Alok Kumar And Others vs State Of U.P. And Another
2021 Latest Caselaw 8909 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 86
 

 
Case :- APPLICATION U/S 482 No. - 5534 of 2007
 

 
Applicant :- Alok Kumar And Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Mahendra Nath Pandey,Parshu Ram Chaturvedi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Umesh Kumar,J.

Called in revised. None appeared to press this application. In the circumstances, I myself have perused the record.

This criminal application under Section 482 Cr.P.C. has been filed with the prayer to quash proceedings of Complaint Case No.2886 of 2005 (Sarvash Kumar Versus Ashok Kumar and others) under Sections 323,452, 504 and 506 I.P.C.,Police Station Kamal Ganj, District Farrukhabad, pending before the court of Judicial Magistrate, Sadar, Farrukhabad.

Today, none is present on behalf of the applicants.

Perusal of record shows that statements of the victim and his witnesses have been recorded under Sections 200 and 202 Cr.P.C. in the aforesaid complaint. From contents of the complaint and the statements recorded by the Magistrate, prima facie, offences under aforesaid sections are made out against the applicants. The Magistrate has rightly summoned them by its order dated 11.10.2006. There is no illegality, infirmity or perversity in the impugned summoning order.

In view of above, the application under Section 482 Cr.P.C. lacks merit. It is, accordingly, dismissed. The interim order dated 21.03.2007 is vacated.

Certify this judgment to the lower Court immediately.

Order Date :- 28.7.2021

MN/-