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Manoj Kumar Yadav And Another vs State Of U.P. And Another
2024 Latest Caselaw 16580 ALL

Citation : 2024 Latest Caselaw 16580 ALL
Judgement Date : 10 May, 2024

Allahabad High Court

Manoj Kumar Yadav And Another vs State Of U.P. And Another on 10 May, 2024

Author: Shekhar Kumar Yadav

Bench: Shekhar Kumar Yadav





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:84631
 
Court No. - 74
 

 
Case :- APPLICATION U/S 482 No. - 12481 of 2024
 

 
Applicant :- Manoj Kumar Yadav And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Manish Kumar Dwivedi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shekhar Kumar Yadav,J.
 

Heard learned counsel for the applicants, learned A.G.A. for the State and perused the material available on record.

This application under Section 482 Cr.P.C. has been filed by applicants to quash the Cognizance order dated 30.01.2024 passed by Chief Judicial Magistrate, Aligarh in Case no. 3251 of 2024 (State Vs. Manoj Yadav and another), arising out of Case Crime no. 192 of 2022, under sections 420, 406, 506, 120-B IPC. P.S. Mahua Khera, District Aligarh as well as charge sheet dated 26.08.2022 and 04.09.2023 pending before Chief Judicial Magistrate, Aligarh.

During arguments, learned counsel for the applicants has submitted that he does not want to press the prayer for quashing of the above mentioned case. His sole prayer is that a direction may be issued to the court below to decide the bail application of the applicants in view of the judgment in the case Satender Kumar Antil vs. Central Bureau of Investigation and another, 2021 SCC Online SC 922.

Considering the facts and circumstances of the case, the present application is disposed of with the direction that in case the applicants filed bail application before the court below, the same shall be heard and disposed of expeditiously by the court below in view of the settled law laid by this Court in the case of Satender Kumar Antil (Supra).

With the above observations, this application u/s 482 is disposed of finally.

Order Date :- 10.5.2024

Pawan Kumar

 

 

 
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