Dileep Kumar @ Dileep Kumar Yadav And 3 ... vs State Of U.P. Thru. Prin. Secy. Deptt. ...
2023 Latest Caselaw 36048 ALL

Allahabad High Court

Dileep Kumar @ Dileep Kumar Yadav And 3 ... vs State Of U.P. Thru. Prin. Secy. Deptt. ... on 20 December, 2023

Author: Shamim Ahmed

Bench: Shamim Ahmed

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:84253
 
Court No. - 15
 

 
Case :- CRIMINAL APPEAL No. - 3546 of 2023
 

 
Appellant :- Dileep Kumar @ Dileep Kumar Yadav And 3 Others
 
Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Home Civil Secrt. Lko. And Another
 
Counsel for Appellant :- Subrat Gupta,Kanhaiya Yadav,Panna Lal Gupta,Rishabh Tiwari
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Shamim Ahmed,J.
 

Heard learned counsel for the appellants as well as learned A.G.A. for the State and perused the record.

The instant appeal has been filed on behalf of the appellants, namely, Dileep Kumar @ Dileep Kumar Yadav, Rahul @ Rahul Yadav, Abhishek Yadav and Vikas Yadav with a prayer to quash the charge sheet No.01 of 2023 dated 15.02.2023 submitted in Sessions Case No.2038 of 2023, Case Crime No.0030 of 2023, under Sections 323, 504, 506 I.P.C. and Section 3(2)(Va) of S.C./S.T. Act as well as to quash the summoning order dated 24.07.2023 passed by learned Special Judge, S.C./S.T. Act, Lucknow and also to quash the entire criminal proceedings of the aforesaid case.

After some argument, learned counsel for the appellants confined his prayer to the extent that a positive direction may be given to learned court below that if a bail application is moved before it by the appellants, the same may be considered and decided expeditiously in accordance with law in light of judgment of the Hon'ble Supreme Court in the case of Satender Kumar Antil Vs. Central Bureau of Investigation and others : (2022) 10 SCC 51 as the punishment in the above case is less than seven years.

Learned A.G.A. as well has no objection to the prayer made by learned counsel for the appellants and submits that a positive direction may be issued to the learned court below to consider and decide the bail application, if moved before it by the appellants, expeditiously in accordance with law after hearing the public prosecutor.

In view of the submissions made by learned counsel for the parties, if the appellants appear and surrender before the court below and apply for bail within four weeks' from today, the prayer for bail shall be considered and decided expeditiously by the court below in accordance with law after hearing the Public Prosecutor in light of judgment of Hon'ble Supreme Court in the case of Satender Kumar Antil (Supra).

With the aforesaid observations, this appeal is finally disposed of.

The party shall file computer generated copy of such order downloaded from the official website of High Court Allahabad or certified copy issued from the Registry of the High Court, Allahabad.

The concerned Court/Authority/Official shall verify the authenticity of such computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.

Order Date :- 20.12.2023

Saurabh