Dheeri Singh vs State Of U.P. And 3 Others
2022 Latest Caselaw 19827 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 28691 of 2022
 

 
Applicant :- Dheeri Singh
 
Opposite Party :- State Of U.P. And 3 Others
 
Counsel for Applicant :- Ajay Kumar Shukla
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. Shri Ajay Kumar Shukla, learned counsel for the applicant after arguing for sometime on instructions submits that he is not pressing the prayers made in this application for quashing the entire criminal proceedings in charge sheet no. 107 of 2022 and order dated 29.05.2022 arising out of Case Crime No. 125 of 2022 (State Vs. Dheeri), under Section 354A I.P.C. and Section 7/8 of POCSO Act, Police Station Dadon, District Aligarh and prayed that the applicant is desirous to appear before the trial court within a period of three weeks, file bail application and in case the bail application is filed, the same may be decided expeditiously in view of the judgment of Supreme Court in Satender Kumar Antil vs. Central Bureau of Investigation and another, (2021) 10 SCC 773.

2. In view of the above, prayers made in this application are rejected.

3. Application is disposed of with the direction that in the event applicant honours his undertaking and files appropriate bail application, Trial Court will undertake all endeavour to decide the same expeditiously in accordance with law considering the judgment passed by Supreme Court in Satender Kumar Antil (Supra).

Order Date :- 3.12.2022

Shafique

(S. No. 10/207 fresh cases)