Daya Shankar Shukla And Another vs State Of U.P. And Another
2014 Latest Caselaw 5399 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 35048 of 2014
 

 
Applicant :- Daya Shankar Shukla And Another
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Sudhir Kumar Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Vipin Sinha,J.

Heard learned counsel for the applicants 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. 732 of 2014 arising out of case crime no. 159 of 2013, under Sections- 419, 420, 323, 504, 506  IPC, P.S.-Raunapar, District Azamgarh pending before the concerned court below.

After hearing learned counsel for the applicants and learned A.G.A. for the State, this application is finally disposed off with a direction that if the applicants appear and surrender before the court below within 30 days from today and apply for bail, their 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 applicants surrender and apply for bail whichever is earlier, no coercive action shall be taken against the applicants. However, in case, the applicants do not appear before the Court below within the aforesaid period, coercive action shall be taken against them.

Order Date :- 29.8.2014

Anand