Dr. Shailendra Pratap Srivastava vs State Of U.P.
2016 Latest Caselaw 4623 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 3332 of 1995
 

 
Applicant :- Dr. Shailendra Pratap Srivastava
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- V.K. Sharma,Gopal Srivastava
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

The instant petition has been filed by the petitioner challenging the proceeding pending in the Court of Additional Chief Judicial Magistrate, Kairana in Case No.785/9 of 1992 (State Vs. Dr. Shailendra Pratap Srivastava), under sections 409/218 I.P.C., Police Station Shamali, District Muzaffarnagar. The petition was filed challenging the order dated 16.9.1995 whereby discharge application  moved by the applicant was rejected. The instant petition was filed in the year 1995 without arraying the complainant Harpal Singh, Prabhari Nirikshak Railway Suraksha, Shamali, District Muzaffarnagar. Therefore, Prabhari Nirikshak Railway Suraksha, Shamali, District Muzaffarnagar is directed to depute any competent person to file counter affidavit in the present case in case Shri Harpal Singh, Prabhari Nirikshak Raiway Suraksha is not available at Shamali.

Office is directed to communicate this order to the Prabhari Nirikshak Railway Suraksha, Shamali, District Muzaffarnagar for its compliance.

Let the case be listed after one month alongwith compliance report. In the meantime, learned counsel for the applicant shall implead Harpal Singh, Prabhari Nirikshak Railway Suraksha, Shamali, District Muzaffarnagar as respondent no.2 in the array of the party during the course of the day.

Order Date :- 28.7.2016

RU