Prince Kumar Yadav vs State Of U.P. And Another
2025 Latest Caselaw 1242 ALL

Allahabad High Court

Prince Kumar Yadav vs State Of U.P. And Another on 2 June, 2025

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2025:AHC:94480
 

 
Court No. - 52
 

 
Case :- APPLICATION U/S 528 BNSS No. - 16619 of 2025
 

 
Applicant :- Prince Kumar Yadav
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Sanjeev Kumar Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vikas Budhwar,J.
 

1. Heard Sri Sanjeev Kumar Yadav, learned counsel for the applicant 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 entire proceeding of summoning order dated 25.08.2023 passed by learned Civil Judge (J.D.) FTC, Gorakhpur and charge sheet dated 22.01.2023 in case crime no. 692 of 2022 (State vs. Prince Kumar Yadav) U/s 354D, 504, 506 IPC, P.S. Baharalganj, District Gorakhpur pending in the court of ACJM, court no.3, Gorakhpur but the learned counsel for the applicant 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.)