Bake Lal vs State Of U.P And 3 Others
2022 Latest Caselaw 10483 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- APPLICATION U/S 482 No. - 11436 of 2022
 

 
Applicant :- Bake Lal
 
Opposite Party :- State Of U.P And 3 Others
 
Counsel for Applicant :- Rashid Ali
 
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 order dated 21.10.2021 passed by learned Special Judge (SC/ST) (P.O.A.) Act, Sonbhadra in Criminal Misc. Case No. 237 of 2021 (Bankelal Vs. Jagmohan Prasad and others) under Section 156(3) Cr.P.C., Police Station Robertsganj, District Sonbhadra, with a further prayer to stay the aforesaid impugned order and 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 xerox copy of the same.

Order Date :- 17.8.2022

Krishna*