Citation : 2016 Latest Caselaw 5828 ALL
Judgement Date : 15 September, 2016
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 47 Case :- APPLICATION U/S 482 No. - 1842 of 1999 Applicant :- Pappu @ Khaliq Shabbir Opposite Party :- State Of U.P. & Another Counsel for Applicant :- I.M. Khan,Manu Khare,P.P. Srivastava Counsel for Opposite Party :- Govt. Advocate,A.K.Srivastava,R.B.Singh,V.B. Rao Hon'ble Naheed Ara Moonis,J.
After approval of Hon'ble The Chief Justice the file has been reconstructed.
Case called out in the revised list. No one has appeared on behalf of the applicant to press this petition.
The instant petition is pending since 1999 challenging the proceeding of Case No.4089 of 1998 (State Vs. Muzahid and others), under sections 147, 148, 149, 302 I.P.C. pending in the Court of Chief Judicial Magistrate, Aligarh as well as charge sheet dated 13.10.1998 vide No.68/98. The petition cannot be kept pending for indefinite period.
The petition is dismissed for want of prosecution.
Office is directed to communicate this order to the court below within three days through FAX.
The court below shall proceed with the matter expeditiously, in accordance with law.
Order Date :- 15.9.2016
RU
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