Sanjeet Kumar Chaudhary vs State Of U.P. And Another
2022 Latest Caselaw 13357 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 18887 of 2022
 

 
Applicant :- Sanjeet Kumar Chaudhary
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Anoop Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Anoop Kumar, 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 Criminal Complaint Case No.2101 of 2019 (Tara Prasad Chaudhary Vs. Sanjeet Kumar) under Section 138 N.I. Act, Police Station-Kotwali, district-Basti, pending in the court of learned Judicial Magistrate-I, Court No.12, Basti as well as summoning order dated 6.12.2021 whereby the applicant has been summoned under Section 138 N.I. Act. and quash the order dated 17.5.2022 passed by Additional Sessions Judge-II Basti in Criminal Revision No.14 of 2022 (Sanjeet Kumar Chaudhary Vs. State of U.P. and others) arising out of Criminal Complaint No.2101 of 2019 (Tara Prasad Chaudhary Vs. Sanjeet Kumar) prayed that the applicant is desirous to appear before the trial court within a period of two weeks, file appropriate application and in case any such application is filed, the same may be decided expeditiously considering the guidelines of the judgment of Supreme Court in Damodar S.Prabhu Vs. Sayed Babalal.H. (2010) 5 SCC 663.

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 application, Trial Court will undertake all endeavour to decide the same expeditiously in accordance with law considering guidelines given in Damodar S.Prabhu (Supra).

Order Date :- 16.9.2022

SB

(Serial No.42 out of 290 fresh cases)