Manoj Kumar Gupta Alias Sona vs State Of U.P. And Another
2024 Latest Caselaw 38110 ALL

Allahabad High Court

Manoj Kumar Gupta Alias Sona vs State Of U.P. And Another on 19 November, 2024

Author: Manish Mathur

Bench: Manish Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:180566
 
Court No. - 74
 

 
Case :- APPLICATION U/S 482 No. - 35111 of 2024
 

 
Applicant :- Manoj Kumar Gupta Alias Sona
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Akhilesh Kumar Pandey,Liladhar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Manish Mathur,J.
 

1. Heard learned counsel for applicant and learned Additional Government Advocate for opposite party no.1-State.

2. In view of order being passed, notices to opposite party no.2 stand dispensed with.

3. Application under Section 482 Cr. P.C. has been filed seeking quashing of impugned summoning order dated 04.04.2023 as well as proceedings of Case No.5312 of 2021 under Sections 279, 337 I.P.C., P.S.Puranpur, District Pilibhit pending in court of Civil Judge (J.D.) /F.T.C./W.P./Judicial Magistrate, Pilibhit.

4. After arguing at some length, learned counsel for applicant, on the basis of instructions, submits that applicant may be granted benefit of judgment rendered by Hon'ble Supreme Court in the Case of Satender Kumar Antil versus Central Bureau of Investigation and another passed in Petition for Special Leave to Appeal (Cri) No.5191 of 2021 on 7.10.2021.

5. Learned A.G.A. appearing on behalf of State does not have any opposition in case such benefit is granted to applicant(s).

6. In view of aforesaid submissions, liberty is granted to applicant(s) to file bail application before court concerned. In case such bail application is filed, the same shall be considered and decided expeditiously in view of law laid down in Satender Kumar Antil(supra).

7. With aforesaid directions, the Application is disposed of finally.

Order Date :- 19.11.2024

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