Jagdutt And 5 Others vs State Of U.P. Thru. Addl. Secy. ...
2023 Latest Caselaw 27077 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:64505
 
Court No. - 28
 

 
Case :- APPLICATION U/S 482 No. - 9515 of 2023
 

 
Applicant :- Jagdutt And 5 Others
 
Opposite Party :- State Of U.P. Thru. Addl. Secy. Home Lko. And Another
 
Counsel for Applicant :- Onkar Nath Tiwari
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shree Prakash Singh,J.

1. Heard learned counsel for the applicants and learned A.G.A. for the State as well as perused the record.

2. Instant application under Section 482 Cr.P.C has been filed with prayer for quashing the impugned chargesheet submitted in Case Crime No. 264/2021, under sections 147, 504, 323, 506 IPC., P.S. Haiderganj, District- Ayodhya as well as entire criminal proceedings of Case No.2122/2022 (State versus Jagdutt and others) arising out of Case Crime No. 264/2021, under sections 147, 504, 323, 506 IPC., P.S. Haiderganj, District- Ayodhya, pending in the court of Judicial Magistrate IIIrd, District- Faizabad

3. Learned counsel for the applicants submit that the applicants are innocent and he has 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.

4. At this stage, learned counsel for the applicants submit 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.

5. Learned A.G.A. has no objection to the prayer made by learned counsel for the applicants.

6. 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).

7. The application is disposed of accordingly.

Order Date :- 4.10.2023

Manoj K.