Vaibhav Maheshwari vs State Of U.P.
2019 Latest Caselaw 399 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 15
 

 
Case :- APPLICATION U/S 482 No. - 13793 of 2005
 

 
Applicant :- Vaibhav Maheshwari
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- V.P. Srivastava
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Pradeep Kumar Srivastava,J.

On the case being taken up, no one is present on behalf of the applicant to press application, whereas learned A.G.A. for the State is present.

It appears from the record that earlier also when the case was taken up, no one was present on behalf of the applicant.

It is pertinent to mention here that after split of the district Moradabad, a new district was created and by impugned order learned court below directed to send letter to the District Judge for transfer of S.T. No. 598 of 2004 (State of U.P. Vs. Vaibhav Maheshwari & others) to the Sessions Court, Jyoti Ba-Phule Nagar (J.P. Nagar). The impugned order does not warrant any interference under Section 482 Cr.P.C.

In the circumstances, applicant lacks merit and it is accordingly dismissed.

Order Date :- 1.3.2019

RCT/-