Mohd. Umar Khan And Others vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 22841 ALL

Citation : 2023 Latest Caselaw 22841 ALL
Judgement Date : 22 August, 2023

Allahabad High Court

Mohd. Umar Khan And Others vs State Of U.P. Thru. Prin. Secy. ... on 22 August, 2023

Bench: Shree Prakash Singh





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:55411
 
Court No. - 28
 

 
Case :- APPLICATION U/S 482 No. - 8287 of 2023
 

 
Applicant :- Mohd. Umar Khan And Others
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt. Civil Sectt. Lko. And Another
 
Counsel for Applicant :- Mohammad Abbas Zaidi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shree Prakash Singh,J.

Heard learned counsel for the applicants, Shri Nirmal Kumar Pandey, learned AGA for the State and perused the record.

Instant application under Section 482 Cr.P.C has been filed to quash the entire proceedings of Complaint Case No. 8618/2020, U/s 498-A/506 of I.P.C. and Section 3/4 of the Dowry Prohibition Act, Police Station-Rampur Mathura,District-Sitapur pending before the Upper Civil Judge, Senior Division-Ist, Sitaour.

Learned counsel appearing for the applicants submits that the applicants are innocent and were never involved in committing the offence as has been mentioned in the first information report. He added that due to enmity, their names have been planted in the first information report and thereafter they have been chargesheeted. He next added that due to unavoidable circumstances, they could not appear before the court below.

At this stage, learned counsel for the applicants 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.

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

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

The application is disposed of accordingly.

Order Date :- 22.8.2023

AKS