Suresh Alias Suresh Kushwaha And 2 ... vs State Of U.P. And Another
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Allahabad High Court

Suresh Alias Suresh Kushwaha And 2 ... vs State Of U.P. And Another on 7 October, 2025

Author: Shekhar Kumar Yadav

Bench: Shekhar Kumar Yadav

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2025:AHC:177493
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
CRIMINAL APPEAL No. - 9299 of 2024   
 
   Suresh Alias Suresh Kushwaha And 2 Others    
 
  .....Appellant(s)   
 
 Versus  
 
   State of U.P. and Another    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Appellant(s)   
 
:   
 
Pawan Kumar Rao, Saurabh Shaw   
 
  
 
Counsel for Respondent(s)   
 
:   
 
Ankita Pandey, G.A.   
 
     
 
 Court No. - 86
 
   
 
 HON'BLE SHEKHAR KUMAR YADAV, J.      

1. Heard learned counsel for the applicant, learned A.G.A. for the State and perused the material available on record. Ms Ankita Pandey, learned counsel for the respondent no. 2 is also present.

2. This criminal appeal has been filed by applicant to quash the cognizance/summoning order dated 1.07.2020 passed by learned Special Judge, SC/ST Act, Kushi Nagar in Special Session Trial No. 20 of 2020, as well as the charge sheet dated 14.3.2020 in Case Crime No. 03 of 2020, under Sections 147, 323, 504, 506, 308 IPC and Section 3(1)(r) and 3(1)(S0 of the SC/ST Act, P.S. Turk Patti, District Kushi Nagar and the entire proceeding of aforesaid case.

3. During arguments, learned counsel for the applicants has submitted that he does not want to press the prayer for quashing of the above mentioned case. His sole prayer is that a direction may be issued to the court below to decide the bail application of the applicants in view of the judgment in the case Satender Kumar Antil vs. Central Bureau of Investigation and another, 2021 SCC Online SC 922.

4. Considering the facts and circumstances of the case, the present application is disposed of with the direction that in case the applicants filed bail application before the court below within 30 days from today, the same shall be heard and disposed of expeditiously by the court below in view of the settled law laid by this Court in the case of Satender Kumar Antil (Supra).

5. With the above observations, this criminal appeal is disposed of finally.

(Shekhar Kumar Yadav,J.)

October 7, 2025

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