Lal Chand And 16 Others vs State Of U.P. And Another
2024 Latest Caselaw 36275 ALL

Allahabad High Court

Lal Chand And 16 Others vs State Of U.P. And Another on 5 November, 2024

Author: Sanjay Kumar Pachori

Bench: Sanjay Kumar Pachori

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:173057
 
Court No. - 77
 

 
Case :- APPLICATION U/S 482 No. - 36841 of 2024
 

 
Applicant :- Lal Chand And 16 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Naveen Singh,Rajeev Kumar Singh Parmar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.
 

Sri Naveen Singh, learned counsel for the applicants and Sri Chhavi Pal Singh, learned brief holder for the State and perused the material on record.

The present application under Section 482 of the Code of Criminal Procedure, 1973 has been filed to quash the entire proceedings of Criminal Case No. 4784 of 2024, (State Vs. Lalchand and others) arising out of Case Crime No. 247 of 2024, under Sections 323, 504, 506, 308, 325, 427/34 of I.P.C., Police Station- Jahanganj, District- Azamgarh, as well as cognizance/summoning order dated 22.08.2024, pending in the Court of Judicial Magistrate, Court No. 20, Azamgarh.

Learned counsel for the applicants submits that applicants were not arrested during the course of investigation and the charge-sheet have been submitted against them. It is further submitted that the offence is punishable up to 7 years imprisonment.

After some arguments, learned counsel for the applicants wants to withdraw the application with liberty to file a regular bail application before the court of competent jurisdiction.

In case bail application is filed by the learned counsel for the applicants, the same shall be decided in the light of the observations made in the judgments rendered by the Supreme Court in Satender Kumar Antil Vs. Central Bureau of Investigation & Another, (2021) 10 SCC 773, Siddharth Vs. The State of Uttar Pradesh & Another 2022 (11) SCC 676 and Aman Preet Singh Vs. C.B.I. through Director 2021 SCC Online SC 941.

The application stands disposed of with the aforesaid liberty.

Order Date :- 5.11.2024

A.P. Pandey