Rajesh Kumar Singh vs State Of U.P. Thru. Prin. Secy. And ...
2023 Latest Caselaw 16233 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Neutral Citation No. - 2023:AHC-LKO:35738
 
Court No. - 28
 
Case :- APPLICATION U/S 482 No. - 5012 of 2023
 
Applicant :- Rajesh Kumar Singh
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. And Others
 
Counsel for Applicant :- Indu Prakash Singh,Salil Shekhar Singh,Subhash Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shree Prakash Singh,J.

Vakalatnama filed by Sri Anil Kumar Mishra, Advocate on behalf of opposite party no. 3 is taken on record.

Heard learned counsel for the applicant, learned A.G.A. for the State, Sri Anil Kumar Mishra, learned counsel for opposite party no. 3 as well as perused the record.

Instant application under Section 482 Cr.P.C has been filed with prayer to quash the charge-sheet bearing no. 01 of 2022 for offences punishable under Sections 323, 504, 506, 452, 325, 308, 34 of IPC registered at P.S. Kadipur, District Sultanpur.

Learned counsel for the applicant submits that the applicant is innocent and he has falsely been implicated in the present case with false and frivolous allegations. He further added that the applicant is not involved in committing the alleged offence as has been mentioned in the first information report.

At this stage, learned counsel for the applicant 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 applicant.

On due consideration to the submissions of learned counsel for the parties, it is provided that in case, the applicant appears before the trial court within two weeks from today and files 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