Satveer vs State Of U.P. And Another
2022 Latest Caselaw 613 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 92
 

 
Case :- APPLICATION U/S 482 No. - 19073 of 2021
 

 
Applicant :- Satveer
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Rajeev Kumar Rai
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Manish Kumar,J.

Heard learned counsel for applicant/petitioner and learned AGA for the State.

Present petition under Section 482 Cr.P.C. has been filed for quashing of the entire proceedings of case no. 1105 of 2019 arising out of case crime no. 173 of 2019 under Section 326 IPC, Police Station Dankaur, District Gautam Budh Nagar as well as charge-sheet dated 17.04.2019 along with summoning order dated 31.05.2019 passed by the court of 1st Additional Chief Judicial Magistrate, Gautam Budh Nagar.

After arguing at some length, learned counsel for the applicant/petitioner has submitted that liberty may be given to him for moving the 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 applicants/petitioners.

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

Nitesh