Suhel Ahmed & Another vs State Of U.P. & Another
2021 Latest Caselaw 1665 ALL

Citation : 2021 Latest Caselaw 1665 ALL
Judgement Date : 27 January, 2021

Allahabad High Court

Suhel Ahmed & Another vs State Of U.P. & Another on 27 January, 2021

Bench: Alok Mathur




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 
Case :- U/S 482/378/407 No. - 347 of 2021
 
Applicant :- Suhel Ahmed & Another
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Ramakar Shukla
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Alok Mathur,J.

1. Heard Sri Ramakar Shukla, learned counsel for the applicant, learned A.G.A. for the State.

2. This application has been filed by the applicant for quashing the impugned order dated 09.01.2018 passed by Judicial Magistrate, Musafirkhan, district Amethi in Crl. Case No. 230/2017 : Nagma Naaz Vs. Safeel Ahmed and others" under Section 323, 506, 498A I.P.C. and Section 3/4 Dowry Prohibition Act, Police Station Musafirkhana, District Amethi and the judgment and order dated 18.03.2020 passed by Additional Sessions Judge (FTC-I), Sultanpur in Crl. Revision No. 21/2018 "Safeel Ahmed and others Vs. State of U.P. & Another" and further proceedings of the case passed in pursuance thereof only in respect of petitioners.

3. From the perusal of the impugned charge sheet as well as record, no case for quashing the charge sheet is made out.

6. After arguing the matter at some length, learned counsel for the applicants restricts his prayer to grant appropriate relief in light of the judgment passed in the case of Lal Kamlendra Pratap Singh Vs. State of U.P. reported in [2009 (3) ADJ 322 (SC).

5. Learned A.G.A. has no objection to the aforesaid prayer.

6. In view thereof, it is provided that if the applicants namely Suhel Ahmed and Nazreen Ahkhtar surrender before the Court below within four weeks' from today and apply for bail, the Court below will consider the same, in accordance with law in view of the observations made in the case of Lal Kamlendra Pratap Singh Vs. State of U.P. reported in [2009 (3) ADJ 322 (SC)]

7. For a period of four weeks', no coercive steps shall be taken against the applicants in the aforesaid case.

8. With the aforesaid observations, the present application stands disposed of.

(Alok Mathur, J.)

Order Date :- 27.1.2021/Ravi/