Rahul Verma vs State Of U.P. And Another
2024 Latest Caselaw 17870 ALL

Allahabad High Court

Rahul Verma 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:89412
 

 
Court No. - 74
 

 
Case :- APPLICATION U/S 482 No. - 13779 of 2024
 

 
Applicant :- Rahul Verma
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Raghuraj Singh
 
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 applicant to quash the charge sheet dated 8.5.2016 as well as order dated 30.5.2017 in Case No. 1040 of 2016 (State Vs. Lalu and others), arising out of Case Crime No. 138 of 2016, under Sections 147, 336, 427, 436 IPC, P.S. Ajitmal, District Auraiya, pending in the court of Civil Judge, (J.D.), FTC, District Auraiya.

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 :- 17.5.2024/A.