Sangeeta Singh @ Teena vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 16475 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Neutral Citation No. - 2023:AHC-LKO:36023
 

 
Court No. - 28
 

 
Case :- APPLICATION U/S 482 No. - 5179 of 2023
 

 
Applicant :- Sangeeta Singh @ Teena
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home, Lucknow And Another
 
Counsel for Applicant :- Ravindra Kumar Singh,Awadhesh Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shree Prakash Singh,J.

Heard learned counsel for the applicant, Shri Nirmal Kumar Pandey,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 and Summoning order dated 11-04-2023 in respect of Case Crime No. 507 of 2021, under sections 323,506,379 of I.P.C., Police Station-P.G.I., District-Lucknow.

Learned counsel appearing for the applicant submits that the applicant is innocent and was never involved in committing the offence as has been mentioned in the first information report. He added that due to enmity, her name has been planted in the first information report and thereafter she has been chargesheeted. He next added that due to unavoidable circumstances, she could not appear before the court below.

At this stage, learned counsel for the applicant submits that she 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 of accordingly.

Order Date :- 23.5.2023

AKS