Naina Singh vs State Of U.P. And Another
2023 Latest Caselaw 14760 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:101418
 
Court No. - 33
 

 
Case :- APPLICATION U/S 482 No. - 17317 of 2023
 

 
Applicant :- Naina Singh
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Vipul Dube,Abhisek Rai,Hanuman Prasad Dube
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh,J.

1. The present application under Section 482 Cr.P.C. has been filed seeking quashing of the remanded proceedings pending before the Civil Judge (Senior Division)/ Fast Track court, Additional Chief Judicial Magistrate, Meerut in pursuance of the impugned judgment and order dated 23.03.2023 passed by Sri Suresh Chandra-II, Additional District Judge, Court No.1, Meerut in Criminal Revision No. 147 of 2022 (Ravinder Pal Singh vs. Naina Singh).

2. The opposite party No.2 was summoned by the order dated 10.11.2021 for facing trial for offences under Sections 420, 406, 467, 468, and 120B I.P.C.

3. The revisional court after examining the facts and circumstances of the case and evidence brought on record by the complainant has been of the opinion that the learned Magistrate, Meerut has not considered the evidence in its proper perspective and remanded the matter back for fresh consideration.

4. I do not find that the learned revisional court has committed any error in exercising its jurisdiction by passing the impugned order.

5. In view thereof, the present application is disposed of with direction to the learned Magistrate concerned to proceed expeditiously with the complaint afresh as directed by the learned revisional court in accordance with law without being influenced by the observations of the learned revisional court.

(Dinesh Kumar Singh, J.)

Order Date :- 10.5.2023

Piyush/-