Ramesh And 3 Ors. vs State Of U.P. And Another
2015 Latest Caselaw 2892 ALL

Citation : 2015 Latest Caselaw 2892 ALL
Judgement Date : 5 October, 2015

Allahabad High Court

Ramesh And 3 Ors. vs State Of U.P. And Another on 5 October, 2015

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 
Case :- APPLICATION U/S 482 No. - 28204 of 2015
 
Applicant :- Ramesh And 3 Ors.
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Brajesh Shukla
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Brajesh Shukla, learned counsel for the applicants and Sri R. K. Maurya, learned A.G.A. appearing for the State and perused the record.

This application under Section 482 Cr.P.C. has been filed for quashing the impugned order dated 16.07.2015, passed by the learned Additional District and Sessions Judge, Room No. 13, Allahabad, In S. T. No. 745 of 2012, in Case Crime No. 160 of 2009, under Sections 452, 324, 323, 506, 308 IPC, Police Station Phoolpur, District Allahabad, by which the court below has refused to stay the further proceeding of the aforesaid case.

After having heard the learned counsel for the parties present and perused the impugned order as well as the material brought on record, I am of the view that the impugned order is based upon relevant considerations and supported by cogent reasons, hence requires no interference by this Court.

The application lacks merits and is accordingly dismissed.

Order Date :- 5.10.2015

VKG