Tanveer And Another vs State Of U.P. And 2 Ors.
2014 Latest Caselaw 8839 ALL

Citation : 2014 Latest Caselaw 8839 ALL
Judgement Date : 19 November, 2014

Allahabad High Court

Tanveer And Another vs State Of U.P. And 2 Ors. on 19 November, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- APPLICATION U/S 482 No. - 45957 of 2014
 

 
Applicant :- Tanveer And Another
 
Opposite Party :- State Of U.P. And 2 Ors.
 
Counsel for Applicant :- M.S. Ansari
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Heard learned counsel for applicants and perused application moved under section 482 Cr.P.C.

In this application prayer has been made to quash entire proceedings of N.C.R. No.93 of 2013, under sections 323, 504, 506 I.P.C., Police Station Kasimabad, District Ghazipur with further prayer to stay further proceedings of aforesaid N.C.R.

Charge sheet has yet not been submitted before Court. Therefore no interference under section 482 Cr.P.C. may be made in police investigation. Prayer made by applicants is cognizable by Division Bench in criminal writ petition.

In view of above, present application is disposed off with liberty to applicants to move appropriate Court in accordance with law.

Order Date :- 19.11.2014