Jeetendra v. State Of U.P. And 3 Others

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