Rajendra @ Rajendra Chief vs State Of U.P. And Another
2015 Latest Caselaw 2656 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 
Case :- APPLICATION U/S 482 No. - 28833 of 2015
 
Applicant :- Rajendra @ Rajendra Chief
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Dharmendra Mishra
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Dharmendra Mishra, 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 quashing the order dated 20.08.2015, passed by the Chief Juridical Magistrate, whereby issued non-bailable-warrant as well as proceeding under Section 82 Cr.P.C., in Case No. 15538 of 2007 (Mahesh Chandra Vs. Raju and others), under Sections 147, 353, 379 IPC and 7 Criminal Law Amendment Act, Police Station Banna Devi, District Aligarh.

Learned counsel for the applicant submits that summoning order has been passed against the applicant, but he has not challenged the same and only non-bailable-warrant has been challenged by the applicant. He prays that present application may be dismissed as not pressed, with liberty to file fresh application challenging the summoning order as well as non-bailable-warrant.

Accordingly, the present 482 Cr.P.C. application is dismissed as not pressed, with the aforesaid liberty.

Order Date :- 24.9.2015

VKG