Shahbaz Husain And 5 Others vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 27504 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:64411
 
Court No. - 28
 

 
Case :- APPLICATION U/S 482 No. - 9671 of 2023
 

 
Applicant :- Shahbaz Husain And 5 Others
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt. U.P. Lko. And 3 Others
 
Counsel for Applicant :- Hari Narayan Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shree Prakash Singh,J.

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

Instant application under Section 482 Cr.P.C has been filed with the prayer to quash the impugned summoning order dated 26-06-2020 passed by the Chief Judicial Magistrate, District-Hardoi in case entitled State Vs. Dilshad Hussain and Others, Case No. 6346 of 2020, Crime No. 235 of 2019, summoning under sections 332,353,504,506 of I.P.C., Police Station-Kotwali City, District-Hardoi as well as the impugned Chargesheet No. 202 of 2019, dated 23-06-2019 filed before the court in Case No. 6346 of 2020, in Crime No. 235 of 2019,under sections 332,353,504,506 of I.P.C., Police Station-Kotwali City, District-Hardoi.

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).

Further, the applicants will have an opportunity at the appropriate stage to move an application for discharge taking therein all the pleas factual and legal which may be available to them, in accordance with law. In case, such an application is moved before the learned trial court, the learned trial court shall dispose of the same by a speaking and reasoned order strictly, in accordance with law.

The application is disposed of accordingly.

Order Date :- 6.10.2023

AKS