Jeet Lal Gupta vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 9757 ALL

Citation : 2022 Latest Caselaw 9757 ALL
Judgement Date : 8 August, 2022

Allahabad High Court

Jeet Lal Gupta vs State Of U.P. Thru. Prin. Secy. ... on 8 August, 2022

Bench: Dinesh Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 5256 of 2022
 

 
Applicant :- Jeet Lal Gupta
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt. Lko. And Others
 
Counsel for Applicant :- Sumit Kumar Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Heard learned counsel for the parties and perused the record.

2. By way of this application under Section 482 CrPC the applicant has prayed for quashing of the proceedings of Sessions Trial No.315 of 2022 arising out of Case Crime No.0661 of 2021 under Section 354Ka IPC, 7/8 POCSO Act, Police Station Lalganj, Pratapgarh as well as impugned charge-sheet No.1 of 2021 dated 13.11.2021.

3. Learned counsel for the applicant submits that this application may be disposed of with a direction to the learned Magistrate to consider bail application of the applicant in light of judgment rendered by the Supreme Court in Criminal Appeal No.929 of 2021 (Aman Preet Singh Vs. C.B.I. Through Director).

4. I have considered the submission advanced by the learned counsel for the applicant as well as the learned AGA, representing respondent-State.

6. The Supreme Court in Aman Preet Singh Vs. C.B.I. Through Director (supra) has inter alia held that if a person, who is an accused in a non-bailable/cognizable offence, was not taken into custody during the period of investigation, in such a case, it is appropriate that he may be released on bail as the circumstances of his having not been arrested during investigation or not being produced in custody is itself sufficient to entitle him to be released on bail.

7. In view of submissions advanced on behalf of the applicants, this application is disposed of with a direction to the applicant to surrender before the trial Court within a period of ten days from today and apply for regular bail and, if the applicant does so, their bail application shall be considered in light of the judgment passed by the Supreme Court in Aman Preet Singh Vs. C.B.I. Through Director (supra).

Order Date :- 8.8.2022

prateek