Mohit Sharma vs State Of U.P. Thru. Addl. Chief Secy. ...
2025 Latest Caselaw 10486 ALL

Allahabad High Court

Mohit Sharma vs State Of U.P. Thru. Addl. Chief Secy. ... on 12 September, 2025

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2025:AHC-LKO:55488
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
APPLICATION U/S 482 No. - 7711 of 2025   
 
   Mohit Sharma    
 
  .....Applicant(s)   
 
 Versus  
 
   State Of U.P. Thru. Addl. Chief Secy. Home Lko And Another    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Arvind Kumar Maurya, Kanchan, Pawan Verma   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 14
 
   
 
 HON'BLE SHREE PRAKASH SINGH, J.     

1. Heard learned counsel for the applicant and learned A.G.A. for the State as well as perused the record.

2. Instant application has been filed with prayer to set aside/quash the entire proceeding of Criminal Case No. WS/90959/24 arising out of Case Crime No. 0377 of 2023 dated 31/10/2023, under Sections 406, 420 504 and 506 of I.P.C., Patice Station Indira Nagar, District Lucknow as well as the Charge Sheet and summoning order dated 17/09/2024 passed by Learned A.C.J.M.-II, District Lucknow, in the interest of Justice.

3. Learned counsel for the applicant submits that the applicant is innocent and he has falsely been implicated in the present case with false and frivolous allegations. He further added that the applicant is not involved in committing the alleged offence as has been mentioned in the first information report.

4. At this stage, learned counsel for the applicant 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.

5. Learned A.G.A. has no objection to the prayer made by learned counsel for the applicant.

6. On due consideration to the submissions of learned counsel for the parties, it is provided that in case, the applicant appears before the trial court within two weeks from today and files bail application, the same shall be decided expeditiously in view of law laid down in the case of Satender Kumar Antil (supra).

7. The application is disposed off accordingly.

(Shree Prakash Singh,J.)

September 12, 2025

Mayank