Sunil vs State Of U.P. And Another
2024 Latest Caselaw 16647 ALL

Allahabad High Court

Sunil 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:84668
 
Court No. - 74
 

 
Case :- APPLICATION U/S 482 No. - 12420 of 2024
 

 
Applicant :- Sunil
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Rajesh Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shekhar Kumar Yadav,J.
 

Heard learned counsel for the applicant, 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 applicant to quash the entire proceeding of Criminal Case no. 4103 of 2023 (State Vs. Sunil), arising out of Case Crime no. 255 of 2019, under sections 332, 353, 323, 504, 308 IPC. P.S. Baghwala, District Etah as well as congnizance order dated 01.02.2023 pending before Additional Chief Judicial Magistrate, Court No.17, District Etah.

During arguments, learned counsel for the applicant 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 applicant 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 applicant 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