Prahlad Kannaujiya And Another vs State Of U.P. And Another
2024 Latest Caselaw 17736 ALL

Allahabad High Court

Prahlad Kannaujiya And Another vs State Of U.P. And Another on 17 May, 2024

Author: Shekhar Kumar Yadav

Bench: Shekhar Kumar Yadav

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:89269
 
Court No. - 74
 

 
Case :- APPLICATION U/S 482 No. - 13573 of 2024
 

 
Applicant :- Prahlad Kannaujiya And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Chandra Bhan Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shekhar Kumar Yadav,J.
 

1. Heard learned counsel for the applicants, 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 criminal proceedings of Case no. 2663 of 2017, (State Vs. Prahlad Kannaujiya and others, as well as charge sheet dated 3.5.2017 including cognizance order dated 16.9.2017 passed by learned A.C.J.M. Court no. 12. Azamgarh arising out of Case Crime No.111 of 2016, under Sections 419, 420 IPC, P.S. Kandhrapur, District Azamgarh, pending in the court of learned A.C.J.M. Court No. 12, Azamgarh.

3. 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 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 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).

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

Order Date :- 17.5.2024/A.