Ramdhani Yadav vs State Of U.P. And Another
2022 Latest Caselaw 612 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 92
 

 
Case :- APPLICATION U/S 482 No. - 1940 of 2021
 

 
Applicant :- Ramdhani Yadav
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Sanjay Pandey,Puneet Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Manish Kumar,J.

The present petition under Section 482 Cr.P.C. has been filed for quashing the impugned order dated 24.12.2020 passed by learned Special Judge (S.C./S.T. Act), Kaushambi in Case No.154 of 2021, arising out of Case Crime No.386 of 2020, under Section 147, 148, 323, 325, 504, 506 I.P.C. & Section 3(2)(va), 3(1)(Dha) of SC/ST Act, Police Station - Kokhraj, District - Kaushambi. It has further been prayed to stay the further proceeding of aforesaid case.

After arguing at some length, a prayer has been made that liberty may be given to the applicant for moving bail application before the court below and the same shall be decided expeditiously in the light of 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) and in Hussain and Ors. Vs. Union of India (UOI) and Ors. reported in MANU/SC/0274/2017.

Learned AGA has no objection to the prayer made by learned counsel for the applicant/petitioner.

The present petition is disposed of with liberty to the applicant/petitioner to move the bail application before the court below within fifteen days from today and the same shall be decided expeditiously in the light of judgment in the case of Amrawati (supra) and judgments of Hon'ble Apex Court in the cases of Lal Kamlendra Pratap Singh (supra) and Hussain (supra).

Order Date :- 6.4.2022

S. Kumar