Moeed Alias Moin vs State Of U.P. Thru. Prin. Secy. Home ...
2024 Latest Caselaw 15737 ALL

Allahabad High Court

Moeed Alias Moin vs State Of U.P. Thru. Prin. Secy. Home ... on 6 May, 2024

Author: Renu Agarwal

Bench: Renu Agarwal

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:34958
 
Court No. - 29
 

 
Case :- APPLICATION U/S 482 No. - 4125 of 2024
 

 
Applicant :- Moeed Alias Moin
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Civil Sectt. Lko And Another
 
Counsel for Applicant :- Rahul Singh Rana
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Mrs. Renu Agarwal,J.
 

1. Heard learned counsel for applicant, learned AGA for the State and perused the record.

2. By way of the present application, the applicant made a prayer to quash the entire criminal proceedings of Criminal Case No.1835 of 2024, under sections 379, 511, IPC, pending against the petitioner in the court of Additional Chief Judicial Magistrate-I, Raebareli, the charge sheet dated 18.05.2023 filed under sections 379, 511 IPC, cognizance and summoning order dated 06.02.2024 passed in criminal case no.1835 of 2024, relating to FIR No.0211 of 2023, under sections 379 and 511, IPC, Police Station Unchahar, District Raebareli, in the interest of justice.

3. After argument at length learned counsel for the applicant submits that he does not want to press the prayer made in the application and confines his prayer only to the extent that a direction be given to the court concerned to decide the bail application of the applicant in the light of the law laid down by the Apex Court in the cases of Satender Kumar Antil Vs. Central Bureau of Investigation, reported in 2021 (10) SCC 773 and Satender Kumar Antil Vs. Central Bureau of Investigation and others MANU/SC/0851/2022.

4. Learned AGA is having no objection, if such a direction is given to the court concerned to decide the bail application of the applicant in the light of the judgments of the Apex Court in the cases of Satender Kumar Antil (supra).

5. Accordingly, it is directed that if applicant appears before the trial court within three weeks from today and apply for bail then, his bail application shall be decided by the court below on the basis of law laid down by the Apex Court in the cases of Satender Kumar Antil (supra).

6. With the above direction/observation, the present application is disposed of finally.

(Renu Agarwal,J.)

Order Date :- 6.5.2024

VKG