Prem Singh And Another vs State Of U.P. And Another
2025 Latest Caselaw 1182 ALL

Allahabad High Court

Prem Singh And Another vs State Of U.P. And Another on 2 June, 2025

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2025:AHC:94447
 
Court No. - 52
 

 
Case :- APPLICATION U/S 528 BNSS No. - 16612 of 2025
 

 
Applicant :- Prem Singh And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Phool Singh Yadav,Vaibhav Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vikas Budhwar,J.
 

1. Heard Sri Vaibhav Yadav, learned counsel for the applicants and Sri S.P. Singh, learned A.G.A., who appears for the State.

2. Though the application under Section 528 BNSS has been preferred by the applicant for quashing the proceeding of Charge sheet dated 5/9.02.2025, no. 05 of 2025 of case crime no. 0110 of 2024, U/s 115(2), 352, 351(2), 110 BNS, P.S. Mohabbatpur Painsa, District Kaushambi and cognizance/ summoning order dated 17.03.2025 passed by Judicial Magistrate, Kaushambi but the learned counsel for the applicants has confined his relief only for a direction for consideration of the bail application before the court below with expedition.

3. Learned 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

C. MANI

(Vikas Budhwar,J.)