Suresh vs State Of U.P. And Anr
2018 Latest Caselaw 3297 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 45
 

 
Case :- APPLICATION U/S 482 No. - 37808 of 2018
 

 
Applicant :- Suresh
 
Opposite Party :- State Of U.P. And Anr
 
Counsel for Applicant :- Kuldeep Johri
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Siddharth,J.

Heard learned counsel for the applicant and the learned A.G.A. for the State.

This application under Section 482 Cr.P.C. has been filed for quashing the charge sheet dated 10.4.2018 as well as entire proceeding of S.S.T. No. 111 of 2018 (State of U.P. Vs. Suresh and others)Case Crime No. 52 of 2018 under section 504 I.P.C. and section 3(1) Da of S.C./S.T. Act P.s. Kotwali District Pilibhit pending before the Special Judge (S.C./S.T. Act) Pilibhit.

Argument is that applicant is a bank employee and he has been alleged to have committed offence under section 3(1) Da of S.C./S.T. Act. It has been submitted that on the counter of the bank it is difficult to understand the caste of the customer. The police has filed charge sheet without collecting sufficient evidence and court below has not applied his mind before taking cognizance of the offence alleged against the applicant.

Matter requires consideration.

Issue notice to the opposite party no.2 returnable within six weeks.

List after service of notice.

Till the next date of listing further proceedings of the aforesaid case shall remain stayed against the applicant.

Order Date :- 24.10.2018

Atul kr. sri.