GHANSHYAM MISHRA Vs. STATE OF U.P

JUDGEMENT

(1.) This application under Section 482 Cr.P.C., 1973 has been filed seeking the quashing of entire proceeding in Case No. 137 of 2010 (State v. Ghanshyam Mishra and others) under Sections 498-A, 504, 506 I.P.C. and 3/4 D.P. Act, Police Station Gola Bazar, District Gorakhpur, besides summoning orders of A.C.J.M., Court No. 12, Gorakhpur dated 16.11.2010 and 4.7.2011 issuing bailable warrant against the applicants.

(2.) List has been revised. Despite repeated calls none has appeared on behalf of opposite party no. 2 to press this application. Learned counsel for the applicants is present along with learned AGA. This application is of year 2011. In the of heavy pendency of cases in this Court where dockets are already bursting on their seams there is no justifiable reason to further procrastinate the matter. This Court, therefore, deems it fit to proceed in the matter on the basis of the record and with the assistance of the learned AGA representing the State.

(3.) Heard learned counsel for the applicants, and learned AGA. Perused the record.