Man Singh And 2 Others vs State Of U.P. & Another
2015 Latest Caselaw 711 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- APPLICATION U/S 482 No. - 14841 of 2015
 

 
Applicant :- Man Singh And 2 Others
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Ajay Sengar
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Suneet Kumar,J.

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

This applicatin has been filed for quashing the impugned order dated 30.4.2015 passed by the Additional Sessions Judge/Special Judge (SC/ST Act), jalaun at Orai in Case Crime No. 632 of 2012 (State of U.p.Vs. Shishupal & others), under Sections 452, 364, 302, 201, 323, 504, 506 IPC & 3 (2) (5) SC/ST Act, P.S. Churkhi, District-Jalaun.

I have gone through the memo of application and the affidavit filed in support of this application, as well as the impugned order and I do not find taht the impugned order suffers from any illegality or infirmity requiring any interference by this Court. The learned Additional Sessions Judge/Special Judge (SC/ST Act) after noticing that there was legally admissible evidence on record indicating at the complicity of the applicants in the commission of offence under Sections 452, 364, 302, 201, 323, 504, 506 IPC & 3 (2) (5) SC/ST Act summoned the applicants to face the trial of the charges.

The application lacks merit and is accordingly, dismissed. 

However, it is directed that if the applicants appear and surrender before the court below within three weeks from today and apply for bail, their prayer for bail shall be considered and decided expeditiously.

Order Date :- 27.5.2015

Ashish Pd.