Arvind Maurya vs State Of U.P. And Another
2021 Latest Caselaw 10522 ALL

Citation : 2021 Latest Caselaw 10522 ALL
Judgement Date : 17 August, 2021

Allahabad High Court

Arvind Maurya vs State Of U.P. And Another on 17 August, 2021

Bench: Rajiv Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 
Case :- APPLICATION U/S 482 No. - 12541 of 2021
 
Applicant :- Arvind Maurya
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Ashok Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajiv Gupta,J.

Heard learned counsel for the applicant, learned AGA for the State and perused the record.

This application under Section 482 Cr.P.C. has been filed with a prayer to quash the charge-sheet no.36 of 2020, dated 14.03.2020 as well as cognizance order dated 05.06.2020 and entire proceeding of case No.1572 of 2020 arising out of Case Crime No.256 of 2019, under Sections 498-A, 323, 504 I.P.C. and 3/4 D.P. Act, Police Station-Suriyawan, District-Bhadohi, pending in the court of Judicial Magistrate Ist, Bhadohi-Gyanpur.

At the very outset, learned counsel for the applicant has submitted that he does not want to press other prayers made in the prayer clause and has only made a prayer for expeditious disposal of his bail application in view of law laid down in the case of Amrawati and another Vs. State of U.P. reported in 2004 (57) ALR 290 as well as judgement passed by Hon'ble Apex Court reported in 2009 (3) ADJ 322 (SC) Lal Kamlendra Pratap Singh Vs. State of U.P.

Considering the prayer of the applicants, it is directed that if the applicants appear before the court below within one month from today and apply for bail, their prayer for bail shall be considered and decided in view of settled law laid down by this Court in the case of Amrawati and another Vs. State of U.P. reported in 2004 (57) ALR 290 as well as judgment passed 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).

For a period of one month from today or till the applicants appear and apply for bail, whichever is earlier, no coercive action shall be taken against them. However in case, the applicants do not appear before the court below within the aforesaid period, coercive action shall be taken against them.

With the aforesaid observations, this application under Section 482 CrPC is finally disposed of.

Order Date :- 17.8.2021/Pr/-