Vipin And 3 Others vs State Of U.P. & Another
2015 Latest Caselaw 715 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- APPLICATION U/S 482 No. - 14889 of 2015
 

 
Applicant :- Vipin And 3 Others
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Sanjeev Kumar Mishra
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Suneet Kumar,J.

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

This application under Section 482 Cr.P.C. has been filed for quashing the proceeding in Case No. 13/14 (State Vs. Vipin and others) under Sections 323/34, 354, 504, 506 I.P.C. and 8 POSCO Act, P.S. Izzat Nagar, District Bareilly pursuant to the FIR dated 23.8.2013 in Case Crime No. 1107 of 2013 pending in the  Court of Additional District Judge, Court No. XI, Bareilly as well as summoning order dated 21.10.2014 passed by the Additional District Judge, Bareilly.

It is contended by learned counsel for the applicants that the applicants have been summoned in the court below on the protest petition filed by the opposite party no.2.

I do not find any illegality and infirmity in the impugned order.

The application being misconceived, is liable to be dismissed.

The application is, accordingly, dismissed.

No order as to costs.

Order Date :- 27.5.2015

Ashish Pd.