Raja vs State Of U.P. Thru. Prin Secy Home ...
2023 Latest Caselaw 22087 ALL

Citation : 2023 Latest Caselaw 22087 ALL
Judgement Date : 16 August, 2023

Allahabad High Court

Raja vs State Of U.P. Thru. Prin Secy Home ... on 16 August, 2023

Bench: Shree Prakash Singh





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:54160
 
Court No. - 28
 

 
Case :- APPLICATION U/S 482 No. - 8015 of 2023
 

 
Applicant :- Raja
 
Opposite Party :- State Of U.P. Thru. Prin Secy Home Civil Sectt Lko And Another
 
Counsel for Applicant :- Anoop Verma
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shree Prakash Singh,J.

1. Heard Sri Anoop Verma, learned counsel for the applicant and Sri B.N. Nishad, learned A.G.A. for the State as well as perused the record.

2. Instant application under Section 482 Cr.P.C has been filed with prayer to quash the Chargesheet No. 01/2019 dated 08.04.2019 and Summoning Order dated 11.08.2023 in "State vs Raja" arising out of Case Crime No. 0086/2019 U/S 323,452,506 of I.P.C., Police Station -Hasanganj, District-Lucknow and also prayed to direct the opposite parties not to arrest the petitioner in "State vs Raja" arising out of Case Crime No. 0086/2019, U/S 323,452,506 of I.P.C., Police Station - Hasanganj, District-Lucknow.

3. Learned counsel for the applicant submits that the applicant is innocent and he has falsely been implicated in the present case with false and frivolous allegations. He further added that the applicant is not involved in committing the alleged offence as has been mentioned in the first information report.

4. At this stage, learned counsel for the applicant submits that he does not want to press the application and seeks liberty to file bail application before the learned trial court which may be decided in view of law laid by Hon'ble Supreme Court's judgment in the case of Satender Kumar Antil versus Central Bureau of Investigation and another (2022)10 SCC 51.

5. Learned A.G.A. has no objection to the prayer made by learned counsel for the applicant.

6. On due consideration to the submissions of learned counsel for the parties, it is provided that in case, the applicant appears before the trial court within two weeks from today and files bail application, the same shall be decided expeditiously in view of law laid down in the case of Satender Kumar Antil (supra).

7. The application is disposed off accordingly.

Order Date :- 16.8.2023

Mayank