Raj Kapoor vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 23077 ALL

Citation : 2023 Latest Caselaw 23077 ALL
Judgement Date : 23 August, 2023

Allahabad High Court

Raj Kapoor vs State Of U.P. Thru. Prin. Secy. ... on 23 August, 2023

Bench: Shree Prakash Singh





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:56161
 
Court No. - 28
 

 
Case :- APPLICATION U/S 482 No. - 8396 of 2023
 

 
Applicant :- Raj Kapoor
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Civil Sectt. Lko And Another
 
Counsel for Applicant :- Sanjeev Dwivedi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shree Prakash Singh,J.

1. Heard Sri Sanjeev Dwivedi, learned counsel for the applicant and Sri Nirmal Kumar Pandey, 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 impugned summoning order dated 06/10/2022 passed by additional chief judicial magistrate-IV Room No 28 Lucknow in case no 95544 of 2022 arising out of case crime no. 226 of 2021 under section 447/384/323/504/506 IPC Police Station Indra Nagar District Lucknow State of UP Versus Raj Kapoor yadav & others.

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 :- 23.8.2023

Mayank