Naveen Chaudhary vs State Of U.P. And Another
2023 Latest Caselaw 10361 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 70
 

 
Case :- APPLICATION U/S 482 No. - 22313 of 2017
 

 
Applicant :- Naveen Chaudhary
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Lalit Kumar Shukla
 
Counsel for Opposite Party :- G.A.,Alpika Srivastava,Neeraj Srivastava
 

 
Hon'ble Shekhar Kumar Yadav,J.

Heard learned counsel for the applicant and learned counsel for the opposite party no. 2 as well as learned A.G.A. for the State and perused the material available on record.

This application under Section 482 Cr.P.C. has been filed by applicant to quash the impugned charge sheet no. 01 of 2017 dated 17.1.2017 arising out of Case Crime No. 18 of 2017 (State s. Naveen Chaudhary), under Sections 323, 504, 506 IPC and 3 (1) X SC.ST Act, P.S. Govind Nagar, District Mathura

During arguments, learned counsel for the applicant has submitted that he does not want to press the prayer for quashing of the above mentioned case. His sole prayer is that a direction may be issued to the court below to decide the bail application of the applicant in view of the judgment in the case Satender Kumar Antil vs. Central Bureau of Investigation and another, 2021 SCC Online SC 922.

Considering the facts and circumstances of the case, the present application is disposed of with the direction that in case the applicant filed bail application before the court below, the same shall be heard and disposed of expeditiously by the court below in view of the settled law laid by this Court in the case of Satender Kumar Antil (Supra).

With the above observations, this application u/s 482 is disposed of finally.

Order Date :- 7.4.2023

Rahul/A.