Lal Bahadur vs State Of U.P. Thru. Addl. Chief ...
2023 Latest Caselaw 5908 ALL

Citation : 2023 Latest Caselaw 5908 ALL
Judgement Date : 22 February, 2023

Allahabad High Court

Lal Bahadur vs State Of U.P. Thru. Addl. Chief ... on 22 February, 2023

Bench: Shree Prakash Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 
Case :- APPLICATION U/S 482 No. - 1776 of 2023
 
Applicant :- Lal Bahadur
 
Opposite Party :- State Of U.P. Thru. Addl. Chief Secy. Home Deptt., Lko. And Another
 
Counsel for Applicant :- Bhanu Pratap Singh,Dharmendra Pratap Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shree Prakash Singh,J.

Heard learned counsel for the applicant 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 to quash the entire proceeding of the Special Session trial No. 1098 of 2022, State Vs. Rajitram Lodh & others, arising out case crime no. 182 of 2020, under section -323, 504, 506 IPC & 56 Disaster Mangement Act & Section-3 Epidemic Diseases Act & Section -3(2) (5) Ka, 3(1) Da, Dha SC/ST, Police Station- Jayas, District- Amethi as well as charge sheet dated 15.09.2020.

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

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 off accordingly.

Order Date :- 22.2.2023/Mayank