Ram Akbal vs State Of U.P. And Another
2014 Latest Caselaw 3971 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 29648 of 2014
 

 
Applicant :- Ram Akbal
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- C.P. Dwivedi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Vipin Sinha,J.

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

The present application under Section 482 Cr.P.C. has been filed for quashing the entire proceedings of Case No. 1989 of 2012 (State Vs. Rajesh and others), under Sections- 60(1)A and 60 (2) of U.P. Excise Act, P.S.-Sujanganj, District Jaunpur pending before the concerned court below.

After hearing learned counsel for the applicant and learned A.G.A. for the State, this application is finally disposed off with a direction that if the applicant appears and surrenders before the court below within 30 days from today and applies for bail, his prayer for bail shall be considered and decided expeditiously, if possible, on the same day in view of the settled law laid by this Court in the case of Amrawati and another Vs. State of U.P. reported in 2004 (57) ALR 290 as well as judgement passed by Hon'ble Apex Court reported in 2009 (3) ADJ 322 (SC) Lal Kamlendra Pratap Singh Vs. State of U.P. For a period of 30 days from today or till the applicant surrenders and applies for bail whichever is earlier, no coercive action shall be taken against the applicant. However, in case, the applicant does not appear before the Court below within the aforesaid period, coercive action shall be taken against him.

Order Date :- 4.8.2014

Anand