Citation : 2018 Latest Caselaw 4178 ALL
Judgement Date : 6 December, 2018
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 15 Case :- APPLICATION U/S 482 No. - 42582 of 2017 Applicant :- Smt. Triveni Pal & 3 Others Opposite Party :- State Of U.P. & Another Counsel for Applicant :- Sushil Kumar Rao,Om Prakash Singh,Sushmita Raghav Counsel for Opposite Party :- G.A. Hon'ble Umesh Chandra Tripathi,J.
List has been revised, no one appeared on behalf of the applicants and opposite party no.2 to argue the application.
Heard learned A.G.A. for the State and perused the record.
This application u/s 482 Cr.P.C. has been filed to quash the summoning order dated 12.09.2017 passed by A.C.M.M.- VII, Court No.7 Kanpur Nagar in Complaint Case No. 58687 of 2016 (Raj Kumar Pal Vs. Triveni Pal & others) under Sections 452, 323, 504, 506 I.P.C., Police Station Panki, District Kanpur Nagar, pending in the court of A.C.M.M.- VII, Kanpur Nagar.
From the perusal of record, at this stage, it cannot be said that no offence is made out against the applicants.
In view of the above, the prayer for quashing the proceedings of the aforesaid case is, hereby refused.
Accordingly, application u/s 482 Cr.P.C., is dismissed.
Order Date :- 6.12.2018
Ashok Gupta
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