Saguni vs State Of U.P. And Another
2023 Latest Caselaw 8296 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 70
 

 
Case :- APPLICATION U/S 482 No. - 3283 of 2023
 

 
Applicant :- Saguni
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Raghvendra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shekhar Kumar Yadav,J.

Heard learned counsel for the applicant, 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 applicant to quash the entire proceedings of Case no. 158 of 2022 (State Vs. Raju and others), arising out of Case Crime No. 0025 of 2022, under Sectons 323, 452, 504, 506 IPC, P.S. Achhnera, District Agra as well as charge sheet no. 32/2022 dated 13.3.2020 and cognizance order dated 14.10.2022 taken by Additional Chief Judicial Magistrate, Court no. 3, Agra.

During arguments, learned counsel for the applicant 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 within 30 days from today, 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).

For the period of 30 days from today, no coercive action shall be taken against the applicant in the aforementioned case.

With the above observations, this application u/s 482 is disposed of finally.

Order Date :- 21.3.2023/A.