Ranjit Yadav vs State Of U.P. Thru. Prin. Secy. Home And ...
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Allahabad High Court

Ranjit Yadav vs State Of U.P. Thru. Prin. Secy. Home And ... on 24 May, 2024

Author: Karunesh Singh Pawar

Bench: Karunesh Singh Pawar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:39751
 
Court No. - 15
 
Case :- APPLICATION U/S 482 No. - 4689 of 2024
 
Applicant :- Ranjit Yadav
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home And Another
 
Counsel for Applicant :- Shakti Kumar Sharma,Jatin Raheja,Ram Shubham,Shobhit Harsh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Karunesh Singh Pawar,J.
 

Heard learned counsel for the applicant and learned A.G.A for the State and perused the record.

The present application has been filed for quashing the impugned charge-sheet in Case No.32984 of 2023, Crime No.0290 of 2021, under Section 498-A, 323, 504 I.P.C. and 3/4 D.p.Act, Police Station Madiyaon, District Lucknow, cognizance order dated 24.3.2023 .

After arguing for some time learned counsel for the applicant submits that he does not want to press the application and seeks liberty to file bail application before the learned trial court which may be decided in view of law laid by Hon'ble Supreme Court's judgment in the case of Satender Kumar Antil versus Central Bureau of Investigation and another (2022)10 SCC 51.

Learned A.G.A. has no objection to the prayer made by learned counsel for the applicants.

On due consideration to the submissions of learned counsel for the parties', it is provided that in case, the applicants appear before the trial court within two weeks from today and file bail application, the same shall be decided expeditiously in view of law laid down in the case of Satender Kumar Antil (supra).

The application is disposed of accordingly.

Order Date :- 24.5.2024

Madhu