Amit Singh Mall @ Amit Kumar Mall vs State Of U.P. And Another
2023 Latest Caselaw 2272 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- APPLICATION U/S 482 No. - 43034 of 2022
 

 
Applicant :- Amit Singh Mall @ Amit Kumar Mall
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Santosh Kumar Tiwari
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shekhar Kumar Yadav,J.

Heard Mr.Santosh Kumar Tiwari, 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 impugned charge sheet dated 7.6.2018 as well as cognizance order dated 7.4.2021 and the entire proceedings of Case No6810 of 2021 arising out of Case Crime No.137 of 2018, under Sections 332 and 506 IPC and Section 67 of IT Act, Police Station Nautanwa, District Maharajganj.

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 applicant 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 :- 20.1.2023

Ajeet