Safdar Husain vs State Of U.P. & Another
2015 Latest Caselaw 752 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- APPLICATION U/S 482 No. - 15412 of 2015
 

 
Applicant :- Safdar Husain
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Jitendra Kumar Srivastava
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Suneet Kumar,J.

This application under Section 482 Cr.P.C. has been filed for quashing the charge sheet dated 13.4.2006 as well as  entire proceedings of Case No. 335 of 2014 (State vs. Safdar Husain) under Section 6/7/10 U.P. Sharwajanik Examination (Anuchik Sadhno ka Nirakchan Adhiniyam, 1998 and under Sections 419, 420, 467, 468, 471, 353 IPC arising out of Case Crime No. 70 of 200 Police Station Pokaliya, District Basti.

After hearing the learned counsel for the parties and after perusing the averments made in the present application, the Court is not inclined to exercise its inherent and discretionary power under Section 482 Cr.P.C. for quashing the charge sheet at this stage.

The application is, accordingly, dismissed.

Order Date :- 28.5.2015

Ashish Pd.