Imran And 5 Others vs State Of U.P. And Another
2022 Latest Caselaw 16184 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 22894 of 2022
 

 
Applicant :- Imran And 5 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Sunil Kumar Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Learned counsel for the applicants after arguing for sometime on instructions submits that he is not pressing the prayers made in this application for quashing the entire proceedings including impugned charge sheet dated 12.4.2022 as well as cognizance order dated 26.5.2022 in Criminal Case No.1127 of 2022 (State Vs. Imran and others), Case Crime No.85 of 2022 under Sections 494, 323, 504 and 506 I.P.C. agaisnt the applicant no.1 and under Sections 323, 504 and 506 I.P.C. against applicant nos.2 to 6, Police Station-Collector Book Ganj, disrict-Bareilly pending in the court of A.C.J.M.-IIIrd Bareilly and prayed that the applicants are desirous to appear before the trial court within a period of three weeks, file bail applications and in case the bail applications are filed, the same may be decided expeditiously in view of the judgment of Supreme Court in Satender Kumar Antil vs. Central Bureau of Investigation and another, (2021) 10 SCC 773.

In view of the above, prayers made in this application are rejected.

Application is disposed of with the direction that in the event applicants honour their undertaking and file appropriate bail applications, 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 :- 4.11.2022

SB

(Serial No.18 out of 449 fresh cases)