Ajju @ Premraj And 2 Others vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 18632 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:47813
 
Court No. - 28
 

 
Case :- APPLICATION U/S 482 No. - 7007 of 2023
 

 
Applicant :- Ajju @ Premraj And 2 Others
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Lko. And Another
 
Counsel for Applicant :- Aditya Tiwari
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shree Prakash Singh,J.

1. Heard Sri Aditya Tiwari, learned counsel for the applicants and Sri Sushil Kumar Pandey, learned A.G.A. for the State as well as perused the record.

2. Instant application under Section 482 Cr.P.C has been filed with prayer to quash the entire criminal proceedings of Criminal Case No. 1773 of 2023 (State vs. Premraj and others), arising out of Charge sheet dated 25.09.2022 in Case Crime No. 206 of 2022, U/s- 452, 308, 323, 504, 506, 325 I.P.C., Police Station- Musafirkhana, District- Amethi, including the impugned charge sheet dated 25.09.2022 and Summoning Order dated 07.01.2023 passed by the learned Chief Judicial Magistrate, District- Amethi.

3. Learned counsel for the applicants submits that the applicants are innocent and they have falsely been implicated in the present case with false and frivolous allegations. He further added that the applicants were not involved in committing the alleged offence as has been mentioned in the first information report.

4. 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.

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

6. 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).

7. The application is disposed off accordingly.

(Shree Prakash Singh, J.)

Order Date :- 21.7.2023

Mayank