Mahendra Nath Tiwari vs State Of U.P. And 4 Ors.
2015 Latest Caselaw 2975 ALL

Citation : 2015 Latest Caselaw 2975 ALL
Judgement Date : 7 October, 2015

Allahabad High Court

Mahendra Nath Tiwari vs State Of U.P. And 4 Ors. on 7 October, 2015

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 
Case :- APPLICATION U/S 482 No. - 30034 of 2015
 
Applicant :- Mahendra Nath Tiwari
 
Opposite Party :- State Of U.P. And 4 Ors.
 
Counsel for Applicant :- R.B. Singh
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri R. B. Singh, learned counsel for the applicant 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 setting-aside the order dated 07.09.2015, passed under Section 344 of Cr.P.C. against the applicant in Sessions Trial No. 81 of 2013 (Case Crime No. 361 of 2012), under Sections 307/34, 323/34, 504 IPC, Police Station Gopi Ganj, District Sant Ravidas Nagar (Bhodohi), passed by the Additional Sessions Judge, Court No.2, Bhadohi-Gyanpur, and further prayed for stay the 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 :- 7.10.2015

VKG