Mohammad Ikrar And Another vs State Of U.P. Thru. Secy. Home Lko. ...
2023 Latest Caselaw 27533 ALL

Citation : 2023 Latest Caselaw 27533 ALL
Judgement Date : 6 October, 2023

Allahabad High Court

Mohammad Ikrar And Another vs State Of U.P. Thru. Secy. Home Lko. ... on 6 October, 2023

Bench: Shree Prakash Singh





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:64423
 
Court No. - 28
 

 
Case :- APPLICATION U/S 482 No. - 9679 of 2023
 

 
Applicant :- Mohammad Ikrar And Another
 
Opposite Party :- State Of U.P. Thru. Secy. Home Lko. And Another
 
Counsel for Applicant :- Dildar Khan,Rehan Ahmad Siddiqui
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shree Prakash Singh,J.

1. Heard Sri Dildar Khan, learned counsel for the applicants and Sri Girijesh Dwivedi, 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 to quash the impugned charge sheet no. 145 of 2022 dated 07.06.2022, State Vs Ikrar & other, arising out from case crime no. 53 of 2022 under sections- 323, 504, 506, 427, 452 and 308 of IPC at Police Station Raniganj District- Pratapgarh as well as entire criminal proceedings initiated thereon, pending in the court of ACJM room no. 13 Pratapgarh as case no. 5432 of 2023.

3. 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.

4. 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.

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 off accordingly.

Order Date :- 6.10.2023

Mayank