Mohd. Ahmad Khan And Another vs State Of U.P. Thru. Its Addl. Chief ...
2023 Latest Caselaw 5585 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- APPLICATION U/S 482 No. - 1165 of 2023
 

 
Applicant :- Mohd. Ahmad Khan And Another
 
Opposite Party :- State Of U.P. Thru. Its Addl. Chief Secy. Deptt. Of Home, Lko. And Another
 
Counsel for Applicant :- Alok Kr. Misra
 
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 Case No. 4002/2022 under sections 419,420,406 I.P.C.in Case Crime No.864 of 2019, Police Station-Gomti Nagarm, District-Lucknow including the impugned cognizance and summoning order dated 03-09-2022 passed by the learned Chief Judicial Magistrate, Lucknow.

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 appropriate 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 :- 20.2.2023

AKS