Bechalal And Others vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 16232 ALL

Citation : 2023 Latest Caselaw 16232 ALL
Judgement Date : 22 May, 2023

Allahabad High Court

Bechalal And Others vs State Of U.P. Thru. Prin. Secy. ... on 22 May, 2023

Bench: Shree Prakash Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Neutral Citation No. - 2023:AHC-LKO:35701
 
Court No. - 28
 

 
Case :- APPLICATION U/S 482 No. - 5026 of 2023
 

 
Applicant :- Bechalal And Others
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko. And Another
 
Counsel for Applicant :- Arshad Siddiqui
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shree Prakash Singh,J.

Heard learned counsel for the applicants and 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 to quash the entire proceedings against impugned summoning order dated 18.04.2022 passed by the Additional Chief Judicial Magistrate Court No. 19, Barabanki in Case No. 1018 of 2022, in Crime No. 137 of 2021, under Section 308, 147, 323, 504, 506, 325 of IPC at Police Station Lonikatra, District- Barabanki as well as the chargesheet no. 142 of 2021 dayted 10.06.2021.

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 :- 22.5.2023

Anurag