Sandeep Mishra vs State Of U.P. And 3 Others
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Allahabad High Court

Sandeep Mishra vs State Of U.P. And 3 Others on 6 November, 2024

Author: Sanjay Kumar Pachori

Bench: Sanjay Kumar Pachori

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:174485
 
Court No. - 77
 

 
Case :- APPLICATION U/S 482 No. - 23271 of 2024
 

 
Applicant :- Sandeep Mishra
 
Opposite Party :- State Of U.P. And 3 Others
 
Counsel for Applicant :- Indra Deo Mishra,Pankaj Kumar Tiwari,Shashank Shekhar Shukla
 
Counsel for Opposite Party :- Avanish Tripathi,G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.
 

Even in the revised call, none appeared for the applicant, however, Sri Avinash Tripathi, learned counsel for the private opposite parties as well as learned AGA for the State are present.

Learned counsel for the private opposite parties submits that the present prayer has become infructuous due to passing judgment in the Sessions Trial No.2743 of 2023, arising out of Case Crime No. 596 of 2022, under Section 147, 148, 149, 286, 307, 323, 504 and 506 of IPC., P.S. Meja, District Prayagraj. The present application has been filed to quash the order dated 27.05.2024, where by the application under Section 311 of Cr.P.C. has been dismissed.

In view of above, the present application is dismissed for want of prosecution.

Order Date :- 6.11.2024

Akram