Astane Hussain And 2 Others vs State Of U.P. And Another
2022 Latest Caselaw 14229 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 27635 of 2022
 

 
Applicant :- Astane Hussain And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Chandra Shekhar Pandey
 
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 as well as summoning order dated 11.7.2022 passed by Additional District and Sessions Judge/Special Judge POCSO Act, Allahabad in Complaint Case No.285 of 2021 (Shabnam Jahan Ara Vs. Rashid Ahmad and others) under sections 452, 323, 506, 354 of I.P.C., Police Station-Kareli, disrict-Prayagraj 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 :- 13.10.2022

SB

(Serial No.301 out of 363 fresh cases)