Tufail Ahmad And 6 Others vs State Of U.P. And Another
2016 Latest Caselaw 5282 ALL

Citation : 2016 Latest Caselaw 5282 ALL
Judgement Date : 17 August, 2016

Allahabad High Court

Tufail Ahmad And 6 Others vs State Of U.P. And Another on 17 August, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 
Criminal Misc. Correction Application No.251074 of 2016
 
                In
 

 
Case :- APPLICATION U/S 482 No. - 21648 of 2016
 

 
Applicant :- Tufail Ahmad And 6 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Pradeep Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Naheed Ara Moonis,J.

Recall application has been moved with a prayer to recall the order dated 3.8.2016 which has wrongly been transcribed.

It is submitted by learned counsel for the applicants that initially an application under section 156(3) Cr.P.C. moved by opposite party no.2 in which summoning order was passed against two persons, namely, Tufail Ahmad and Nurulhoda to face trial under sections 323, 498A I.P.C. and section 3/4 Dowry Prohibition Act vide order dated 4.2.2016. The opposite party no.2 preferred a revision before learned Sessions Judge, Maharajganj and the said revision was allowed vide judgement and order dated 2.7.2016 and set aside the order dated 4.2.2016 passed by the court below and directing the court below to pass a fresh order in the light of documents produced by the parties.

In this view of the matter, the order under challenge by the applicants is premature and as such the petition is dismissed at this stage. Accordingly, the recall application is allowed and the order dated 3.8.2016 passed by this Court shall be treated as nugatory. This instant petition is hereby dismissed.

Order Date :- 17.8.2016