Smt Vinda Devi And Another vs State Of U.P. And 2 Others
2024 Latest Caselaw 36343 ALL

Allahabad High Court

Smt Vinda Devi And Another vs State Of U.P. And 2 Others on 5 November, 2024

Author: Sanjay Kumar Pachori

Bench: Sanjay Kumar Pachori

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:172759
 
Court No. - 77
 

 
Case :- APPLICATION U/S 482 No. - 31933 of 2024
 

 
Applicant :- Smt Vinda Devi And Another
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Applicant :- Vijay Kumar
 
Counsel for Opposite Party :- Bhupendra Kumar Pandey,Devendra Vikram Singh,G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.
 

Sri Vijay Kumar, learned counsel for the applicants and Sri Bhupendra Kumar Pandey and Sri Devendra Vikram Singh, learned counsel for the opposite party no. 2 and 3 and Sri P.K. Srivastava, learned A.G.A. for the State are present.

The present application under Section 482 of the Code of Criminal Procedure, 1973 has been filed to quash the judgment and order dated 22.08.2024 passed by Additional Sessions Judge, F.T.C.-II, Kushinagar at Padrauna in Criminal Revision No. 38 of 2024, whereby the revisional court allowed the revision and set-aside the order dated 10.11.2023 passed by Sub-Divisional Magistrate, Hata, Kushinagar in proceeding related to under Section 146 of Cr.P.C.

After some arguments, learned counsel for the applicant does not want to press this application and wants liberty to file an appropriate application/ proceedings before the court of competent jurisdiction.

Certified copy of the order may be returned to the learned counsel for the applicant after retaining a xerox thereof.

In view of the above, the application is dismissed as not pressed with the aforesaid liberty.

Order Date :- 5.11.2024

Ishan