Jalaluddin vs State Of U.P. Thru. Special Chief ...
2023 Latest Caselaw 23704 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:57236
 

 
Court No. - 28
 

 
Case :- APPLICATION U/S 482 No. - 8554 of 2023
 

 
Applicant :- Jalaluddin
 
Opposite Party :- State Of U.P. Thru. Special Chief Judicial Magistrate Lko. And Another
 
Counsel for Applicant :- Arvind Kumar Shukla,Shobhit Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shree Prakash Singh,J.

Heard learned counsel for the applicant, Shri Anirudh Kumar Singh, learned AGA-I for the State and perused the record.

Instant application under Section 482 Cr.P.C has been filed to quash the impugned chargesheet dated 02-12-2019, under sections 420,323,504 of I.P.C. against the applicant filed in Case Crime No. 0661/2017, in Police Station-Ghazipur,District-Lucknow dated 16-08-2017 lodged under sections 419,420,467,468,471,406,147,323,504 of I.P.C., and the summoning order dated 12-04-2021 passed by the Special Chief Judicial Magistrate, Lucknow in the Criminal Case No. 5942 of 2018, U/s 323,406,420,467,468,471 and 504 of I.P.C.

Learned counsel appearing for the applicant submits that the applicant is innocent and was never involved in committing the offence as has been mentioned in the first information report. He added that due to enmity, his name has been planted in the first information report and thereafter he has been chargesheeted. He next added that due to unavoidable circumstances, he could not appear before the court below.

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.

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

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).

The application is disposed of accordingly.

Order Date :- 28.8.2023

AKS