Allahabad High Court
Sushil Singh Alias Pilandi vs State Of U.P. Thru. Prin. Secy. Home Lko. ... on 31 May, 2024
Author: Karunesh Singh Pawar
Bench: Karunesh Singh Pawar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2024:AHC-LKO:41490 Court No. - 15 Case :- APPLICATION U/S 482 No. - 5084 of 2024 Applicant :- Sushil Singh Alias Pilandi Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko. And Another Counsel for Applicant :- Awnish Kumar,Nishant Kumar Shukla,Ram Jeet Dubey Counsel for Opposite Party :- G.A. Hon'ble Karunesh Singh Pawar,J.
Heard learned counsel for the applicant as well as learned Additional Government Advocate for State.
Notice to respondent No.2 is dispensed with.
The present application has been filed to quash the impugned proceeding arising out of crime No.0013 of 2023 and S.T. No.93 of 2023 State vs. Sushil Singh under sections 323, 504, 506 I.P.C. and 3(2) va SC/ST Act, P.S. Kotwali Tarun, district Ayodhya, pending in the court of Special Judge, SC/ST Act, Ayodhya/Faizabad and summoning order dated 17.7.2023, passed by Special Judge SC/ST Act, Ayodhya/Faizabad.
Learned counsel for applicant, after arguing for some time, submits that present petition may be dismissed as not pressed with liberty to file a bail application which may be decided in view of law laid down by Supreme Court in Satender Kumar Antil versus Central Bureau of Investigation and another Special Leave to Appeal (Cri)No.5191 of 2021, to which learned A.G.A. has no objection.
In view of the above, prayer for quashing the impugned proceeding is refused. So far as other prayer is concerned, it is provided that in case the applicant appears before the trial court within three weeks from today and a bail application is filed, the same be decided expeditiously, in view of the law laid down by Supreme Court in Satender Kumar Antil's case (supra).
The petition is disposed of accordingly.
Order Date :- 31.5.2024/kkb/