Smt Aashma And 4 Others vs State Of U.P. And Another
2022 Latest Caselaw 5596 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- APPLICATION U/S 482 No. - 17070 of 2022
 

 
Applicant :- Smt Aashma And 4 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Archana Singh,Shreeprakash Singh
 
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 are seeking quashing of entire proceedings of Case No.1254 of 2021, (State Vs. Aashma and others), in Case Crime No.011 of 2021 under Sections 498-A, 323, 504 and 506 of I.P.C. read with Section 3/4 Dowry Prohibition Act, Police Station-Raipura, District-Chitrakoot including Charge-sheet No.01 of 2021 dated 02.6.2021 and cognizance order dated 01.7.2021 passed by Judicial Magistrate (First), Chitrakoot.

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 :- 29.6.2022

SB