Rishi Dwivedi And 3 Others vs State Of U.P.And Another
2022 Latest Caselaw 12320 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- APPLICATION U/S 482 No. - 22428 of 2022
 

 
Applicant :- Rishi Dwivedi And 3 Others
 
Opposite Party :- State Of U.P.And Another
 
Counsel for Applicant :- Sanjay Kumar Verma
 
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 of Case No.69333 of 2021 (State Vs. Rishi Dwivedi and others) in pursuance of Case Crime No.608 of 2020, under Sections 452, 504, 506 of I.P.C. Police Station-Chakeri, District-Kanpur Nagar, pending in the court of Chief Metropolitan Magistrate, Kanpur Nagar and also quash the charge-sheet dated 8.12.2020 and cognizance order dated 22.3.2021 and summoning order of the same date 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 :- 7.9.2022

SB

(Serial 77 out of 276 fresh cases)