Abdul Wadood vs The State Of U.P And Anr.
2014 Latest Caselaw 5722 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- U/S 482/378/407 No. - 5916 of 2013
 

 
Applicant :- Abdul Wadood
 
Opposite Party :- The State Of U.P And Anr.
 
Counsel for Applicant :- P.S Bajpai
 
Counsel for Opposite Party :- Govt. Advocate,Amir Naqvi,Amjad Siddiqui,Mohammad Shoaib,Shiv Kumar Pandey
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the applicant, learned A.G.A. and Sri Amzad Siddiqui, learned counsel for O.P. No. 2.

This application has been filed by the applicant Abdul Wadood with a prayer to quash the chargesheet of case crime No.  169 of 2006  under section 506 pending in the court of learned learned A.C.J.M., Court No. 20, Lucknow vide criminal case No. 1939 of 2010.

Considering the submission made by learned counsel for the applicant that in the present case after doing the proper investigation the charge sheet has been submitted, prior to that one final report was also prepared  under the pressure, the same was not submitted. The allegation made in the FIR are absolutely false and frivolous

Considering the submissions, made by learned counsel for the applicant and learned A.G.A., it is directed that in case applicant moves discharge application within 30 days from today before the court concerned through his counsel, the same shall be heard and disposed of under the provisions of law. Till the disposal of that application, the applicants shall not be arrested.

With this direction, this application is finally disposed of.

Order Date :- 3.9.2014

RPD