Aqeel And Anr. vs The State Of U.P And Anr.
2015 Latest Caselaw 947 ALL

Citation : 2015 Latest Caselaw 947 ALL
Judgement Date : 30 June, 2015

Allahabad High Court

Aqeel And Anr. vs The State Of U.P And Anr. on 30 June, 2015

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 
Case :- U/S 482/378/407 No. - 3065 of 2015
 
Applicant :- Aqeel And Anr.
 
Opposite Party :- The State Of U.P And Anr.
 
Counsel for Applicant :- Sumit K. Srivastava
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

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

Present petition has been moved by petitioners Aqeel and Jaleel Ahmad, under Section 482 Cr.P.C. with prayer to quash the entire proceedings of Criminal Case No.1029 of 2013, (State vs. Aqeel & anor) arising out of Case Crime No. 343 of 2013, under Sections 332, 353, 323, 379 IPC., & Section 33 of Indian Forest Act, relating to Police Station Raniganj, District Pratapgarh, pending in the court of Addl. Chief Judicial Magistrate, Pratapgarh and for quashing the impugned charge sheet no. 127 of 2014 dated 14.7.2014 as well as impugned summoning order dated 21.4.2015 passed by Additional Chief Judicial Magistrate, Pratapgarh.

At the time of hearing, learned counsel for petitioners 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. Petition is hereby finally disposed of with direction to Magistrate/Trial court concerned to make expeditious disposal of bail application moved by petitioners 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] as 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 petitioners 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 petitioners.

Time specified above shall not be extended further.

Order Date :- 30.6.2015