Mohammad Afaq vs State Of U.P. And Another
2025 Latest Caselaw 1175 ALL

Allahabad High Court

Mohammad Afaq vs State Of U.P. And Another on 2 June, 2025

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2025:AHC:94215
 
Court No. - 52
 

 
Case :- APPLICATION U/S 528 BNSS No. - 13439 of 2025
 

 
Applicant :- Mohammad Afaq
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Deeksha Gupta,Siddharth Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vikas Budhwar,J.
 

Sri Siddharth Srivastava, learned counsel for the applicant on instructions, submits that though the application has been preferred to quash the charge sheet dated 24.05.2022 in Case Crime No. 0196 of 2022 under Sections 323, 504, 506, 353 of I.P.C. Police Station-Kotwali, District-Azamgarh upon which learned Court of Chief Judicial Magistrate, Azamgarh took cognizance on dated 17.12.2022 and summoned applicant to face the trial as well as the entire proceedings of case no. 10661 of 2022 (state vs. Mohammad Afaq) pending before aforesaid Court but the learned counsel for the applicant has confined his relief only for a direction for consideration of the bail application with expedition.

3. Learned counsel for the applicant A.G.A. has no objection to the same.

4. Considering the submissions raised at the Bar and the statements so sought to be made by them, the application stands disposed of while observing that in case appropriate proceeding in the form of bail application is preferred before the court below, then the same shall be decided with most expedition strictly in accordance with the law of the land keeping in view the judgment in the case of Satender Kumar Antil Vs. Central Bureau of Investigation, (2022) 10 SCC 51

Order Date :- 2.6.2025

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