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Ram Naresh And Others vs State Of U.P. Thru. Secy. Home Lko. ...
2023 Latest Caselaw 14320 ALL

Citation : 2023 Latest Caselaw 14320 ALL
Judgement Date : 5 May, 2023

Allahabad High Court
Ram Naresh And Others vs State Of U.P. Thru. Secy. Home Lko. ... on 5 May, 2023
Bench: Shree Prakash Singh



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 
Case :- APPLICATION U/S 482 No. - 4445 of 2023
 
Applicant :- Ram Naresh And Others
 
Opposite Party :- State Of U.P. Thru. Secy. Home Lko. And Another
 
Counsel for Applicant :- Sunil Dixit,Sunil Kumar Awasthi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shree Prakash Singh,J.

Heard learned counsel for the applicants and learned Sri Nirmal Kumar Pandey, learned A.G.A. for the State as well as perused the record.

Instant application under Section 482 Cr.P.C has been filed with prayer for quashing of charge sheet no. 01/2017,Case No. 395 of 2019 Case crime no. 184 of 2016, under sections-147, 148, 149, 323, 504, 332, 336, 341, 353 IPC & section 7 Criminal Law Amendment Act, State versus Chotkan & others, PS- Itanuja District-Lucknow pending in the court of Judical Magistrate-IInd Lucknow.

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 were not involved in committing the alleged offence as has been mentioned in the first information report.

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.

Learned A.G.A. has no objection to the prayer made by learned counsel for the applicants.

On due consideration to the submissions of learned counsel for the parties, it is provided that in case, the applicants appear before the trial court within two weeks from today and file bail application, the same shall be decided expeditiously in view of law laid down in the case of Satender Kumar Antil (supra).

The application is disposed off accordingly.

Order Date :- 5.5.2023

Mayank

 

 

 
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