Smt. Reeta Devi vs State Of U.P. And Another
2021 Latest Caselaw 9068 ALL

Citation : 2021 Latest Caselaw 9068 ALL
Judgement Date : 29 July, 2021

Allahabad High Court

Smt. Reeta Devi vs State Of U.P. And Another on 29 July, 2021

Bench: Rajiv Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- APPLICATION U/S 482 No. - 18375 of 2020
 

 
Applicant :- Smt. Reeta Devi
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Neelabh Srivastava,Shri Krishna Das
 
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 CrPC has been filed with a prayer to quash the charge-sheet no. 157 of 2019 dated 03.06.2019, FIR dated 02.05.2018 and entire proceedings of Criminal Case No. 496 of 2020 (State Vs. Reeta Devi and another), arising out of Case Crime No. 86 of 2018, under Sections 409, 467, 468, 471 IPC, Police Station Sarai Khwaja, District Jaunpur.

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 applicant, it is directed that if the applicant appears before the court below within one month from today and applies for bail, his 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 applicant appears and applies for bail, whichever is earlier, no coercive action shall be taken against him. However in case, the applicant does not appear before the court below within the aforesaid period, coercive action shall be taken against him.

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

Order Date :- 29.7.2021

Nadim