Sompal vs State Of U.P. And Anr
2023 Latest Caselaw 3132 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- APPLICATION U/S 482 No. - 44537 of 2019
 

 
Applicant :- Sompal
 
Opposite Party :- State Of U.P. And Anr
 
Counsel for Applicant :- Satyendra Narayan Singh,Praveen Kumar Srivastava
 
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 applicants to quash the entire proceedings of Case no. 787 of 2019, (State Vs. Sompal Singh) under sections 467, 468, 471, 420 IPC, P.S. Civil Lines, District Budaun, arising out of Case Crime No. 705 of 2018, in Charge sheet no. 11 of 1019, pending in the Court of learned Chief Judicial Magistrate, Budaun and quash the cognizance order dated 6.4.2019 passed by learned Chief Judicial Magistrate, Budaun.

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 :- 30.1.2023

A.