Vineet Kumar @ Vineet Yadav And 3 Others vs State Of U.P. Thru. Prin. Secy. Home ...
2024 Latest Caselaw 38385 ALL

Allahabad High Court

Vineet Kumar @ Vineet Yadav And 3 Others vs State Of U.P. Thru. Prin. Secy. Home ... on 21 November, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:77422
 
Court No. - 15
 

 
Case :- APPLICATION U/S 482 No. - 10500 of 2024
 

 
Applicant :- Vineet Kumar @ Vineet Yadav And 3 Others
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt. Lko. And Another
 
Counsel for Applicant :- Hari Prakash Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shree Prakash Singh,J.
 

1. Heard learned counsel for the applicants and learned A.G.A. for the State as well as perused the record.

2. Instant application under Section 482 Cr.P.C has been filed with prayer for quashing of the charge sheet No.198 of 2023 dated 14.10.2023 and supplementary charge sheet no.198A of 2023 dated 25.10.2023 under Section 323, 504, 506, 308, 325 IPC and 3(1) Da, Dha of SC/ST Act, Police Station- Tanda, District- Ambedkar Nagar as well as summoning order dated 18.03.2024 passed by learned Special Judge (SC/ST) Act, Ambedkar Nagar in Case No.50 of 2024 (State of U.P. Vs. Anil Singh and three others) arising out of Case Crime No.0202 of 2023.

3. Learned counsel for the applicants submits that the applicants are innocent and they have falsely been implicated in the present case with false and frivolous allegations. He further added that the applicants are not involved in committing the alleged offence as has been mentioned in the first information report.

4. At this stage, 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.

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

6. 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).

7. The application is disposed off accordingly.

Order Date :- 21.11.2024

Ashutosh