Hiralal And Others vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 19062 ALL

Citation : 2023 Latest Caselaw 19062 ALL
Judgement Date : 25 July, 2023

Allahabad High Court

Hiralal And Others vs State Of U.P. Thru. Prin. Secy. ... on 25 July, 2023

Bench: Shree Prakash Singh





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:48575
 
Court No. - 28
 
Case :- APPLICATION U/S 482 No. - 7095 of 2023
 
Applicant :- Hiralal And Others
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt. Sectt. Lko And Another
 
Counsel for Applicant :- Prem Prakash Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shree Prakash Singh,J.

1. Heard learned counsel for the applicants and learned A.G.A. for the State as well as perused the record.

2. The instant application under Section 482 Cr.P.C has been filed with prayer for quashing of the summoning order dated 20.08.2019 along with charge-sheet No.80 of 2019 dated 22.06.2019 as well as proceedings of Criminal Case No.3859 of 2023, State vs. Rajendra and Others arising out of case crime No.0064 of 2019, under Sections 147, 323, 325, 452, 504 and 506 I.P.C., Police Station-Hanswar, District-Ambedkarnagar, pending in the court of Civil Judge (Senior Division)/ACJM, Ambedkarnagar.

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 are 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 appears before the trial court within two weeks from today and files 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.

Order Date :- 25.7.2023/Piyush/-