Ved Ram And Another vs State Of U.P. And Another
2025 Latest Caselaw 11758 ALL

Allahabad High Court

Ved Ram And Another vs State Of U.P. And Another on 27 October, 2025

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2025:AHC:187576
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
APPLICATION U/S 482 No. - 42223 of 2024   
 
   Ved Ram And Another    
 
  .....Applicant(s)   
 
 Versus  
 
   State of U.P. and Another    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Arun Kumar Tripathi   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A., Ramesh Chandra Pal   
 
     
 
 Court No. - 82
 
   
 
 HON'BLE TEJ PRATAP TIWARI, J.      

1. Heard learned counsel for the applicant, learned counsel for the opposite party no. 2, learned A.G.A. for the State and perused the record.

2. The present application under Section 482 Cr.P.C., has been filed to quash the impugned order dated 19.07.2024 passed by the Additional Sessions Judge, Court No.9, Farrukhabad in S.T. No. 81 of 2024 State of U.P. Vs. Netrapal and Others, Case Crime No. 242 of 2022, under Sections 308, 504 read with Section 34 I.P.C., Police Station- Kampil, District- Farrukhabad.

3. Learned counsel for the applicants submits that applicants were not arrested during the course of investigation and the charge-sheet has been submitted against them. It is further submitted that the offence is punishable up to 7 years imprisonment.

4. 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.

5. 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.

6. The application stands disposed of with the aforesaid liberty.

(Tej Pratap Tiwari,J.)

October 27, 2025

NSC