Sarvesh Kumar Mishra And 3 Others vs State Of U.P. And Another
2024 Latest Caselaw 17738 ALL

Allahabad High Court

Sarvesh Kumar Mishra And 3 Others 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:89441
 

 
Court No. - 74
 

 
Case :- APPLICATION U/S 482 No. - 14468 of 2024
 

 
Applicant :- Sarvesh Kumar Mishra And 3 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Akhilesh Kumar 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 impugned charge sheet dated 10.3.2015 signed on 10.3.2016 and impugned cognizance/ summoning order dated 22.9.2016 as well as bailable warrant dated 9.8.2023 including the further proceeding of Case no. 61173 of 2016, (State Vs. Sarvesh Kumar Mishra and others), pending in the Court of Civil Judge (J.D.), Sonbhadra arising out of NCR No. 299 of 2015, under Sections 323, 504, 506 IPC, P.S. Robertsganj, Sonbhadra.

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.