Mohammad Kamil And Another vs State Of U.P. Thru. Secy. Home Lko.
2025 Latest Caselaw 4323 ALL

Allahabad High Court

Mohammad Kamil And Another vs State Of U.P. Thru. Secy. Home Lko. on 8 August, 2025

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:46464
 
Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 6467 of 2025
 
Applicant :- Mohammad Kamil And Another
 
Opposite Party :- State Of U.P. Thru. Secy. Home Lko.
 
Counsel for Applicant :- Rizwanul Haque Ansari,Santi
 
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 entire proceedings of the Case No. 887 of 2022 and order dated 27.01.2022 passed by Additional Chief Judicial Magistrate-IV, Lakhimpur Kheri and Charge sheet No. 164 of 2021, dated 29.06.2021 arising out of Case Crime No.107 of 2021 under Sections 186, 353, 336, 147, 188, 269, 504, 506, 149 IPC and 3(2) The Epidemic Diseases (Amendment) Ordinance, 2020 and 51 Disaster Management Act, 2005, Police Station - Neengaon, District - Lakhimpur Kheri, pending in the court of Additional Chief Judicial Magistrate-IV, Lakhimpur Kheri.

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 were not involved in committing the alleged offence as has been mentioned in the first information report.

4. 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.

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

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 :- 8.8.2025

V. Sinha