Neutral Citation No. - 2024:AHC:156606
Court No. - 74
Case :- APPLICATION U/S 482 No. - 29126 of 2024
Applicant :- Jeetendra
Opposite Party :- State Of U.P. And 3 Others
Counsel for Applicant :- Amit Kumar Gaur,Shailendra Kumar
Counsel for Opposite Party :- G.A.
Hon'ble Saurabh Shyam Shamshery,J.
1. Heard Sri Shailendra Kumar, learned counsel for applicant and
perused the record.
2. The present application under Section 482 Cr.P.C. has been filed
with an attempt to bypass the limitation of filing appeal under
Section 19 of Family Courts Act, 1984 challenging order passed
under Section 125 Cr.P.C.
3. It is well settled that inherent power cannot be invoked to
bypass a statutory remedy wherein certain limitation has been
provided. (See, Vipin Sahni and another vs. Central Bureau of
Investigation, 2024 INSC 284 and Sanyam Bhushan & Ors. vs
State of Delhi & Anr. (Neutral Citation: 2024: DHC: 4868)
4. Order impugned in this application is dated 07.09.2022 and this
application is filed on 28.08.2024, i.e., after about two years,
however, application is absolutely silent on delay aspect. Learned
counsel for applicant is also not able to explain the reason for
delay.
5. The application is accordingly rejected.
Order Date :- 25.9.2024
AK