Niranjan Singh & Others vs State Of U.P.
2017 Latest Caselaw 3164 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 56
 

 
Case :- APPLICATION U/S 482 No. - 3171 of 2006
 

 
Applicant :- Niranjan Singh & Others
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Rahul Chaturvedi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ifaqat Ali Khan,J.

Heard Sri Pulak Ganguli holding brief of Sri Rahul Chaturvedi, learned counsel for the applicants and learned A.G.A. for the State.

This Criminal Misc. Application Under Section 482 Cr.P.C., No.3171 of 2006 (Niranjan Singh and others vs. State of U.P) was filed by the applicant to quash the proceedings of case No.306/06 under section 107/116 Cr.P.C. (State vs. Niranjan Singh and others) police station- Brindawan, District- Mathura, pending before the City Magistrate, Mathura on the ground that proceedings are initiated without following the provisions of section 107/116 Cr.P.C. and disclosing, the substance of the information received, in the interim order.

During the course of argument, learned counsel for the applicant admitted that this Criminal Misc. Application No.3171 of 2006 has become infructuous and now he does not want to press it. Hence, this Criminal Misc. Application No.3171 of 2006 is liable to be dismissed as not pressed and infructuous.

This Crimina Misc. Application No.3171 of 2006 (Niranjan Singh and others vs. State of U.P) under section 482 Cr.P.C. is dismissed as not pressed on becoming infructuous.

Order Date :- 10.8.2017

Swati