Kaushal Kishor Singh vs State Of U.P. Thru. Prin. Secy. ...
2015 Latest Caselaw 5211 ALL

Citation : 2015 Latest Caselaw 5211 ALL
Judgement Date : 9 December, 2015

Allahabad High Court

Kaushal Kishor Singh vs State Of U.P. Thru. Prin. Secy. ... on 9 December, 2015

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- U/S 482/378/407 No. - 5998 of 2015
 

 
Applicant :- Kaushal Kishor Singh
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home, Civil Sect. Lko & Ors.
 
Counsel for Applicant :- Umesh Singh,Sushil Kumar Mishra
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Heard learned counsel for petitioner as well as learned A.G.A.

Present petition has been moved by petitioner, Kaushal Kishor Singh, under Section 482 Cr.P.C. with prayer to quash the summoning order dated 12.2.2015, charge sheet dated 4.1.2014 and the proceeding in case no. 172 of 2015, State vs. Kaushal Kishor Singh, arising out of crime no. 1126 of 2013, under sections 419 & 420 I.P.C., Police Station Purwa, district Unnao, pending in the Court of learned Judicial Magistrate, Purwa, Unnao.

At the time of hearing, learned counsel for petitioner prayed for only a direction under Section 483 Cr.P.C. for expeditious disposal of bail application.

Learned A.G.A. has no objection to this prayer.

A direction for expeditious disposal of bail application appears to be just.

In view of above, petition is hereby finally disposed of with direction to Magistrate/Trial Court concerned to make expeditious disposal of bail application moved by petitioner in the light of principle laid down by the seven Judges Bench of this Court in the case of Amrawati & Anr Vs. State of U.P. reported in [2004 (57) ALR 290] and affirmed by Hon'ble the Apex Court in the case of Lal Kamlendra Pratap Singh Vs. State of U.P. reported in [2009 (3) ADJ 322 (SC)] subject to condition that petitioner shall appear before Magistrate/Trial Court concerned within one month from today and shall move bail application in accordance with law.

In the meantime, no coercive steps shall be taken against petitioner.

Time specified above shall not be extended further.

Order Date :- 9.12.2015

ashok/-