Manju And 4 Others vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 28821 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:67418
 
Court No. - 28
 

 
Case :- APPLICATION U/S 482 No. - 10127 of 2023
 

 
Applicant :- Manju And 4 Others
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Civil Secrt. Lko. And Another
 
Counsel for Applicant :- Jayveer Rajput
 
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 to set aside the impugned Charge sheet No. 225/2019 dated 10.12.2019 under sections 147, 452, 323, 504, 506, I.P.C. Police Station Safipur, District Unnao (State versus Manju & others) including impugned summoning order dated 07.01.2021 issued by the learned Civil Judge (Junior Division) /F.T.C.( Crime against Women), Unnao, In Case No.8013 of 2022, arising out of Case Crime No.-401/2019, under sections 147, 452, 323, 504, 506,354 I.P.C. Police Station Safipur, District Unnao.

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 of accordingly.

Order Date :- 16.10.2023

Manoj K.