Anil Kumar Gupta And Ors. vs The State Of U.P And Anr.
2014 Latest Caselaw 2972 ALL

Citation : 2014 Latest Caselaw 2972 ALL
Judgement Date : 11 July, 2014

Allahabad High Court

Anil Kumar Gupta 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. - 3006 of 2014
 

 
Applicant :- Anil Kumar Gupta And Ors.
 
Opposite Party :- The State Of U.P And Anr.
 
Counsel for Applicant :- Dinesh Kumar Mishra,H.K Shukla,Vineet Kumar Sahu
 
Counsel for Opposite Party :- Govt. Advocate
 
Hon'ble Ajai Lamba,J.

This petition filed under Section 482 of the Code of Criminal Procedure prays for quashing of proceeding in Case N.338 of 2012, State v. Anil Kumar Gupta and others, arising out of Case Crime No.2 of 2012 under Sections 3/4 of the Dowry Prohibition Act, Police Station Mahila Thana, District Balrampur, as also chargesheet dated 3.2.2012.

When learned counsel appearing for the petitioners has been confronted with causing delay in the proceedings, chargesheet having been filed in February, 2012, learned counsel contends that let this petition be dismissed as not pressed.

This petition is dismissed as not pressed.

Order Date :- 11.7.2014

A.Nigam