Laxmi Narayan Gupta vs State Of U.P., Through Its ...
2022 Latest Caselaw 16780 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 13538 of 2022
 

 
Applicant :- Laxmi Narayan Gupta
 
Opposite Party :- State Of U.P., Through Its Principal Secretary (Home) And Another
 
Counsel for Applicant :- Atul Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Learned counsel for the applicant after arguing for sometime on instructions submits that he is not pressing the prayers made in this application for quashing the entire proceedings of Case including the summoning order dated 16.1.2021 passed by learned Additional Court, district-Muzaffar Nagar in Complaint Case No.9758/9 of 2020 (Uttam Kumar Vs. Laxmi Narayan Gupta) for the offence under Section 138 the Negotiable Instruments Act, 1881, Police Station-Titavi, district-Muzaffar Nagar and prayed that the applicant is desirous to appear before the trial court within a period of two weeks, file bail application and in case the bail application is 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 applicant honours his undertaking and 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 :- 11.11.2022

SB

(Serial No.22 out of 694 fresh cases)