Shekh Shadab vs State Of U.P. And Another
2013 Latest Caselaw 3269 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- APPLICATION U/S 482 No. - 19190 of 2013
 

 
Applicant :- Shekh Shadab
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Rajesh Kumar Srivastava,Ankit Gaur
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Manoj Kumar Gupta,J.

Heard learned counsel for the applicant and learned A.G.A. for the State.

It appears that in the past the applicants have approached this Court by way of Criminal Misc. Petition No. 17244 of 2012, where in this Court had directed the parties to appear before the District Legal Services Authority, Mau for reference of the dispute between the parties to the Mediation Centre. It was also provided thereunder that for a period of three weeks or till the petitioners appear / surrender before the court below and apply for bail, the petitioners were not be arrested in the aforesaid case crime.

It appears that the mediation proceedings have now failed but  the petitioners have neither surrendered nor applied for bail. In these circumstances the Chief Judicial Magistrate has passed the impugned order against the applicants.

In the facts and circumstances of the case, there is no illegality  or infirmity in the impugned order dated 24.4.2013 passed by the Chief Judicial Magistrate, Mau. It is always open to the applicants to surrender and apply for bail and which shall be considered as expeditiously as possible.

With these observations, the present petition is dismissed.

Order Date :- 6.6.2013

AHN