Rajeev Mohan Saxena And Another vs State Of U.P. And Another
2022 Latest Caselaw 13944 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 85
 

 
Case :- APPLICATION U/S 482 No. - 19028 of 2022
 

 
Applicant :- Rajeev Mohan Saxena And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Siya Ram Yadav
 
Counsel for Opposite Party :- G.A.,Ashutosh Pandey
 

 
Hon'ble Mrs. Manju Rani Chauhan,J.

None appears on behalf of the applicants to press this application even in the revised call.

Heard Mr. Ashutosh Pandey, learned counsel for the applicant and Mr. Amit Singh Chauhan, learned A.G.A.

This application under Section 482 Cr.P.C. has been filed with a prayer to quash the judgment and order dated dated 25.08.2021 passed by Additional Session Judge, Court No.13, Agra arising out of Complaint Case No.1794 of 2019 (Sunil Kumar Garg vs. J.R. Associate and others), under Section 138 of N.I. Act, Police Station-Lohamandi, District-Agra, pending in the Court of Additional Session Judge, Court No.13, Agra.

As per the office report, an application U/s 482 Cr.P.C. No.18592 of 2021 is already pending.

Learned counsel for the opposite party no.2 has also pointed out that this is the second application filed by the applicants under Section 482 Cr.P.C. for quashing of the aforesaid impugned order case as the applicant had earlier approached before this Court by means of Application U/s 482 Cr.P.C. No. 18592 of 2021, which is pending, therefore, this second application under Section 482 Cr.P.C. is not maintainable and is liable to be dismissed.

In view of the aforesaid, this second application under Section 482 Cr.P.C. for the same is not maintainable and is, accordingly, dismissed.

Order Date :- 27.9.2022

Jitendra/-