Neutral Citation No. - 2025:AHC:4135
Court No. - 75
Case :- APPLICATION U/S 482 No. - 39866 of 2024
Applicant :- Chandra Pal Singh Alias Chandra Pal Singh Tomar
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Nitesh Kumar Singh,Rabindra Tiwari
Counsel for Opposite Party :- G.A.
Hon'ble Sanjay Kumar Pachori,J.
Sri Rabindra Tiwari, learned counsel for the applicant and learned
A.G.A. for the State are present.
The present application u/s 482 Cr.P.C. has been filed with prayer
to issue a direction to Additional Chief Judicial Magistrate,
Pilibhit, to decide the Case Crime No. 344 of 2018 (State vs.
Chandra Pal Singh), under Sections @223 of I.P.C., P.S. Kotwali,
District Pilibhit, within stipulated period.
After some arguments, learned counsel for the applicant does not
want to press the present application.
In view of above, the present application u/s 482 Cr.P.C. is
dismissed as not pressed with liberty to file appropriate
application/proceedings before the court of competent jurisdiction.
Certified copies of the relevant documents be returned to learned
counsel for the applicant after retaining a photocopy of the same.
Order Date :- 8.1.2025
A.P. Pandey