Somvir And 2 Others vs State Of U.P. And Another
2016 Latest Caselaw 6051 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- APPLICATION U/S 482 No. - 27076 of 2016
 

 
Applicant :- Somvir And 2 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Manish Kumar Pathak,Pawankumar Dubey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Kumar Birla,J.

Heard learned counsel for the applicants and learned AGA for the State.

By means of this application u/s 482 Cr.P.C., the applicants have prayed for quashing the order dated 26.07.2016 passed by the learned Chief Judicial Magistrate, Court No. 6, Aligarh in Case No. 55 of 2016 (State vs Somveer and others) arising out of Case Crime No. 242 of 2015, under sections 323, 506, 308 IPC, PS Tappal, district Aligarh.

By the impugned order dated 26.07.2016, discharge application of the applicants has been rejected by the court below.

In such view of the matter, the present application u/s 482 Cr.P.C. is not maintainable as the revision lies against the aforesaid order.

The present application u/s 482 Cr.P.C. is rejected as not maintainable.

Office is directed to return certified copy to the learned counsel for the applicants after retaining photocopy of the same on record.

Order Date :- 21.9.2016

Sazia