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Citation Codes
Equivalent Citations
citation codes
Case Number
Advocates
Judges
Acts
  • section 420, 467, 468, 471, 504, 323 IPC,
  • section 482 Cr.P.C.
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Advocates
Judges
Acts
  • section 420, 467, 468, 471, 504, 323 IPC,
  • section 482 Cr.P.C.
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    Khalil Ahmad v. State Of U.P. And Anr

    Court No. - 82

    Case :- APPLICATION U/S 482 No. - 4995 of 2020

    Applicant :- Khalil Ahmad Opposite Party :- State Of U.P. And Anr Counsel for Applicant :- Jai Karan Nath Counsel for Opposite Party :- G.A.

    Hon'ble Bachchoo Lal,J.

    Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

    The present application under section 482 Cr.P.C. has been filed for quashing the impugned order dated 16.7.2019 passed by Judicial Magistrate, Thakurdwar, District Moradabad against the F.R. Case No. 141 of 2014, Case Crime No. 21 of 2014, under section 420, 467, 468, 471, 504, 323 IPC, P.S. Thakurdwara, District Moradabad.

    It is contended by the learned counsel for the applicant that the FIR was lodged with the delay of 7 years. In that case the I.O. submitted final report on 21.3.2014. Thereafter, the O.P. No. 2 filed a protest petition on 3.9.2015 against final report which was allowed by the Magistrate concerned vide order dated 16.7.2019 and order for further investigation was passed. It has further been submitted that the learned Magistrate has not given the reason and the order of learned Magistrate is not in accordance with law.

    On the other hand; learned A.G.A. argued that at this stage the learned Magistrate has passed the order for further investigation in the matter. There is no illegality or irregularity in the impugned order dated 16.7.2019.

    A perusal of the record shows that the I.O. submitted final report in the matter. Thereafter, the O.P. No. 2 filed a protest petition. On the protest petition of O.P. No. 2 the learned Magistrate has passed the order for further investigation.

    Considering the facts and circumstances of the case, I do not find any ground to quash the impugned order dated 16.7.2019 passed in the aforementioned case, therefore, the prayer for quashing the same is hereby refused and the application U/s 482 Cr.P.C. is dismissed.

    Order Date :- 6.2.2020 Masarrat

    Neutral Citation No. - 2020:AHC:22774

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    Khalil Ahmad v. State Of U.P. And Anr
    (Feb 6, 2020)