Avdhesh Kumar Bajpai And Another vs State Of U.P. Thru. Prin. Secy. Home Lko. ...
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Allahabad High Court

Avdhesh Kumar Bajpai And Another vs State Of U.P. Thru. Prin. Secy. Home Lko. ... on 30 July, 2025

Author: Rajnish Kumar

Bench: Rajnish Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:43977
 
Court No. - 12
 

 
Case :- CRIMINAL APPEAL No. - 2271 of 2025
 

 
Appellant :- Avdhesh Kumar Bajpai And Another
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home Lko. And Another
 
Counsel for Appellant :- Jyoti Rawat,Ram Samujh Rawat,Satyam Mishra
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Rajnish Kumar,J.
 

Heard, Shri Satyam Mishra, learned counsel for the appellants and learned A.G.A.

This appeal has been filed for quashing the summoning order dated 27.06.2024 and charge sheet dated 21.02.2024 and the proceedings of Session Case No.1531 of 2024; State Versus Avdhesh Kumar Bajpai and another, Case Crime No.28 of 2024, under Sections 323, 435, 504, 506 IPC and Section 3(2)(VA) SC/ST Act, Police Station-Gudamba, District-Lucknow pending in the court of Special Judge, SC/ST Act, Lucknow.

Learned counsel for the appellants, after arguing at some length does not want to press the appeal on merit and submits that the appeal may be dismissed as not pressed so that they may appear before the concerned court and seek the benefit of the order of Hon'ble Supreme Court passed in the case of Satendra Kumar Antill Vs. Central Bureau of Investigation and Others, 2022 SCC OnLine SC 825. To which there is no objection by learned A.G.A.

In view of above, this appeal is dismissed as not pressed with the liberty as aforesaid.

It is needless to say that in case the appellants appear before the concerned court within a period of ten days from today and claim the benefit of the judgment passed in Satendra Kumar Antill Vs. Central Bureau of Investigation and Others, 2022 SCC OnLine SC 825, before the concerned court, the concerned court is to consider the same in accordance with law.

.

............................................(Rajnish Kumar,J.)

Order Date :- 30.7.2025

Banswar