Ram Ratan And 2 Others vs State Of U.P. And Another
2022 Latest Caselaw 10467 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- APPLICATION U/S 482 No. - 10701 of 2020
 

 
Applicant :- Ram Ratan And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Shashi Kumar Mishra
 
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 criminal proceeding initiated against the applicants in pursuance of charge sheet dated 29.09.2019 of P.S.T. No.124 of 2019, Case Crime No.288 of 2019, under Sections 147, 354-B, 323, 504, 506 I.P.C. and Section 7/8 POCSO Act and Section 3(2)(Va) SC/ST Act, Police Station Jaithra, District Etah, pending in the Court of Additional Sessions Judge, Court No.1, Etah, 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 applicants 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 applicants after retaining xerox copy of the same.

Order Date :- 17.8.2022

Atul