Pradeep Kumar Yadav And 5 Others vs State Of U.P. Thru. Its Prin. Secy. ...
2022 Latest Caselaw 5735 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 4145 of 2022
 

 
Applicant :- Pradeep Kumar Yadav And 5 Others
 
Opposite Party :- State Of U.P. Thru. Its Prin. Secy. Home Deptt. And Another
 
Counsel for Applicant :- Sachindra Dwivedi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Manish Mathur,J.

Heard learned counsel for petitioner and learned A.G.A. appearing on behalf of opposite party No.1. In view of order being passed notices to opposite party No.2 stand dispensed with.

Petition under Section 482 Cr.P.C. has been filed for quashing charge sheet No. 241 of 2021 filed in case crime No. 197 of 2021 under Sections 147, 308, 323, 504, 506 IPC relating to P.S. Pooraklandar, District Ayodhya/Faizabad (State versus Ram Kumar and others).

Learned counsel for petitioner submits that the present case is covered by the judgment rendered by Hon'ble Supreme Court in the case of Satender Kumar Antil versus Central Bureau of Investigation and another passed in Petition for Special Leave to appeal (Crl.) No. 5191 of 2021 on 7.10.2021 since the ofences against petitioner indicated in the charge sheet are within category A of the aforesaid judgment and as such liberty may granted to petitioner to approach the trial court with regard to same.

Learned A.G.A. appearing on behalf of State does not dispute the fact that matter appears to be covered in terms of the judgment rendered in Satender Kumar Antil (supra).

Considering the aforesaid facts and circumstances and particularly the fact that the case is covered under the cases under category-A of judgment in the case of Satendra Kumar Antil (supra), the petition as such is disposed of in terms of the directions issued in the said case.

Order Date :- 1.7.2022

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