SANTOSH KUMAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) This application u/s 482 Cr.P.C. has been filed seeking the quashing of impugned order dated 27.5.2019 passed by Chief Judicial Magistrate, Bareilly as well as the entire proceedings arising out of Criminal Misc. Case No.620 of 2019 (Santosh Kumar Singh Vs. S.I. Siddhant Sharma), u/s 156(3) Cr.P.C., P.S.- Kotwali, District- Bareilly, pending in the Court of Chief Judicial Magistrate, Bareilly.

(2.) Case called out. None appeared on behalf of the opposite party no.2 and 3 even after repeated calls. Learned A.G.A. as well as learned counsel for the applicant are present. Perusal of the order-sheet shows that notices have been issued to the opposite party no. 2 and 3 which were duly served upon them. Despite sufficient service no one has appeared on behalf of the them to oppose the present application. In the wake 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 decide the matter on the basis of the record and with the assistance of the learned A.G.A. representing the State.

(3.) Heard learned counsel for the applicant and learned A.G.A. and also perused the record.