Anil Kumar Dubey And 2 Others vs State Of U.P.And 9 Others
2023 Latest Caselaw 12647 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 71
 

 
Case :- APPLICATION U/S 482 No. - 14546 of 2023
 

 
Applicant :- Anil Kumar Dubey And 2 Others
 
Opposite Party :- State Of U.P.And 9 Others
 
Counsel for Applicant :- Sudeep Dwivedi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Samit Gopal,J.

1. List revised.

2. Heard Shri Sudeep Dwivedi, learned counsel for the applicants and Shri S.B. Maurya, learned counsel for the State.

3. The present application under Section 482 Cr.P.C. has been filed by the applicants Anil Kumar Dubey, Ajay Kumar Dubey and Virendra Kumar Tripathi with the prayer to quash the judgment and order dated 21.2.2023 passed by C.J.M. Mirzapur in Criminal Case No.2676 of 2021, UPMI 020201152021, Anil Kumar Dubey and others vs. Ravindra Nath Ojha and others, u/s 156(3) Cr.P.C. P.S. Kotwali City, District Mirzapur and to direct the concerned police station to lodge FIR against opposite party nos.3 to 10.

4. Learned counsel for the applicants after some arguments states that the present application U/s 482 Cr.P.C. be dismissed as withdrawn with liberty to seek appropriate remedy before the appropriate forum.

5. Prayer as prayed is allowed.

6. The present application U/s 482 Cr.P.C. is dismissed as withdrawn with the aforesaid liberty.

7. Office to return the certified copy, if any, to learned counsel for the applicant(s) as per rules.

(Samit Gopal, J.)

Order Date :- 24.4.2023

Gaurav