Ved Prakash @ Deo Prakash And 3 ... vs State Of U.P. And Another
2023 Latest Caselaw 269 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- APPLICATION U/S 482 No. - 43850 of 2022
 

 
Applicant :- Ved Prakash @ Deo Prakash And 3 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Syed Wajid Ali
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shekhar Kumar Yadav,J.

Heard Syed Wajid Ali, 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 entire proceedings of criminal case no.3572 of 2020 pending in the court of Additional Chief Judicial Magistrate 5th Bareilly arising out of case crime no.283 of 2019, under Sections 498A, 323, 504, 506 IPC and 3/4 D.P. Act, Police Station Meerganj, District Bareilly as well as charge sheet dated 12.1.2020 and cognizance order dated 2.3.2020.

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 :- 3.1.2023

Ajeet