Jagtar Singh vs State Of U.P. Deptt. Of Forest ...
2022 Latest Caselaw 11847 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 13
 

 
Case :- APPLICATION U/S 482 No. - 5847 of 2022
 

 
Applicant :- Jagtar Singh
 
Opposite Party :- State Of U.P. Deptt. Of Forest Thru. Prabhagiya Vanadhikari,Dakshini Van Prabhag And Another
 
Counsel for Applicant :- Gyan Singh Chauhan,Archana Kamal
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shekhar Kumar Yadav,J.

Heard learned counsel for the applicant, learned A.G.A. for the State and perused the material available on record.

This application under Section 482 Cr.P.C. has been filed by applicant to quash the report dated 29.12.2012 and complaint case dated 24.10.2013 against all the named five accused persons as well as summoning order dated 28.10.2013 passed against all the accused persons.

During arguments, learned counsel for the applicant has submitted that he does not want to press the prayer for quashing of the above mentioned case. His sole prayer is that a direction may be issued to the court below to decide the bail application of the applicant in view of the judgment in the case Satendra Kumar Antil vs. Central Bureau of Investigation and another, 2021 SCC Online SC 922.

Considering the facts and circumstances of the case, the present application is disposed of with the direction that in case the applicant filed bail application before the court below, the same shall be heard and disposed of expeditiously within 15 days by the court below in view of the settled law laid by this Court in the case of Satendra Kumar Antil (Supra).

With the above observations, this application u/s 482 is disposed of finally.

Order Date :- 30.8.2022

Vikram