Mukesh vs State Of U.P. & Another
2015 Latest Caselaw 754 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- APPLICATION U/S 482 No. - 15387 of 2015
 

 
Applicant :- Mukesh
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Garun Pal Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Suneet Kumar,J.

This application under Section 482 Cr.P.C. has been filed for quashing  seeking a direction to the courts concerned to decide the bail application of the applicant on the same day in Case Crime No. 414 of 2012 under Sections 542, 323, 354 IPC, Police Station Baldev, District Mathura, pending before the  court of learned Additional Chief Judicial Magistrate, Court No.3, Mathura.

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.