Satrohan And 2 Ors. vs State Of U.P.
2014 Latest Caselaw 5438 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- U/S 482/378/407 No. - 1154 of 2008
 

 
Applicant :- Satrohan And 2 Ors.
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Mohd. Mustafa Khan
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

Learned counsel for the applicants is not present.

Heard learned A.G.A.

This application has been filed with a prayer to quash the charge sheet of case crime No. 82 of 1999, under sections 148, 420, 467, 468, 471, 605 IPC  P.S.  Satrik, District Barabanki pending in the court of learned A.C.J.M. Court No. 16, Barabanki  vide criminal case No. 775 of 2003.

From the perusal of the record it appears that after collecting the material the I.O. has submitted the charge sheet against the applicants. The I.O. has submitted the charge sheet dated 12.2.2000 and 7.3.2000. The material collected by the I.O. is disclosing the cognizable office. There is no illegality in submission of the charge sheet and there is no illegality in taking the cognizance,  therefore, the prayer for quashing the charge sheets is refused.

The interim order dated 27.3.2008 is hereby vacated

Considering the facts and circumstances of the case and submissions made by the learned counsel for the applicants it is directed that in case the applicants appear before the court concerned within 30 days from today and apply for bail, the same shall be considered and disposed of in strict compliance of the direction given by full bench of this court in the case of Smt Amrawati and another Vs. State of U.P. (2004) (57) ALR, 390.  Till the aforesaid period of 30 days no coercive steps shall be taken against the applicants.

With the above direction the application is finally disposed of.

Order Date :- 1.9.2014

RPD