Rajmani @ Rajmani Pandey And ... vs State Of U.P. And Another
2023 Latest Caselaw 6725 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- APPLICATION U/S 482 No. - 42794 of 2022
 

 
Applicant :- Rajmani @ Rajmani Pandey And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Vipin Vinod,Kuldeep Singh
 
Counsel for Opposite Party :- G.A.,Pramod Kumar Mishra,Suneel Kumar Mishra
 

 
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 the charge sheet dated 22.1.2021 along with cognizance/summoning order dated 19.7.2021 passed by learned IInd Additional Chief Judicial Magistrate, Mirzapur as well as entire proceedings of Case No. 647 of 2021 (State Vs. Rajmani Pandey and others), arising out of N.C.R. No. 124 of 2020, under sections 352, 504, 427 IPC, P.S. Chilh, District Mirzapur, pending in the court of IInd Additional Chief Judicial Magistrate, Mirzapur.

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 applicant 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 :- 1.3.2023

A.