Mohammad Yunus vs State Of U.P. And Another
2023 Latest Caselaw 1646 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- APPLICATION U/S 482 No. - 38692 of 2022
 

 
Applicant :- Mohammad Yunus
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Manoj Singh,Awadhesh Kumar Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shekhar Kumar Yadav,J.

Heard learned counsel for the applicant, 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 applicant to quash the entire proceedings of Complaint Case No. 3859 of 2017 (Ganga Roller Floor Mill Vs. Mohammad Yunus)), under Sections 406, 506 of IPC & Section 63 of Copyright Act, Police Station- Loni, District- Ghaziabad as well as Impugned Summoning Order dated 12.01.2018, passed by Additional Chief Judicial Magistrate, Court No. 1, Ghaziabad in the aforesaid complaint case.

During arguments, learned counsel for the applicant 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 applicant 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 :- 16.1.2023

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