RAM PRAKASH Vs. STATE OF U.P.

JUDGEMENT

(1.) The applicants, by means of this application under Sec. 482 Crimial P.C., have invoked the inherent jurisdiction of this Court with prayer to quash the order dated 19.2.2000 passed in S.S.T. No. 22 of 2000 by the Special Judge (D.A.A.), Kanpur Dehat, whereby the applicants have been summoned under Sec. 395 I.P.C. A further prayer has also been made to quash the entire proceedings of the aforesaid case.

(2.) At the very outset, it is relevant to mention that this application is pending since the year 2003. Vide order dated 28.5.2003 this Court had directed to issue notice to O.P. No. However, the notice could not be served on O.P. No. 2 (complainant) due to incorrect address supplied by the applicants. Therefore, this Court vide order dated 19.5.2014 directed the applicants to supply correct address of the respondent No. 2 in the office of this Court. However, the office report dated 31.5.2014 shows that the learned Counsel for the applicants did not supply the correct address of O.P. No. 2, hence the notice could not be issued to him. After 19.5.2014 there is no order on the order-sheet.

(3.) On being enquired, the learned Counsel for the applicants submitted that as the applicants have not contacted with him since several years, he has no knowledge about the present address of the applicants, therefore, he is unable to supply correct address of O.P. No. 2.