Mukesh Parasar vs State Of U.P. And Another
2016 Latest Caselaw 5237 ALL

Citation : 2016 Latest Caselaw 5237 ALL
Judgement Date : 16 August, 2016

Allahabad High Court

Mukesh Parasar vs State Of U.P. And Another on 16 August, 2016

Bench: Rajesh Dayal Khare




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 5809 of 2016
 

 
Petitioner :- Mukesh Parasar
 
Respondent :- State Of U.P. And Another
 
Counsel for Petitioner :- Prem Chandra Dwivedi
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Rajesh Dayal Khare,J.

Heard learned counsel for the petitioner and the learned A.G.A..

Present petition has been filed for setting aside the order dated 26.7.2016 passed by the Additional Sessions Judge, Court No. 18 Agra in Sessions Trial No. 562 of 2015 under Sections 562 of 2015 under Sections 498A, 307, 323, 504, 506 IPC and Section 3/4 D.P. Act, police station Sikandara, district Agra.

After hearing the learned counsel for the petitioner, learned A.G.A. and after perusing the material on record, this Court is of the opinion that the learned counsel for the petitioner could not point out any good ground which may call for interference by this Court in exercise of power conferred under Article 227 of the Constitution of India for setting aside the order impugned.

The prayer for setting aside the order impugned is hereby refused.

Accordingly the present petition lacks merit and is dismissed.

No order as to costs.

Order Date :- 16.8.2016

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