Sunny vs State Of U.P. And 2 Others
2023 Latest Caselaw 1046 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 69
 

 
Case :- APPLICATION U/S 482 No. - 726 of 2023
 

 
Applicant :- Sunny
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Applicant :- Ashok Kumar Singh Bais
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Samit Gopal,J.

List revised.

Heard Sri Ashok Kumar Singh Bais, learned counsel for the applicants and Sri B.B. Upadhyay, learned counsel for the State and perused the record.

The present application under Sections 482 Cr.P.C. has been filed by the applicant Sunny with the prayer to quash impugned judgment and order dated 15.10.2022 passed by the learned Principal Judge, Family Court Saharanpur in Case No. 42 of 2020, Smt. Ravita and another Vs. Sunny, under Section 125 Cr.P.C., P.S.- Rampur Maniharan, District Saharanpur and with a further prayer to stay the further proceedings of the said case.

After some arguments, learned counsel for the applicant states that the present application under Section 482 Cr.P.C. be dismissed as not pressed.

Prayer is allowed.

The present application is dismissed as not pressed.

Order Date :- 10.1.2023

M. ARIF

(Samit Gopal, J.)