Vijay Singh Kushwaha vs State Of U.P. & 2 Others
2015 Latest Caselaw 746 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- APPLICATION U/S 482 No. - 15214 of 2015
 

 
Applicant :- Vijay Singh Kushwaha
 
Opposite Party :- State Of U.P. & 2 Others
 
Counsel for Applicant :- P.K. Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Suneet Kumar,J.

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

This application has been filed for quashing the  charge sheet dated 16.2.2007 arising out of Case Crime No. 367 of 2006 , under Sections 406, 420 IPC, P.S. Akbarpur, District-Kanpur Dehat and proceedings of Case No. 725 of 2007 (State Vs. Vijay Singh) under Section 406, 420 I.P.C., P.S. Akbarpur, District Kanpur Dehat pending before the court of learned C.J.M. Kanpur Dehat.

The contention of learned counsel for the applicant is that a charge sheet against the applicant has been submitted on 16.2.2004 without collecting material evidence, the learned Magistrate has taken cognizance on 15.3.2007.

The petitioner has approached this court after seven years.

I have gone through the memo of application and the affidavit filed in support of this revision, 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 lacks merit and is accordingly dismissed.

Order Date :- 28.5.2015

Ashish Pd.