Smt. Omvati And Others vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 18030 ALL

Citation : 2023 Latest Caselaw 18030 ALL
Judgement Date : 18 July, 2023

Allahabad High Court

Smt. Omvati And Others vs State Of U.P. Thru. Prin. Secy. ... on 18 July, 2023

Bench: Shree Prakash Singh





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:46630
 
Court No. - 28
 

 
Case :- APPLICATION U/S 482 No. - 6787 of 2023
 

 
Applicant :- Smt. Omvati And Others
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt. Lko And Another
 
Counsel for Applicant :- Santosh Kumar Kanaujia
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shree Prakash Singh,J.

Heard learned counsel for the applicants, Shri Girijesh Kumar Dwivedi, learned AGA for the State and perused the record.

Instant application under Section 482 Cr.P.C has been filed to quash the entire proceedings of Criminal Case No. 43155 of 2023, State Vs. Ram Devi and others, as well as the Chargesheet dated 23-07-2021 including the summoning order dated 20-04-2023 passed by the Additional Chief Judicial Magistrate-V,m Lucknow arising out of Case Crime No. 475 of 2020, under sections 498-A,323,504 of I.P.C., Police Station-Ashiyana, District-Lucknow.

Learned counsel appearing for the applicants submits that the applicants are innocent and were never involved in committing the offence as has been mentioned in the first information report. He added that due to enmity, their names have been planted in the first information report and thereafter they have been chargesheeted. He next added that due to unavoidable circumstances, they could not appear before the court below.

At this stage, learned counsel for the applicants submits that he does not want to press the application and seeks liberty to file bail application before the learned trial court which may be decided in view of law laid by Hon'ble Supreme Court's judgment in the case of Satender Kumar Antil versus Central Bureau of Investigation and another (2022)10 SCC 51.

Learned A.G.A. has no objection to the prayer made by learned counsel for the applicants.

On due consideration to the submissions of learned counsel for the parties', it is provided that in case, the applicants appear before the trial court within two weeks from today and file bail application, the same shall be decided expeditiously in view of law laid down in the case of Satender Kumar Antil (supra).

The application is disposed of accordingly.

Order Date :- 18.7.2023

AKS