Ravi Seth And 3 Others vs State Of U.P. & Another
2015 Latest Caselaw 2893 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 
Case :- APPLICATION U/S 482 No. - 17012 of 2015
 
Applicant :- Ravi Seth And 3 Others
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- M.P.S. Chauhan
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Case called out in the revised list. No one is present to press this application.

By means of this application filed under Section 482 Cr.P.C., the applicants have prayed for quashing the charge-sheet No. 96 of 2013 dated 21.03.2013, submitted by the Investigating Officer, in Criminal Case No. 8200 of 2013 (State Vs. Ravi Seth and others), under Sections 498-A, 504, 506 IPC and 3/4 Dowry Prohibition Act, Police Station Banna Devi, Aligarh, and further prayed for stay the proceeding of the aforesaid case.

As per the report of the Mediation Centre dated 25.08.2015, the applicants have not complied with the order of this Court dated 01.07.2015 whereby they were directed to deposit the amount of Rs.15,000/- in the Mediation Centre.

From the record, it is apparent that the applicants have not complied with the order of this Court date 01.07.2015, hence, the Court proceed to examine the matter on merits.

Heard Sri R. K. Maurya, learned AGA for the State and perused the material available on record as well as the impugned order.

In view of the above, no ground for quashing the proceedings of aforesaid case based on the charge-sheet is made out which may call for any interference by this Court in exercise of its inherent power under Section 482 Cr.P.C. as the same do not suffer from any illegality or infirmity. Therefore, prayer for quashing the same is refused.

The application lacks merit and is accordingly dismissed.

The Registrar General of this Court is directed to sent a certified copy of this order to the trial court  concerned to proceeding in the matter in accordance with law.  

Order Date :- 5.10.2015/VKG