Munni Devi And 2 Ors. vs State Of U.P. And Another
2015 Latest Caselaw 2768 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 
Case :- APPLICATION U/S 482 No. - 28200 of 2015
 
Applicant :- Munni Devi And 2 Ors.
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Pankaj Kumar Shukla
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Pankaj Kumar Shukla, learned counsel for the applicants, Sri S. M. Haider Zaidi, learned counsel for the opposite party no.2, and Sri Ripusudan Yadav, learned A.G.A. appearing for the State and perused the record.

This application under Section 482 Cr.P.C. has been filed for direction to the courts below to decide the cross case/revision together/jointly being S.T. No. 483 of 2013 (State Vs. Ram Lal and others), arising out of Case Crime No. 14 of 2013, under Sections 302, 307, 504, 506, IPC & 7 Criminal Law Amendment Act, Police Station Karhal, District Mainpuri, alongwith the Case No. 15 of 2014 (Smt. Munni Devi Vs. Dhani Ram), for maintaining the judicial propriety and right conclusion and determined that who is the aggressor of commission of crime.

It has been argued by the learned counsel for the applicants that there is a cross version of the incident which has been lodged from the side of the applicants against the opposite party no.2 and others, on the basis of the complaint case, hence the present case be tried alongwith the said cross case, to which the learned counsel for the opposite party no.2 has vehemently opposed and has submitted that the opposite party no.2 has lodged the complaint case against the applicants and others under Sections 395 and 354 IPC as the counter blast, and as a pressure tactic, so that the case which has been lodged by the opposite party no.2 against the applicant be compromised.

After having heard the learned counsel for the parties present and perused the impugned order as well as the material brought on record, I do not find any good ground for interference by this Court.

The application lacks merits and is accordingly dismissed.

Order Date :- 29.9.2015/VKG