Neutral Citation No. - 2025:AHC:141337
Court No. - 64 Case :- APPLICATION U/S 482 No. - 35036 of 2017
Applicant :- Smt. Rani
Opposite Party :- State Of U.P. And 3 Others
Counsel for Applicant :- Mohammad Sadab Khan
Counsel for Opposite Party :- G.A.
Hon'ble Samit Gopal,J.
1. List revised.
2. No one appears on behalf of the applicant to press this application under Section 482 Cr.P.C.
3. Sri Ajay Singh, learned AGA-I for the State is present.
4. The present application under Section 482 Cr.P.C. has been filed by the applicant-Panmati Devi with the following prayers:
"It is therefore most respectfully prayed that this Hon'ble Court kindly may graciously be pleased to allow this application and quash the order dated 25.07.2017 passes by the Additional Chief Judicial Magistrate, Court No. 06, Agra in Case No. 214 of 2017, Under Section 284, 504, 506, 376, 511, 328 I.P.C., Police Station- Jagdishpura, District-Agra, whereby rejected the application dated 30.05.2017 filed Under Section 156 (3) of Cr. P. C., Otherwise applicants deprived from the justice.
It is further prayed that this Hon'ble Court kindly may graciously be pleased to direct to the Additional Chief Judicial Magistrate, Court No. 06, Agra to pass fresh order in Case No. 214 of 2017, Under Section 284, 504, 506, 376, 511, 328 I.P.C., Police Station- Jagdishpura, District-Agra, otherwise the applicant shall suffer irreparable loss and injury.
And/or pass such other and further order as this Hon'ble Court may deem fit and proper under the fact and circumstances of the case so as to meet the ends of justice."
5. Notice was issued to the opposite party no.2 vide order dated 2.11.2017. As per office report dated 18.8.2025, notice has been served upon the opposite party no.2 through heirs but no one appears on behalf of opposite party no.2 even when the matter is taken up in the revised list despite service of notice.
6. This matter is reported by the office through the report dated 4.8.2025 of Registrar (J) (Listing) that it is likely to be infructuous.
1
7. Perused the records.
8. Since there is no one appearing on behalf of the applicants to press this application U/s 482 Cr.P.C., the matter being likely to have become infructuous by efflux of time, the same is dismissed as such.
9. The present application is dismissed as infructuous.
10. Interim order, if any, stands vacated.
11. Registrar (Compliance) to communicate this order to the District and Sessions Judge/trial court concerned within a week. (Samit Gopal, J.)
Order Date :- 19.8.2025 Gaurav Kuls
2
Comments