Allahabad High Court
Shri Kant @ Raju Dubey vs State Of U.P. And Another on 14 March, 2024
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:46452 Court No. - 89 Case :- APPLICATION U/S 482 No. - 8028 of 2024 Applicant :- Shri Kant @ Raju Dubey Opposite Party :- State of U.P. and Another Counsel for Applicant :- Satya Prakash Singh Counsel for Opposite Party :- G.A. Hon'ble Mrs. Sadhna Rani (Thakur),J.
Learned counsel for the applicant and learned A.G.A. are present.
By moving this application under Section 482 of Cr.P.C., the prayer is made to quash the charge-sheet dated 24.10.2007, cognizance order dated 03.09.2008, non-bailable warrant dated 19.02.2024, proceeding of Section 82 Cr.P.C. and entire proceedings of Case No.4681 of 2008 (State Vs. Shrikant @ Raju Dubey) arising out of Case Crime No.1175 of 2007, under Sections 489 Kha I.P.C., Police Station Bakhira, District Sant Kabir Nagar, pending in the court of Civil Judge (Senior Division)/ Additional Chief Judicial Magistrate, Sant Kabir Nagar.
In the Court learned counsel for the applicant only submitted that some direction be issued to the court concerned regarding bail as the applicant wants to surrender before the trial court.
The application is, therefore, disposed of with the direction to the trial court that if the applicant appears before the trial court within three weeks from today and moves an application for bail before the trial court, the same shall be decided as soon as possible in view of law laid down in Satender Kumar Antil Vs. Central Bureau of Investigation and another, (2021) 10 SCC 773.
Order Date :- 14.3.2024 Radhika