Smt Saroj Devi And Another vs State Of U.P. And Another
2023 Latest Caselaw 8458 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 70
 
Case :- APPLICATION U/S 482 No. - 28396 of 2022
 

 
Applicant :- Smt Saroj Devi And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Abhishek Kumar Singh
 
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.

This application under Section 482 Cr.P.C. has been filed by the applicants for quashing the impugned charge sheet dated 31.10.2018 and impugned cognizance order dated 11.10.2019 passed by the learned A.C.J.M. Court no. 9, Prayagraj in Case Crime No. 265 of 2018, under Sections 452, 323, 354-B, 506, 427 IPC, P.S. Mutthiganj, District Prayagraj.

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. Their 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 :- 22.3.2023/A.