Allahabad High Court
Smt Rajani And Another vs State Of U.P. And Another on 17 May, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 64 Case :- APPLICATION U/S 482 No. - 26559 of 2021 Applicant :- Smt Rajani And Another Opposite Party :- State of U.P. and Another Counsel for Applicant :- Surya Nath Bhatt Counsel for Opposite Party :- G.A. Hon'ble Umesh Chandra Sharma,J.
Instant petition under Section 482 Cr.P.C. has been preferred by the applicants/petitioners for quashing of the charge sheet no.1 of 2017 dated 16.092017 and cognizance order dated 12.10.2018 endorse upon the charge sheet and also quash the further proceeding of case no.138 of 2018 (State Vs. Rajesh and another) under Section 504, 506 I.P.C. against the applicant no.1 and under Section 354C, 323, 504, 506 I.P.C. against the applicant no.2, Police Station-Faijganj Behta, District-Budaun arising out of case crime no.203 of 2017, pending before the learned Judicial Magistrate, Bisauli, Budaun.
After arguing at some length, learned counsel for the applicants/petitioners has submitted that he does not want to press the petition and seeks liberty to file bail application before the learned trial court which may be decided in view of law laid down by Hon'ble Supreme Court in order dated 7.10.2021 passed in Petition for Special Leave to Appeal (Cri) No.5191 of 2021 (Satender Kumar Antil versus Central Bureau of Investigation and another).
Learned AGA has no objection to the prayer made by learned counsel for the applicants/petitioners.
On due consideration to the submissions of learned counsel for the parties', it is provided that in case, the applicants/petitioners move bail application before the trial court within fifteen days' from today, the same shall be decided within a period of one month thereafter, in view of law laid down in the case of Satender Kumar Antil versus Central Bureau of Investigation and another (supra).
The petition is disposed of, accordingly.
Order Date :- 17.5.2022 Sachin/-