Badare Alam vs State Of U.P. And Another
2023 Latest Caselaw 2274 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- APPLICATION U/S 482 No. - 41975 of 2022
 

 
Applicant :- Badare Alam
 
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 27.11.2018 and cognizance/summoning order dated 21.01.2020 as well as entire proceedings of Case No.343 of 2020 arising out of Case Crime No.218 of 2018, under Sections 366, 376 and 506 IPC, Police Station Purandarpur, District Mahaajganj.

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