Ejaj Husen vs State Of U.P. And Another
2024 Latest Caselaw 17873 ALL

Allahabad High Court

Ejaj Husen 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:89356
 
Court No. - 74
 

 
Case :- APPLICATION U/S 482 No. - 14558 of 2024
 

 
Applicant :- Ejaj Husen
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Ram Mani Upadhyay,Sarvjeet Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shekhar Kumar Yadav,J.
 

1. Heard learned counsel for applicant, 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 Criminal Case No.73 of 2008, arising out of Case Crime No.135 of 2007, under Sections 147, 452, 323, 325, 504, 506 427 IPC, P.S.- Dubauliya, District- Basti, 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 :- 17.5.2024

Krishna*