Wahid And Others vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 5343 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 3854 of 2022
 

 
Applicant :- Wahid And Others
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt. Lko. And Another
 
Counsel for Applicant :- Manish Mani Sharma
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Pankaj Bhatia,J.

The present application has been filed for quashing of summoning order dated 29.10.2021 as well as the entire proceedings of Special Sessions Trial No.399 of 2021 'State of U.P. v. Wahid & Ors.' arising out of FIR No.171 of 2020, under Sections 323, 504, 506, 325 IPC & Section 3(1)(Da)(Dha) of SC/ST Act, P.S. Sampoorna Nagar, District Lakhimpur Kheri.

After arguing the matter at some length, learned counsel for the applicants argues that a suitable direction be issued to the court below for consideration of the bail application in accordance with law.

Considering the specific submission made at the Bar, the present application is disposed off with direction that in case the applicants file the bail application, the same shall be considered and decided in accordance with law with all expedition after taking into consideration the judgments that the applicants may choose to rely upon including the judgment of Hon'ble Supreme Court in the case of Satender Kumar Antil v. Central Bureau of Investigation & Anr. - Petition(s) for Special Leave to Appeal (Crl.) No(s). 5191 of 2021 Dated 07.10.2021.

Order Date :- 22.6.2022

nishant