Waseemuddin @ Gabbar And 2 Others vs State Of U.P. And Another
2023 Latest Caselaw 119 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- APPLICATION U/S 482 No. - 36058 of 2022
 

 
Applicant :- Waseemuddin @ Gabbar And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- J.B. Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shekhar Kumar Yadav,J.

Heard learned counsel for the applicants, learned A.G.A. for the State and perused the material available on record.

This application under Section 482 Cr.P.C. has been filed by applicants to quash the impugned Charge Sheet No. 30/2020 dated 21.01.2020 as well as entire proceeding of Case Crime No. 589 of 2019, under Sections 452/323/504/506 of IPC, Police Station-Mauaima, District-Allahabad and Impugned Cognizance & Summoning Order dated 29.02.2020, passed by learned Special Chief Judicial Magistrate, Allahabad against the applicants pending before learned Special Chief Judicial Magistrate, Allahabad.

During arguments, learned counsel for the applicants has submitted that he does not want to press the prayer for quashing of the above mentioned case. His sole prayer is that a direction may be issued to the court below to decide the bail application of the applicants in view of the judgment in the case Satender Kumar Antil vs. Central Bureau of Investigation and another, 2021 SCC Online SC 922.

Considering the facts and circumstances of the case, the present application is disposed of with the direction that in case the applicants filed bail application before the court below, the same shall be heard and disposed of expeditiously by the court below in view of the settled law laid by this Court in the case of Satender Kumar Antil (Supra).

With the above observations, this application u/s 482 is disposed of finally.

Order Date :- 2.1.2023

Neetu