Javed Akhtar @ Javed Akhtar Ansari ... vs State Of U.P. Thru. Prin.Secy. ...
2023 Latest Caselaw 26294 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:61857
 
Court No. - 28
 

 
Case :- APPLICATION U/S 482 No. - 8749 of 2023
 

 
Applicant :- Javed Akhtar @ Javed Akhtar Ansari And Others
 
Opposite Party :- State Of U.P. Thru. Prin.Secy. Home Civil Sectt. Lko And Another
 
Counsel for Applicant :- Shamshad Ahmad,Mohammad Shahzad Ahmad
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shree Prakash Singh,J.

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

Instant application under Section 482 Cr.P.C has been filed with prayer to quash the entire proceedings of Criminal Case No. 8386 of 2023 and charge-sheet no. A-274 of 2022 dated 13.12.2022 arising out of Case Crime No. 0326 of 2022, under Sections 498-A, 323, 420, 504, 506 of IPC read with Section 3/4 of the D.P. Act, 1961 relating to Police Station- Jalalpur, District Ambedkar Nagar as well as the cognizance and consequential summoning order dated 01.06.2023 passed by the learned Chief Judicial Magistrate, Ambedkar Nagar.

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.

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).

The application is disposed off accordingly.

Order Date :- 25.9.2023

Anurag