Girish @ Sona And 5 Others vs State Of U.P. And Another
2022 Latest Caselaw 14800 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 28498 of 2022
 

 
Applicant :- Girish @ Sona And 5 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Shekhar Gangal
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. Shri Shekhar Gangal, 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 charge-sheet dated 19.11.2021 being No. 388/2021, arising out of Case Crime No. 285 of 2021, under Sections 147, 323, 324, 452, 506 I.P.C., Police Station Akrabad, District Aligarh and also quash the cognizance order dated 14.06.2022 passed by Additional Chief Judicial Magistrate-I, Aligarh including entire proceedings of Criminal Case No. 2549 of 2002, Police Station Akrabad, District Aligarh, 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.

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).

Order Date :- 20.10.2022

Shafique

(Sl. No. 52 out of 212 fresh cases)