Abdul Kayyum And 3 Others vs State Of U.P. And Another
2023 Latest Caselaw 7558 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 70
 

 
Case :- APPLICATION U/S 482 No. - 14355 of 2022
 

 
Applicant :- Abdul Kayyum And 3 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Neeraj Tomar
 
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.

The present application under Section 482 Cr.P.C. has been filed for quashing the impugned summoning order dated 18.8.2008 passed by Chief Judicial Magistrate, Muzaffar Nagar as well as entire proceeding of Complaint Case No. 4022 of 2008 (Mohd. Shahid Vs. Abdul Kayyum and others), under Sections 420, 467, 468, 471, 120B, 504, 506 IPC, P.S. Kotwali, District Muzaffar Nagar, pending in the court of Judicial Magistrate-I, Muzaffar Nagar as complaint Case No. 8520/9 of 2020).

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 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 :- 15.3.2023/A.