Allahabad High Court
Devendra Pratap Singh @ Devendra Singh ... vs State Of U.P. Thru. Secy. Deptt. Of Home ... on 6 October, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
Neutral Citation No. - 2025:AHC-LKO:61194
HIGH COURT OF JUDICATURE AT ALLAHABAD
LUCKNOW
APPLICATION U/S 482 No. - 8301 of 2025
Devendra Pratap Singh @ Devendra Singh And 2 Others
.....Applicant(s)
Versus
State Of U.P. Thru. Secy. Deptt. Of Home Lko And Another
.....Opposite Party(s)
Counsel for Applicant(s)
:
Deepansi, Mangal Sen Yadav
Counsel for Opposite Party(s)
:
G.A.
Court No. - 14
HON'BLE SHREE PRAKASH SINGH, J.
Heard learned counsel for the applicants, learned AGA for the State and perused the record.
Instant application under Section 482 Cr.P.C has been filed with the prayer to quash the impugned Charge Sheet dated 23/02/2023, filed before Learned A.C.J.M. Court No. 21, Sultanpur, cognizance dated 07/11/2023 and Summoning order dated 07/11/2023, in Criminal Case No. 220/2024, " State Vs. Devendra Pratap Singh & others" arising out of Case Crime No. 81/2023 Under Section 294/341/504/506 of I.P.C Police Station-Gosaiganj, District- Sultanpur.Learned counsel appearing for the applicants submits that the applicants are innocent and were never involved in committing the offence as has been mentioned in the first information report. He added that due to enmity, their names have been planted in the first information report and thereafter they have been chargesheeted. He next added that due to unavoidable circumstances, they could not appear before the court below.
At this stage, learned counsel for the applicants submits that he does not want to press the application and seeks liberty to file bail application before the learned trial court which may be decided in view of law laid by Hon'ble Supreme Court's judgment in the case of Satender Kumar Antil versus Central Bureau of Investigation and another (2022)10 SCC 51.
Learned A.G.A. has no objection to the prayer made by learned counsel for the applicants.
On due consideration to the submissions of learned counsel for the parties', it is provided that in case, the applicants appear before the trial court within two weeks from today and file bail application, the same shall be decided expeditiously in view of law laid down in the case of Satender Kumar Antil (supra).
Further, the applicants will have an opportunity at the appropriate stage to move an application for discharge taking therein all the pleas factual and legal which may be available to them, in accordance with law. In case, such an application is moved before the learned trial court, the learned trial court shall dispose of the same by a speaking and reasoned order strictly, in accordance with law.
The application is disposed of accordingly.
(Shree Prakash Singh,J.)
October 6, 2025
AKS
