Kariya Kori @ Kariya And Another vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 5660 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 4114 of 2022
 

 
Applicant :- Kariya Kori @ Kariya And Another
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko. And Another
 
Counsel for Applicant :- Vaibhav Mishra,Tribhuvan Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Manish Mathur,J.

Heard learned counsel for petitioners 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 charge-sheet dated 08.03.2021 in FIR No.10 of 2021 under Sections 325, 323, 504 and 452 IPC and summoning order dated 05.10.2021 passed in Case No.26973 of 2021.

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 petitioners indicated in the charge-sheet are within category A of the aforesaid judgment. Learned counsel for petitioners submits that petitioners 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 petitioners indicated in the charge-sheet clearly fall under category A of judgment in the case of Satender Kumar Antil(supra).

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

The petition is disposed of accordingly.

Order Date :- 30.6.2022

Subodh/-