Jitendra Budholiya And Another vs State Of U.P. And Another
2022 Latest Caselaw 7722 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 89
 

 
Case :- CRIMINAL APPEAL No. - 3369 of 2022
 

 
Appellant :- Jitendra Budholiya And Another
 
Respondent :- State of U.P. and Another
 
Counsel for Appellant :- Ajay Sengar
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Karunesh Singh Pawar,J.

Heard learned counsel for appellants as well as learned Additional Government Advocate for State.

Notice to respondent No.2 is dispensed with.

The present appeal has been filed to quash the impugned criminal proceedings including the judgment and order dated 29.1.2022 passed in S.T.No.003 of 2022 State of U.P. versus Jitendra Budholiya and another arising out of case crime No.0105 of 2021 under sections 323, 504 I.P.C. and section 3(1)(r)(s) of SC and ST Act, P.S. Rendhar, district Jalaun.

Learned counsel for appellants, after arguing for some time, submits that present petition may be dismissed as not pressed with liberty to file a bail application which may be decided in view of law laid down by Supreme Court in Satender Kumar Antil versus Central Bureau of Investigation and another Special Leave to Appeal (Cri)No.5191 of 2021, to which learned A.G.A. has no objection.

In view of the above, prayer for quashing the impugned proceeding is refused. So far as other prayer is concerned, it is provided that in case the appellants appear before the trial court within fifteen days from today and a bail application is filed, the same be decided expeditiously, in view of the law laid down by Supreme Court in Satender Kumar Antil's case (supra).

The appeal is disposed of accordingly.

Order Date :- 21.7.2022

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