Mata Deen vs State Of U.P. Thru. Secy. Home, ...
2022 Latest Caselaw 2084 ALL

Citation : 2022 Latest Caselaw 2084 ALL
Judgement Date : 5 May, 2022

Allahabad High Court

Mata Deen vs State Of U.P. Thru. Secy. Home, ... on 5 May, 2022

Bench: Karunesh Singh Pawar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 13
 

 
Case :- APPLICATION U/S 482 No. - 2333 of 2022
 

 
Applicant :- Mata Deen
 
Opposite Party :- State Of U.P. Thru. Secy. Home, Sachivalya Lko. And Another
 
Counsel for Applicant :- Umesh Chandra Vishwakarma
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Karunesh Singh Pawar,J.

Heard learned counsel for petitioner as well as learned Additional Government Advocate for State.

The present 482 Cr.P.C. application has been filed to quash the impugned judgment and order dated 12.3.2018, passed by ACJM-III, Lakhimpur Kheri in case No.167 of 2018 State vs. Jugdesh and others, Crime No.67 of 2017 and charge-sheet dated 31.3.2017.

Learned counsel for applicant, after arguing for some time, submits that present petition may be dismissed as not pressed with liberty to file a bail application which may be decided in view of law laid down by Supreme Court in Satender Kumar Antil versus Central Bureau of Investigation and another Special Leave to Appeal (Cri)No.5191 of 2021, to which learned A.G.A. has no objection.

In view of the above, prayer for quashing the impugned proceeding is refused. So far as other prayer is concerned, it is provided that in case the petitioner appears before the trial court within fifteen days from today and a bail application is filed, the same be decided expeditiously, in view of the law laid down by Supreme Court in Satender Kumar Antil's case (supra).

The petition is disposed of accordingly.

Order Date :- 5.5.2022

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