Ram Jatan Verma vs State Of U.P. Thru. Prin. Secy. Home ...
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Allahabad High Court

Ram Jatan Verma vs State Of U.P. Thru. Prin. Secy. Home ... on 8 August, 2025

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:46458
 
Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 6463 of 2025
 
Applicant :- Ram Jatan Verma
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt. Lko And Another
 
Counsel for Applicant :- Ravi Shankar,Satish Kumar Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shree Prakash Singh,J.
 

1. Heard learned counsel for the applicant 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 Criminal Case No.60155 of 2018; Ram Jatan Verma & Ors. Vs. State of UP arsing out of Case Crime No.65 of 2016, under Sections 147, 148, 308, 427, 504, 506 IPC, PS- PGI, District- Lucknow including the Charge-sheet dated 20.04.2016, Cognizance order dated 27.10.2018 and Non-bailable warrant dated 07.01.2023 passed by the Chief Judicial Magistrate, Lucknow.

3. Learned counsel for the applicant submits that the applicant is innocent and he has falsely been implicated in the present case with false and frivolous allegations. He further added that the applicant is 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 reported in (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 applicant appears before the trial court within two weeks from today and files bail application, the same shall be decided expeditiously in view of law laid down in the case of Satender Kumar Antil (supra).

7. Further, the applicant will have an opportunity at the appropriate stage to move an application for discharge taking therein all the pleas factual and legal which may be available to them, in accordance with law. In case, such an application is moved before the learned trial court, the learned trial court shall dispose of the same by a speaking and reasoned order strictly, in accordance with law.

8. The application is disposed off accordingly.

Order Date :- 8.8.2025

V. Sinha