Kanik Ram And Anr vs State Of U.P. And Anr
2023 Latest Caselaw 671 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- APPLICATION U/S 482 No. - 26012 of 2019
 

 
Applicant :- Kanik Ram And Anr
 
Opposite Party :- State Of U.P. And Anr
 
Counsel for Applicant :- Bare Lal,Pavan Kumar Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shekhar Kumar Yadav,J.

Heard 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 theentire proceedings of Case No. 690 of 2019 (State Vs. Kanik Ram & Another) and Charge sheet No. 01/2017 dated 28.07.2017, under Section 3(2) Prevention of Damages to Public Property Act, 1984, arising out of Case Crime No. 867 of 2017, Police Station- Haraiya, District- Basti.

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 :- 6.1.2023

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