Sanjay vs State Of U.P. & Another
2015 Latest Caselaw 710 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- APPLICATION U/S 482 No. - 14892 of 2015
 

 
Applicant :- Sanjay
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Mukesh Kumar Pandey,C.K. Bharadwaj
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Suneet Kumar,J.

Heard learned counsel for the applicant and learned A.G.A. for the State.

This application under Section 482 Cr.P.C. has been filed for quashing the entire proceeding of Case No. 576 of 2014 (State Vs. Sanjay) under Sections 363, 366 and 376 I.P.C. arising out of Case Crime No. 23 of 2012, Police Station Jahangirpur, District Bulandshahr pending before the court of Chief Judicial Magistrate, Bulandshahr

It is contended by learned counsel for the applicant that the proceeding under Section 82 and 83 Cr.P.C. was initiated against the applicant, however, the applicant has not surrendered before the court below.

I have gone through the affidavit filed in support of this application, as well as the impugned order and I do not find that the impugned order suffers from any illegality or infirmity requiring any interference by this Court.

The application is, accordingly, dismissed.

No order as to costs.

Order Date :- 27.5.2015

Ashish Pd.