Ram Kesh Yadav And 2 Others vs State Of U.P. . And Another
2022 Latest Caselaw 14285 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 28008 of 2022
 

 
Applicant :- Ram Kesh Yadav And 2 Others
 
Opposite Party :- State Of U.P. . And Another
 
Counsel for Applicant :- Radhey Raman Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. Shri Radhey Raman Mishra, 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 criminal proceedings of Complaint Case No. 2741 of 2017 (Soni Vs. Ram Kesh Yadav and others), under Sections 498-A, 323 I.P.C. and Section 3/4 of Dowry Prohibition Act, Police Station Kandharapur, District Azamgarh pending in the Court of FTC (M), Court, Azamgarh and prayed that the applicants are desirous to appear before the trial court within a period of ten days, 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 and meanwhile the Non-bailable Warrant dated 06.12.2019 shall be kept in abeyance.

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

3. 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 (supra). The Non-bailable Warrant dated 06.12.2019 shall be kept in abeyance for a period of ten days only.

Order Date :- 17.10.2022

Shafique

(Sl. No. 277 out of 335 fresh cases)