Babu Lal @ Pappu Singh vs State Of U.P. And Another
2023 Latest Caselaw 15094 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:103195
 

 
Court No. - 70
 

 
Case :- APPLICATION U/S 482 No. - 6185 of 2023
 

 
Applicant :- Babu Lal @ Pappu Singh
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Diwan Saifullah Khan
 
Counsel for Opposite Party :- G.A.,Mohit Gautam
 

 
Hon'ble Shekhar Kumar Yadav,J.

1. Sri Mohit Gautam, Advocate appeared before this Court and submits that he is not counsel on behalf of the opposite party no. 2 and his name has wrongly been shown.

2. Heard learned counsel for the applicant, learned A.G.A. for the State and perused the material available on record.

3. This application under Section 482 Cr.P.C. has been filed by applicant to quash the charge sheet dated 1.9.2018 submitted in Case Crime No. 159 of 2018, under Sections 406, 420, 504, 323, 506 IPC, P. S. Chetganj, District Varanasi as well as cognizance order dated 22.1.2028.

4. 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.

5. 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).

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

Order Date :- 12.5.2023/A.