Pankaj Kumar Verma And Another vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 21545 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 13
 

 
Case :- APPLICATION U/S 482 No. - 9482 of 2022
 

 
Applicant :- Pankaj Kumar Verma And Another
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Deptt. Home, Lko. And Another
 
Counsel for Applicant :- Pramod Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shamim Ahmed,J.

Heard learned counsel for the applicant and learned A.G.A. for the State.

This application under Section 482 Cr.P.c. has been filed by the applicants to quash the charge sheet No. 77 of 2014 dated 03.12.2014 as well as entire criminal proceedings of Criminal Case No. 613 of 2015, State Vs. Pankaj Kumar Verma and others, arising out of Case Crime No. 196 of 2014, under Sections 147, 308, 323, 504, 506 I.P.C., Police Station Naka, District Lucknow, pending in the court of learned Additional Chief Judicial Magistrate C.B.I. (A/P), Lucknow, as well as for quashing of the summoning order dated 02.03.2015 and non bailable warrant dated 18.10.2022 passed by the court below.

After arguing the matter at some length, learned counsel for the applicants has prayed that the applicants may be permitted to file regular bail application before the competent court of law and direction may be issued to decide the bail application at the earliest in the light of judgment rendered in re: Aman Preet Singh vs. C.B.I. through Director, Criminal Appeal No.929 of 2021 (arising out of SLP (Crl.) No.5234/2021).

Considering the aforesaid innocuous prayer of learned counsel for the applicants, without entering into merits of the issue, I hereby dispose of this anticipatory bail application finally at the admission stage giving liberty to the applicants to file regular bail application before the competent court of law within a period of four weeks from today and if such bail application is filed, the same may be considered and disposed of, strictly in accordance with law, with expedition without adjourning the case for any unnecessary reason.

While disposing of such application, learned court concerned shall verify the applicability of the judgment rendered in re: Aman Preet Singh (supra) in the case of the present applicant and if it covers the controversy, the same may be considered.

Order Date :- 16.12.2022

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