Satgur Prasad Verma And Others vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 23268 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:56379
 
Court No. - 28
 

 
Case :- APPLICATION U/S 482 No. - 8428 of 2023
 

 
Applicant :- Satgur Prasad Verma And Others
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt. Civil Sectt. Lko. And Another
 
Counsel for Applicant :- Ashish Raman Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shree Prakash Singh,J.

Heard learned counsel for the applicants, Shri Girijesh Dwivedi, learned AGA for the State and perused the record.

Instant application under Section 482 Cr.P.C has been filed with the prayer to quash the entire proceedings of Case No. 5678 of 2023, arising out of Case Crime No. 0363 of 2022, under sections 452,323,504,506 of I.P.C. against the applicant no. 1 and under sections 354(B), 452,323,504,506 of I.P.C. against the applicant nos. 2 & 3, Police Station-Boundi, District-Bahraich as well as the impugned chargesheet dated 06-01-2023 submitted by the Investigating Officer in the aforesaid case crime number and the impugned summoning order dated 07-02-2023 passed by the Judicial Magistrate, Bahraich.

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).

Further, the applicants will have an opportunity at the appropriate stage to move an application for discharge taking therein all the pleas factual and legal which may be available to them, in accordance with law. In case, such an application is moved before the learned trial court, the learned trial court shall dispose of the same by a speaking and reasoned order strictly, in accordance with law.

The application is disposed of accordingly.

Order Date :- 24.8.2023

AKS