Smt. Masooma Khatoon vs State Of U.P. And Another
2022 Latest Caselaw 13605 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 17187 of 2021
 

 
Applicant :- Smt. Masooma Khatoon
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Tahira Kazmi,Saiful Islam Siddiqui
 
Counsel for Opposite Party :- G.A.,Anju Srivastava
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Heard Saiful Islam Siddiqui, learned counsel for the applicant and Shri.Anju Srivastava, for O.P.No.2.

Learned counsel for the applicant after arguing for sometime on instructions submits that mediation has failed and he is not pressing the prayers made in this application for quashing the charge-sheet dated 27.5.2021 under sections 452, 427, 323, 325, 392 and 411 I.P.C., cognizance order dated 4.8.2021 and the entire proceedings of Case No. 345 of 2021 pending in the Court of learned ACJM-07, Allahabad relating to F.I.R. No.0068 of 2020, Police Station-Khuldabad, district-Prayagraj and prayed that the applicant is desirous to appear before the trial court within a period of two weeks, 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.

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 bail application, 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:-20.9.2022

SB