Hitesh @ Guddu @ Bhura @ Yogi vs State Of U.P. And Another
2024 Latest Caselaw 17612 ALL

Allahabad High Court

Hitesh @ Guddu @ Bhura @ Yogi 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:88677
 

 
Court No. - 74
 

 
Case :- APPLICATION U/S 482 No. - 9378 of 2024
 

 
Applicant :- Hitesh @ Guddu @ Bhura @ Yogi
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Abhishek Kumar Shukla
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shekhar Kumar Yadav,J.
 

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

2. This application under Section 482 Cr.P.C. has been filed by applicants to quash the entire proceedings of Case no. 549 of 2018, (State Vs. Adesh and others), including charge sheet dated 2.8.2017 as well as charge sheet no. 282 of 2017, arising out of Case Crime no. 293 of 2017, under Sections 399, 402 IPC, P.S. Gulawathi, District Bulandshahr aw well as N.B.W. order dated 23.11.2021, pending in the court of 12, Bulandshahr.

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 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).

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

Order Date :- 16.5.2024/A.