Dr. S. Viswanathan vs State Of U.P. And Another
2015 Latest Caselaw 267 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 
Case :- APPLICATION U/S 482 No. - 11366 of 2015
 
Applicant :- Dr. S. Viswanathan
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Anoop Trivedi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Yashwant Varma,J.

The present application under Section 482 Cr.P.C. has sought the quashing of the proceedings of Complaint Case No. 12899 of 2012 which has been lodged alleging offences under Section 147, 302, 120-B I.P.C. and 3/4 Anti Ragging Act, P.S. Niwadi, District Ghaziabad.

Learned counsel for the applicant Sri Trivedi has contended that the instant complaint has been lodged malafide and only to wreak vengeance on the applicant. He further submits that on an application made by a co-accused, this Court has already taken cognizance and has passed interim orders. He refers to orders passed on Criminal Misc. Application U/s 482 No. 8482 of 2015 (Manoj Kumar Pandey v. State of U.P. And Another).

Having heard the learned counsel for the applicant and the learned A.G.A., this Court is of the opinion that the matter requires consideration.

Issue notice to opposite party No. 2 returnable within four weeks. Learned A.G.A. as well as the noticed respondent shall file their replies on this application within the aforesaid period.

Connect this application along with Application U/s 482 No. 8482 of 2015 (Manoj Kumar Pandey v. State of U.P. And Another).

List this case on 18th July, 2015 before the appropriate Court. Till then no coercive steps shall be taken against the applicant in Complaint Case No. 12899 of 2012 which has been lodged alleging offences under Section 147, 302, 120-B I.P.C. and 3/4 Anti Ragging Act, P.S. Niwadi, District Ghaziabad.

The matter shall not be treated as part-heard or tied-up to this Bench.

Order Date :- 30.4.2015/Arun K. Singh