Of U.P And Anr.
2014 Latest Caselaw 2946 ALL

Citation : 2014 Latest Caselaw 2946 ALL
Judgement Date : 11 July, 2014

Allahabad High Court

Shri Krishan And Ors. vs The State Of U.P And Anr. on 11 July, 2014

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 3007 of 2014
 

 
Applicant :- Shri Krishan And Ors.
 
Opposite Party :- The State Of U.P And Anr.
 
Counsel for Applicant :- Rajeev Kumar Dwivedi,Dinesh Kumar Maurya
 
Counsel for Opposite Party :- Govt. Advocate
 
Hon'ble Ajai Lamba,J.

This petition filed under Section 482 of the code of Criminal Procedure seeks quashing of summoning order dated 31.1.2011 as well as N.B.W. order dated 4.6.2014 under Sections 147/323/504/506/427/452 I.P.C., Police Station Kunda, District Pratapgarh, passed by Additional Chief Judicial Magistrate, Kunda, Pratapgarh, in Complaint Case No.1733/2010, Ram Das v. Shri Kishan and others.

This court finds that the petitioners were required to appear before the lower court sometime after January 2011. No plausible reason has been shown for non-appearance before the lower court. The fact that Non-bailable Warrant has been issued indicates default on the part of the petitioners resulting in causing considerable delay in proceedings before the trial court.

Let ordersheet of the lower court after 31.1.2011 be filed.

List after three weeks.

Order Date :- 11.7.2014

A.Nigam