Imran Begh vs The State Of U.P. Thru, Prin. Secy. ...
2023 Latest Caselaw 6254 ALL

Citation : 2023 Latest Caselaw 6254 ALL
Judgement Date : 27 February, 2023

Allahabad High Court

Imran Begh vs The State Of U.P. Thru, Prin. Secy. ... on 27 February, 2023

Bench: Shree Prakash Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 
Case :- APPLICATION U/S 482 No. - 1925 of 2023
 

 
Applicant :- Imran Begh
 
Opposite Party :- The State Of U.P. Thru, Prin. Secy. Deptt. Of Home Lko. And Another
 
Counsel for Applicant :- Mohd. Nafees
 
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 for quashing the entire criminal proceeding initiated against the petitioner in pursuance of the impugned charge sheet dated 14.12.2020 arising out of Case crime No. 298 of 2020, under sections 308, 323, 504, 506 IPC, Police Stastion-Gudamba, District-Lucknow as well as cognizance/summoning order dated 1.2.2022 passed by the learned Judicial Magistrate-II, Lucknow in Criminal Case No. 177 of 2022(State Versus Imran Begh).

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 :- 27.2.2023/Mayank