Rajendra Prasad vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 3751 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- APPLICATION U/S 482 No. - 1106 of 2023
 
Applicant :- Rajendra Prasad
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. (Home) Lko. And Another
 
Counsel for Applicant :- Mohd. Ghayasuddin Khan,Shamshad Ali,Sheikh Abu Huraira Siddiqui
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shree Prakash Singh,J.

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

Instant application under Section 482 Cr.P.C has been filed with prayer for quashing of the summoning order dated 04.04.2022 and charge sheet No. 01/2018 dated 19.01.2019. In case crime no.0486/2018 under sections 406, 323, 506 IPC PS-P.G.I. District-Lucknow.

Learned counsel for the applicants submits that the applicants are innocent and they have falsely been implicated in the present case with false and frivolous allegations. He further added that the applicants were not involved in committing the alleged offence as has been mentioned in the first information report.

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 off accordingly.

Order Date :- 6.2.2023

Mayank/KR