Rajaram Yadav And 3 Others vs State Of U.P. And Another
2024 Latest Caselaw 17509 ALL

Allahabad High Court

Rajaram Yadav And 3 Others vs State Of U.P. And Another on 16 May, 2024

Author: Shekhar Kumar Yadav

Bench: Shekhar Kumar Yadav

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:89037
 
Court No. - 74
 
Case :- APPLICATION U/S 482 No. - 9496 of 2024
 
Applicant :- Rajaram Yadav And 3 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Dharmendra Pratap Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shekhar Kumar Yadav,J.
 

1. Heard Sri Dharmendra Pratap Singh, learned counsel for applicants, learned A.G.A. for State and also perused the material available on record.

2. The present application under Section 482 Cr.P.C. has been filed to quash the entire proceedings of Case No.27 of 2024 (State Vs. Rajaram Yadav and others) arising out of Case Crime No.80 of 2023, under Sections 323, 504, 506, 308 IPC, P.S.- Santnagar, District- Mirzapur pending in the court of Additional Civil Judge (J.D.)/ Court No.6, Mirzapur including charge sheet dated 12.8.2023 as well as cognizance order dated 1.2.2024 with a further prayer to stay the proceedings of the aforesaid case.

3. 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.

4. Considering the facts and circumstances of the case, the present anticipatory bail application is disposed of with the direction that in case the applicant appears before the court below and file bail application, 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).

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

Order Date :- 16.5.2024 // Krishna*