Ravi Shukla Alias Kalloo And 4 ... vs State Of U.P. And Another
2022 Latest Caselaw 5716 ALL

Citation : 2022 Latest Caselaw 5716 ALL
Judgement Date : 1 July, 2022

Allahabad High Court

Ravi Shukla Alias Kalloo And 4 ... vs State Of U.P. And Another on 1 July, 2022

Bench: Saurabh Shyam Shamshery




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- APPLICATION U/S 482 No. - 18712 of 2022
 

 
Applicant :- Ravi Shukla Alias Kalloo And 4 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Babu Lal Ram
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Heard learned counsel for the applicants and the learned A.G.A.

By means of this present application the applicants are seeking quashing of the entire proceedings of Case No.50544 of 2021, State Vs. Kaloo and others in Case Crime No.374 of 2020 under Sections 323, 504, 506, 34, 188, 269, 308 I.P.C. and Section 3 Epidemic Act and Section 51 Disaster Management Act, Police Station-Rasulabad, District-Kanpur Dehat pending in the Court of Judicial Magistrate 1st Kanpur Dehat further to quash the cognizance order dated 11.11.2021 passed by learned Judicial Magistrate 1st Kanpur Dehat in aforesaid case and to quash the entire proceedings of charge-sheet dated 15.7.2020 submitted by the Investigating Officer of the case in Case Crime No.374 of 2020 under Section 323, 504, 506, 34, 188, 269, 308 I.P.C. and Section Section 3 Epidemic Act and Section 51 Disaster Management Act, Police Station-Rasulabad, District-Kanpur Dehat.

Learned counsel for the applicants submits that the applicants are ready to appear before the Court concerned, file bail application and in case the bail application is filed, the same may be decided expeditiously.

In view of the above, prayers made in this application are rejected and this application is disposed of with the direction that in the event applicants surrender before the concerned court and thereafter 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 vs. Central Bureau of Investigation and another, (2021) 10 SCC 773.

Order Date :- 1.7.2022