Pankaj Soni And 3 Others vs State Of U.P. Thru. Addl. Chief Secy. ...
2024 Latest Caselaw 38166 ALL

Allahabad High Court

Pankaj Soni And 3 Others vs State Of U.P. Thru. Addl. Chief Secy. ... on 20 November, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:76554
 

 
Court No. - 15
 

 
Case :- APPLICATION U/S 482 No. - 10438 of 2024
 

 
Applicant :- Pankaj Soni And 3 Others
 
Opposite Party :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Home Lko. And Another
 
Counsel for Applicant :- Anil Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shree Prakash Singh,J.
 

Heard learned counsel for the applicants, learned AGA for the State and perused the record.

Instant application under Section 482 Cr.P.C has been filed to quash/set aside the entire proceeding of the Criminal Case No. 18897/2024(State Versus Pankaj Soni and Others),arising out of the impugned chargesheet No. 89/2024, dated 15-03-2024 filed by the Investigating Officer in Case Crime No. 61/2024, under sections 323,504,506,k325,308 of I.P.C. as well as the impugned summoning order dated 31-08-2024, pertaining to the Police Station-Payagpur, District-Bahraich.

Learned counsel appearing for the applicants submits that the applicants are innocent and were never involved in committing the offence as has been mentioned in the first information report. He added that due to enmity, their names have been planted in the first information report and thereafter they have been chargesheeted. He next added that due to unavoidable circumstances, they could not appear before the court below.

At this stage, learned counsel for the applicants 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 :- 20.11.2024

AKS