[Cites 3, Cited by 0]
Allahabad High Court
Vivek Kumar Shukla @ Vivek Shukla And 2 ... vs State Of U.P. Thru. Prin. Secy. Home ... on 31 March, 2026
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
Neutral Citation No. - 2026:AHC-LKO:22549
HIGH COURT OF JUDICATURE AT ALLAHABAD
LUCKNOW
APPLICATION U/S 482 No. - 2604 of 2026
Vivek Kumar Shukla @ Vivek Shukla And 2 Others
.....Applicant(s)
Versus
State Of U.P. Thru. Prin. Secy. Home Deptt. Lko. And Another
.....Opposite Party(s)
Counsel for Applicant(s)
:
Alok Srivastava, Pranav Tivaree
Counsel for Opposite Party(s)
:
G.A.
Court No. - 16
HON'BLE SHREE PRAKASH SINGH, J.
Heard learned counsel for the applicants and learned A.G.A. for the State as well as perused the record.
The instant application under Section 482 Cr.P.C. has been filed for quashing the entire proceedings of Criminal Case No. 315 of 2024; State Versus Vivek Shukla and others, arising out of Case Crime No.312 of 2023, under sections- 323, 504, 506, 325 I.P.C., relating to the Police Station- Motiganj, District- Gonda, pending in the learned Additional Civil Judge (Junior Division)/Judicial Magistrate, Court No.11, Gonda, as well as impugned chargesheet dated 9.12.2023, submitted by the Investigating Officer against the petitioners, under sections-323, 504, 506, 325 I.P.C. in aforesaid Case Crime number, and impugned cognizance/summoning order dated 3.1.2024, passed by the learned Incharge Additional Civil Judge (Junior Division)/Judicial Magistrate, Court No.11, Gonda.
Learned counsel for the applicants submits that the applicants are innocent and they have been falsely implicated in the present case with false and frivolous allegations. The applicants have not committed alleged offence.
On the other hand, learned AGA has submitted that prima facie, the offence is made out against the applicants. It is further submitted that these are disputed questions of fact, which can be adjudicated only after adducing the evidence. He further controverts the submissions of learned counsel for the applicants on the ground that this is not a stage where minute and meticulous exercise with regard to the appreciation of evidence may be done and truthfulness of the allegations could only be tested in a criminal trial and, therefore, the application is misconceived and liable to be dismissed.
At this stage, learned counsel for the applicants submits that they do not want to press the application and seek liberty to file bail application before the learned trial court which may be decided in view of law laid by Hon'ble Supreme Court in the case of Satender Kumar Antil Vs. 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 versus Central Bureau of Investigation and another (supra).
Further, the applicants will have an opportunity at the appropriate stage to move 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 trial court, the trial court shall dispose of the same by a speaking and reasoned order strictly, in accordance with law.
The application is disposed off accordingly.
(Shree Prakash Singh,J.)
March 31, 2026
Ram Murti
