Smt. Reema And Others vs State Of U.P. And Another
2019 Latest Caselaw 1342 ALL

Citation : 2019 Latest Caselaw 1342 ALL
Judgement Date : 15 March, 2019

Allahabad High Court

Smt. Reema And Others vs State Of U.P. And Another on 15 March, 2019

Bench: Virendra Kumar Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 62
 
Case :- APPLICATION U/S 482 No. - 14682 of 2006
 
Applicant :- Smt. Reema And Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Ashwani Kumar Mishra,Amit Srivastava
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Virendra Kumar Srivastava,J.

Case called out in the revised list. Learned counsel for the applicants has sent illness slip. Learned counsel for opposite party No.2 is also not present despite notice has been served. Learned A.G.A for the State is present.

From perusal of records, it transpires that the proceeding of lower court has been stayed vide order dated 4.12.2006. This application under section 482 Cr.P.C was filed in the year 2006 and is pending since 12 years on the account of interim order granted by this Court on 4.12.2006.

List this case in the next cause list.

However, interim order granted by this Court on 4.12.2006 shall be treated as vacated in view of law laid down by Hon'ble Apex Court in the case of Asian Resurfacing of Road Pvt. Ltd. v. Central Bureau of Investigation A.I.R. 2018 S.C. 2039.

Office is directed to send the copy of this order to concerned lower court for necessary action and compliance.

Order Date :- 15.3.2019

G.S