Golu Alias Shivanand vs State Of U.P. And Another
2025 Latest Caselaw 1410 ALL

Allahabad High Court

Golu Alias Shivanand vs State Of U.P. And Another on 6 June, 2025

Author: Sanjay Kumar Pachori

Bench: Sanjay Kumar Pachori

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2025:AHC:95809
 
Court No. - 50
 

 
Case :- APPLICATION U/S 528 BNSS No. - 19771 of 2025
 

 
Applicant :- Golu Alias Shivanand
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Nagendra Yadav,Vipul Kumar Dubey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.
 

Sri Nagendra Yadav, learned counsel for the applicant and Ms. Ladly Pandey, learned A.G.A. for the State and perused the material on record.

The present application under Section 528 BNSS has been filed to quash the entire proceedings of Criminal Case No.9534 of 2024, (State Vs. Golu @ Shivanand) arising out of Case Crime No. 360 of 2023, under Sections 420 and 406 of I.P.C., Police Station- Kandharapur, District- Azamgarh, as well as cognizance/ summoning order 22.8.2024, pending in the Court of Additional Chief Judicial Magistrate, Court No.10, Azamgarh.

Learned counsel for the applicants submits that applicants were not arrested during the course of investigation and the charge-sheet have 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 :- 6.6.2025

Akram