Manoj Kumar vs State Of U.P. & Another
2016 Latest Caselaw 6290 ALL

Citation : 2016 Latest Caselaw 6290 ALL
Judgement Date : 29 September, 2016

Allahabad High Court

Manoj Kumar vs State Of U.P. & Another on 29 September, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 26148 of 2010
 

 
Applicant :- Manoj Kumar
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Ramesh Sinha,Anurag Sharma,V.K. Maheshwari
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

Case called out in the revised list. No one has appeared on behalf of the applicant to press this petition.

From perusal of the record it transpires that the instant petition was filed with a prayer to quash the summoning order dated 29.11.2006 passed by Civil Judge (Junior Division)/Judicial Magistrate, Baghpat and the non-bailable warrants dated 17.2.2009, 9.2.2010 and 8.6.2010 in Complainant Case No.1621 of 2005 (Smt. Vimla Vs. Manoj), under section 406 I.P.C., Police Station Singhawali Ahir, District Baghpat.

Since the matter was related to the matrimonial dispute between the husband and her wife and as such vide order dated 23.8.2010 the matter was referred before Mediation centre for the purpose of settlement between the parties. The report of the mediation centre dated 23.2.2011 indicates that the parties are not willing for the mediation and thereafter the case was listed and the same was dismissed for want of prosecution by another Bench of this Court on 3.1.2013 and the same was recalled vide order dated 3.4.2015. The petition cannot be kept pending for indefinite period.

The application pertains to the year 2000.

Therefore, the matter be listed peremptorily in the next cause list.

Order Date :- 29.9.2016