Shabbir And 9 Others vs State Of U.P. And Another
2016 Latest Caselaw 2508 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- APPLICATION U/S 482 No. - 14725 of 2016
 

 
Applicant :- Shabbir And 9 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Ali Hasan,Istiyaq Ali
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Kaushal Jayendra Thaker,J.

The present application has been filed under section 482 Cr.P.C  with a prayer to quash the entire proceedings in Criminal Case no.320 of 2002 (State versus Ajmeri and others)  arising out of Crime No.87 of 1992 under sections 147, 148, 323, 353, 336 & 343 IPC and 7 Criminal Law Amendment Act, Police Station Malpura, District Agra pending in the court of Additional Chief Judicial Magistrate, Court No.III, Agra and further there is a prayer to stay the entire proceedings of the aforesaid case.

Prima facie the matter requires consideration.

Hence issue notice to the opposite parties.

Steps be taken by Registered Post AD within a week. 

Counter affidavit, if any, may  be filed on or before 17.6.2016. Rejoinder affidavit, if any may be filed on 30.6.2016.

List the matter peremptorily on 4.7.2016.

It goes without saying that if any application is made to the learned Magistrate to adjourn the proceedings, the learned Magistrate shall adjourn the proceedings up to 2.7.2016.

Order Date :- 11.5.2016

IB

(Kaushal Jayendra Thaker,J)