Allahabad High Court
Anshu Bajpai Halka Lekhpal vs State Of U.P. And Another on 20 July, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 86 Case :- APPLICATION U/S 482 No. - 18400 of 2022 Applicant :- Anshu Bajpai Halka Lekhpal Opposite Party :- State of U.P. and Another Counsel for Applicant :- Ashutosh Srivastava,Anupam Kumar Counsel for Opposite Party :- G.A. Hon'ble Shree Prakash Singh,J.
Heard learned counsel for the applicant, learned A.G.A for the State and perused the record.
The instant application has been filed for quashing the further proceeding of Case No. 18330 of 2020 (State vs. Anshu Vajpayee) arising out in Case Crime No. 0066/2020, under Sections 420, 467, 468, 471 IPC, P.S. Kotwali, District Shahjahanpur, Uttar Pradesh and further be pleased to quash the cognizance order dated 2.11.2020 and summoning order dated 2.11.2020 passed by Chief Judicial Magistrate Shahjajanpur in 18330 of 2020 (State vs. anshu Vajpayee).
After argument at length, learned counsel appearing for the applicant submits that the interest of justice would be served, if the bail application of the applicant is directed to be considered by the Court concerned. He further submits that the applicant shall surrender before the Court concerned and will file the bail application. He further added that this Court may be pleased to direct the Court concerned to decide the bail application of the applicant within stipulated period of time as fixed by this Court.
In view of the aforesaid submissions, present application is disposed of with a direction that in case the applicant surrenders before the Court concerned and apply for bail, his bail application may be considered and decided in accordance with law as expeditiously as possible.
Order Date :- 20.7.2022 Ujjawal