Ram Prakash Tiwari vs State Of U.P. And Another
2022 Latest Caselaw 1149 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 92
 
Case :- APPLICATION U/S 482 No. - 2110 of 2022
 
Applicant :- Ram Prakash Tiwari
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Chandra Prakash Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Manish Kumar,J.

Heard learned counsel for the petitioner, learned AGA and perused the record.

The present petition under Section 482 Cr.P.C. has been preferred by the petitioner for quashing the order dated 20.08.2014 passed by Additional Chief Judicial Magistrate, Farrukhabad as well as entire proceedings of Complaint Case No. 4571 of 2012, under Sections, 452, 323, 504, 506, 427, 420 IPC, Police Station Shamshabad, District Farrukhabad.

After arguing at some length, learned counsel for the applicant/petitioner has submitted that liberty may be given to the applicant/petitioner to move bail application before the court below and the same shall be decided in the light of the judgment of this Court in the case of Amrawati and another Vs. State of U.P. reported in 2004 (57) ALR 290 and judgment of the Hon'ble Apex Court in Lal Kamlendra Pratap Singh Vs. State of U.P. reported in 2009 (3) ADJ 322 (SC).

As prayed, the applicants/petitioners are at liberty to move bail application within fifteen days and the same shall be decided in the light of judgment in the case of Amrawati (supra) and judgments of Hon'ble Apex Court in the case of Lal Kamlendra Pratap Singh (supra).

With the aforesaid observations and directions, the present petition is disposed of.

Order Date :- 11.4.2022/Ashish