Vinod Kumar And 3 Others vs State Of U.P. And Another
2025 Latest Caselaw 2797 ALL

Allahabad High Court

Vinod Kumar And 3 Others vs State Of U.P. And Another on 31 July, 2025

Author: Sanjay Kumar Pachori

Bench: Sanjay Kumar Pachori

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2025:AHC:128258
 
Court No. - 74
 

 
Case :- APPLICATION U/S 528 BNSS No. - 6149 of 2025
 

 
Applicant :- Vinod Kumar And 3 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Ritesh Rai,Vinod Shankar Tripathi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.
 

Sri Narendra Nath Tripathi, Advocate holding brief of Sri Vinod Shankar Tripathi, learned counsel for the applicants and learned A.G.A. for the State and perused the material on record.

The present application under Section 528 of Bharatiya Nagarik Suraksha Sanhita, has been filed to quash the entire proceedings of Criminal Case No. 120 of 2024, arising out of Case Crime No. 119 of 2024, under Sections 323, 504, 506 of I.P.C., Police Station- Soraon, District- Prayagraj, as well as cognizance/ summoning order 06.11.2024 pending in the Court of Additional Chief Judicial Magistrate, Prayagraj.

Learned counsel for the applicants submits that the applicants were not arrested during the course of investigation and the charge-sheet has been submitted against them. It is further submitted that the offence is punishable up to 7 years imprisonment.

Upon considering the facts and circumstances of the case, the prayer made by learned counsel for the applicants is, hereby, refused.

After some arguments, learned counsel for the applicants wants to withdraw the application with liberty to file a regular bail application before the court of competent jurisdiction.

In case bail application is filed by the learned counsel for the applicants, the same shall be decided in the light of the observations made in the judgment rendered by the Supreme Court in Satender Kumar Antil Vs. Central Bureau of Investigation & Another, (2022) 10 SCC 51, wherein the Supreme Court considering the category(A) as mentioned in the paragraph no. 2, bail applications of such accused against which charge-sheet has been submitted on appearance may be decided without the accused being taken in physical custody or by granting interim bail till the bail application is decided. It has been observed that at the cost of repetition, we wish to state that, in category A, one would expect a better exercise of discretion on the part of the court in favour of the accused.

The application stands disposed of with the aforesaid liberty.

Order Date :- 31.7.2025

Ishan