Raju And Ors. vs The State Of U.P And Anr.
2015 Latest Caselaw 953 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- U/S 482/378/407 No. - 3059 of 2015
 

 
Applicant :- Raju And Ors.
 
Opposite Party :- The State Of U.P And Anr.
 
Counsel for Applicant :- Om Prakash Kushwaha
 
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 Raju, Sonu, Sachin @ Bhoora, Tara Singh, Om Prakash under Section 482 Cr.P.C. with prayer to quash the entire proceedings of Complaint Case No.540 of 2014 (Mukesh Kumar vs. Raju & ors) under Sections 307, 323, 504, 506 I.P.C relating to Police Station Ram Sanehi Ghat, District Barabanki as well as the impugned summoning order dated 12.8.2014 passed by Additional Chief Judicial Magistrate, Court No.12, Barabanki

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

Ps