Smt. Samidul And Another vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 4707 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- APPLICATION U/S 482 No. - 1391 of 2023
 

 
Applicant :- Smt. Samidul And Another
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko. And Another
 
Counsel for Applicant :- Arun Kumar Tewari
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shree Prakash Singh,J.

Heard learned counsel for the applicants, Shri Nirmal Kumar Pandey, learned AGA for the State and perused the record.

Instant application under Section 482 Cr.P.C has been filed to quash the entire proceedings of Criminal Case No. 24330 of 2022, arising out of Case Crime No. 313 of 2022, under sections 452,323,504,506,325 I.P.C., Police Station-Visheshwarganj, District-Bahraich pending in the court of Civil Judge(Awar Khand)J.M.Court No. 1 as well as impugned chargesheet npo. A 296/2022 alongwith consequence order dated 25-11-2022 and the impugned consequence order dated25-11-2022 as well as 03/01/2023 passed by the Civil Judge(Award Khand) J.M.Court No. 1, in Criminal Case No. 24330 of 2022.

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).

The application is disposed of accordingly.

Order Date :- 13.2.2023

AKS