Phoolchandra And 2 Others vs State Of U.P. And Another
2022 Latest Caselaw 5531 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- APPLICATION U/S 482 No. - 16214 of 2022
 

 
Applicant :- Phoolchandra And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Ashish Kumar,Rakesh Kumar Pandey
 
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 have prayed for quashing the impugned summoning order dated 9.8.2021, passed by learned Chief Judicial Magistrate, Lalitpur in Criminal Misc. Case No.4673 of 2020, (Smt. Babita Vs. Phoolchandra and others) under sections 498A, 323, 504, 506 I.P.C. and Section 3/4 Dowry Prohibition Act, Police Station-Kotwali, District-Lalitpur.

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 :- 28.6.2022

SB