Hansraj & Ors. vs State Of U.P. & Anr.
2019 Latest Caselaw 5794 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- U/S 482/378/407 No. - 4774 of 2019
 

 
Applicant :- Hansraj & Ors.
 
Opposite Party :- State Of U.P. & Anr.
 
Counsel for Applicant :- Sunil Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Singh,J.

Heard Sri Sunil Kumar Singh, learned counsel for the applicants, learned A.G.A. for the State and perused the material available on record.

This application under Section 482 Cr.P.C. has been filed by the applicants for setting aside the impugned summoning order dated 09.05.2019 passed by the learned Ist Additional Session Judge, District Unnao in Criminal Case No.169 of 2018 and also order dated 05.12.2018 passed by the learned Civil Judge (Avar Khand)/Judicial Magistrate, District Unnao in Criminal Misc. Case No.423 of 2018, under Sections 452, 323, 504 & 506 IPC, Police Station Beeghapur, District Unnao.

After arguing the matter up to some length, learned counsel for the applicants submits that he does not want to press this application on merit and he confines his prayer only to the extent that applicants may be permitted to surrender and move bail application, before the court concerned and suitable directions may be issued that same may be heard and decided expeditiously, in accordance to law.

Learned A.G.A. has no objection in grant of aforesaid prayer.

In view of above, it is provided that if the applicants surrender before the courts below within thirty days from today, and apply for bail, their application for bail shall be considered and decided by the courts below in view of the settled law laid down by the Full Bench of this Court in the case of Amrawati & Another Vs. State of U.P. reported in 2004 (57) ALR 290, as affirmed by Hon'ble Apex Court in the case of Lal Kamlendra Pratap Singh Vs. State of U.P. reported in 2009 (3) ADJ 322 (SC).

It is made clear that this order shall not be treated as an implied direction of this Court to grant bail to the applicants and the court concerned shall be at liberty to pass appropriate order in accordance to law.

Till the aforesaid period of thirty days, no coercive measures shall be taken against the applicants in the aforesaid case.

In case, applicants fail to surrender before the Courts below, within the stipulated period of thirty days, they will not get benefit of this order.

With above directions this application stands disposed of.

Order Date :- 8.7.2019

Ravi Kant