Jamadar Singh And 2 Ors. vs State Of U.P.& Another
2014 Latest Caselaw 5504 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- U/S 482/378/407 No. - 1320 of 2008
 

 
Applicant :- Jamadar Singh And 2 Ors.
 
Opposite Party :- State Of U.P.& Another
 
Counsel for Applicant :- Janardan Singh
 
Counsel for Opposite Party :- Govt.Advocate,Ajay Prakash Mishra,R.P. Ojha
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the applicants and learned A.G.A.G.A.

This application has been filed with a prayer to quash the charge sheet dated 21.08.2007 in case crime No. C-04 of 2007, under sections 342, 323, 504, 506 IPC and section 3(1)X SC/ST Act, P.S. Paraspur, District Gonda.

From the perusal of the record it appears that on the basis of the material collected by the I.O. during investigation prima facie offence under the aforesaid sections is made out, therefore, the prayer for quashing the charge sheet is refused.

The interim order dated 10.4.2008 is hereby vacated

Considering the facts, 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