Allahabad High Court
Ram Adhar And 3 Others vs State Of U.P. And Another on 7 March, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:33418 Court No. - 74 Case :- APPLICATION U/S 528 BNSS No. - 5565 of 2025 Applicant :- Ram Adhar And 3 Others Opposite Party :- State of U.P. and Another Counsel for Applicant :- Upendra Kumar Mishra Counsel for Opposite Party :- G.A. Hon'ble Vikas Budhwar,J.
1. Heard Sri Upendra Kumar Mishra, learned counsel for the applicants Sri Muniraj Mehrotra, learned AGA for the State
2. This is an application under Section 482 of the Cr.P.C. has been preferred for quashing the entire proceeding of Criminal Case No. 8028 of 2024, Charge sheet dated 05.02.2023, cognizance as well as summoning order dated 05.01.2024 (State Vs. Ram Adhar and others), arising out of Case Crime No. 00367 of 2022, under Sections 323, 504, 506, 308 and 325 IPC, P.S. Kothibhar, District Mahrajganj, pending before the learned Civil Judge (J.D.)/Judicial Magistrate, District Maharajganj.
3. This Court is of the opinion that cognizable offenses are made out from the FIR and whatever arguments are being sought to be raised centers around factual issues which cannot be gone into the present proceedings. Thus, interference is declined and the application is consigned to record.
4. Learned counsel for the applicants seeks direction for consideration of his bail application in light of the judgment in the case of Satender Kumar Antil Vs. Central Bureau of Investigation and another; decided on 07.10.2021 in S.L.P. No.5191 of 2021
5. In the opinion of the Court, once a bail application is preferred then the same shall be considered with most expeditions strictly as per the law of the land without any delay.
Order Date :- 7.3.2025 Rajesh