Neelam Verma vs State Of U.P.And Another
2022 Latest Caselaw 10316 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- APPLICATION U/S 482 No. - 21985 of 2022
 

 
Applicant :- Neelam Verma
 
Opposite Party :- State Of U.P.And Another
 
Counsel for Applicant :- Rajneesh Kumar Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Brij Raj Singh,J.

The present 482 Cr.P.C. application has been filed with a prayer to quash the order dated 20.01.2021 and entire proceeding of Special Trial No.24 of 2018 (State Vs. Rakesh Verma and others) arising out of Case Crime No.138 of 2017, under Sections 147, 149, 323, 504, 506, 336, 354(B) I.P.C. and Section 3(2)(V) SC/ST Act, Police Station Bankata, District Deoria, pending in the Court of Special Judge, SC/ST Act, Court No.2, Deoria, with a further prayer to stay the further proceedings of aforesaid case.

In view of Full Bench judgment passed by this Court in the case of Ghulam Rasool Khan and others Vs. State of U.P. and others (Criminal Appeal No.1000 of 2018) on 28.07.2022, the application under Section 482 Cr.P.C. is not maintainable, however, appeal will lie under Section 14 A of SC/ST Act.

At this stage, learned counsel for the applicant submits that he does not want to press the present application and the same may be dismissed as not pressed with liberty to file an appeal.

Accordingly, the present application is dismissed as not pressed with the aforesaid liberty.

Certified copy, if any, shall be returned to learned counsel for the applicant after retaining certified copy of the same.

Order Date :- 16.8.2022

Atul