Naumi Lal And Others vs State Of U.P. Thru. Prin. Secty ...
2023 Latest Caselaw 15686 ALL

Citation : 2023 Latest Caselaw 15686 ALL
Judgement Date : 18 May, 2023

Allahabad High Court

Naumi Lal And Others vs State Of U.P. Thru. Prin. Secty ... on 18 May, 2023

Bench: Shree Prakash Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Neutral Citation No. - 2023:AHC-LKO:34603
 
Court No. - 28
 

 
Case :- APPLICATION U/S 482 No. - 4926 of 2023
 

 
Applicant :- Naumi Lal And Others
 
Opposite Party :- State Of U.P. Thru. Prin. Secty Home Govt. Of U.P Civil Sectt. Lko. And Another
 
Counsel for Applicant :- Rajesh Kumar Awasthi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shree Prakash Singh,J.

Heard learned counsel for the applicants, Shri Girijesh Dwivedi, learned AGA for the State and perused the record.

Instant application under Section 482 Cr.P.C has been filed to quash the impugned Chargesheet no. 01 of 2017 dated 07-01-2017 filed by the Investigating Officer in Case Crime No. 184/2016, under sections 147,148,149,323,504,332,336,341,353 of I.P.C. and Section 7 of the Criminal Law Amendment Act, Police Station-Itaunja, District-Lucknow as well as the summoning order dated 06-08-2019 passed in Case No. 395 of 2019.

Learned counsel appearing for the applicants submits that the applicants are innocent and were never involved in committing the offence as has been mentioned in the first information report. He added that due to enmity, their names have been planted in the first information report and thereafter they have been chargesheeted. He next added that due to unavoidable circumstances, they could not appear before the court below.

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 of accordingly.

Order Date :- 18.5.2023

AKS