Raj Kumar Chaubey vs State Of U.P. And Another
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Allahabad High Court

Raj Kumar Chaubey vs State Of U.P. And Another on 15 September, 2025

Author: Shekhar Kumar Yadav

Bench: Shekhar Kumar Yadav

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2025:AHC:163504
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
CRIMINAL APPEAL No. - 7875 of 2025   
 
   Raj Kumar Chaubey    
 
  .....Appellant(s)   
 
 Versus  
 
   State of U.P. and Another    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Appellant(s)   
 
:   
 
Sheetala Prasad Pandey   
 
  
 
Counsel for Respondent(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 83
 
   
 
 HON'BLE SHEKHAR KUMAR YADAV, J.     

1.Heard learned counsel for the appellant, learned A.G.A. for the State and perused the material available on record.

2. This Criminal appeal under Section 14-A (1) Scheduled Casts and Scheduled Tribes (Prevention of Atrocities Act has been preferred by the appellant with the prayer to quash the order dated 17.10.2024 passed by Special Judge, SC/ST Act, Basti in Session Case no. 1356 of 2024, (State Vs. Ram Nageena Chaudhary & others), arising out of Case Crime no. 49 of 2024, under Section 452, 354, 506 IPC and 3 (1) (r), 3 (2) va SC/ST Act, P.S. Kotwali District Basti by which the cognizance order has been passed against the appellant.

3. During arguments, learned counsel for the appellant has submitted that he does not want to press the prayer for quashing of the above mentioned order. His sole prayer is that a direction may be issued to the court below to decide the bail application of the appellant 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 appeal is disposed of with the direction that in case the appellant filed bail application before the court below, 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 finally disposed off.

(Shekhar Kumar Yadav,J.)

September 15, 2025

A.