Ratan Lal @ Ratan Lal Yadav And ... vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 5165 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- APPLICATION U/S 482 No. - 3697 of 2022
 

 
Applicant :- Ratan Lal @ Ratan Lal Yadav And Others
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Deptt. Of Home And Another
 
Counsel for Applicant :- Ashutosh Pratap Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Abdul Moin,J.

Heard learned counsel for petitioner and learned A.G.A. for State as well as perused the record.

In view of order being proposed to be passed, notices to respondent no.2 stand dispensed with.

Petition under Section 482 Cr.P.C. has been filed with prayer to quash the entire proceeding of Case Crime No.0205 of 2020, under Sections 147, 148, 149, 323, 504, 506, 452, 427, 354 (Ka), 354 (Kha) I.P.C, Police Station Kandhai District Pratapgarh as well as charge sheet No.211 of 2020 dated 16.08.2020, filed in Case Crime No.205 of 2020.

It is submitted that the present case is covered by 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 (Cri) No.5191 of 2021 on 7.10.2021 since the offences against petitioner indicated in the charge-sheet are within category A of the aforesaid judgment. Learned counsel for petitioner submits that petitioner had cooperated and was not arrested during investigation.

Learned A.G.A. appearing on behalf of State does not dispute the aforesaid facts.

In view of aforesaid submissions advanced by learned counsel for parties, it is evident that offences against petitioner indicated in the charge-sheet clearly fall under category A of judgment in the case of Satender Kumar Antil(supra).

In view of aforesaid, petitioner is granted benefit of judgment rendered in the aforesaid case of Satender Kumar Antil (supra).

The petition is disposed of accordingly.

Order Date :- 13.6.2022

Pachhere/-