Rajesh Kumar Sharma vs State Of U.P. And Another
2019 Latest Caselaw 5558 ALL

Citation : 2019 Latest Caselaw 5558 ALL
Judgement Date : 8 July, 2019

Allahabad High Court

Rajesh Kumar Sharma vs State Of U.P. And Another on 8 July, 2019

Bench: Sanjay Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 70
 
Case :- CRIMINAL REVISION No. - 2604 of 2019
 
Revisionist :- Rajesh Kumar Sharma
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Revisionist :- Bibhuti Narayan Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Singh,J.

Heard learned counsel for the revisionist and learned Additional Government Advocate for the State/opposite party no.1 and perused the record with the assistance of leaned counsel for the parties.

This revision under Section 397/401 Cr.P.C. has been preferred by the revisionist against the order dated 27.6.2019 passed by Judicial Magistrate, Khair, District Aligarh, in case no. 655 of 2016 (State Vs. Rajesh and others), under Sections 498A, 323, 504, 506 IPC and 3/4 D.P. Act, Police Station Khair, District Aligarh, whereby application under Section 216 Cr.P.C. of the opposite party no.2/informant has been allowed and Section 377 IPC has added.

The learned counsel for the applicant after advancing his arguments at some length, gave up his challenge to the aforesaid impugnedorder dated 27.6.2019 against the applicant and requested to grant some protection, so that applicant may surrender before the court below. The learned counsel for the applicant further stated at the Bar that he is not pressing any other prayer made in this application and prayed that a direction be issued to the courts below to consider and decide the bail application of the applicant expeditiously in accordance with law.

Considering the prayer made by the learned counsel for the applicant, it is directed that in case applicant appears before the concerned court below within 45 days from today and applies for bail, the bail application of the applicant shall be heard and disposed of expeditiously by the courts below in accordance with settled law laid down by the Seven Judges' decision of this Court in the case of Amrawati and another Vs. State of U.P. reported in 2005 Criminal Law Journal 755 as well as judgement passed by Hon'ble Apex Court in (2009) 4 Supreme Court Cases, 437 Lal Kamlendra Pratap Singh Vs. State of U.P.

For the period of 45 days from today, no coercive action shall be taken against the applicant.

With the above observations, this application under Section 482 Cr.P.C. is disposed of.

Order Date :- 8.7.2019

AK Pandey