Pushpendra And Another vs State Of U.P. And Another on 13 October, 2025

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Allahabad High Court

Pushpendra And Another vs State Of U.P. And Another on 13 October, 2025

Bench: Deepak Verma





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2025:AHC:182135
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
APPLICATION U/S 528 BNSS No. - 29946 of 2025   
 
   Pushpendra And Another    
 
  .....Applicant(s)   
 
 Versus  
 
   State of U.P. and Another    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Dheeraj Kumar Singh   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 74
 
   
 
 HON'BLE DEEPAK VERMA, J.

1. Heard learned counsel for applicants; learned A.G.A. for State and perused the record.

2. Present 528 B.N.S.S. application has been filed to quash the charge-sheet dated 27.02.2025; summoning order dated 30.05.2025 as well as entire proceedings of Criminal Case No.463/2025 (State Vs. Pushpendra and another) arising out of case crime no. 62/2025, under Sections 333, 115(2), 352, 351(3), B.N.S. and Sections 3(2)(va), 3(1) (?) and 3(1) (?) of the SC/ST Act, pending before the Special Judge-II (SC/ST Act), Hamirpur.

3. On the matter being taken up, learned counsel for the applicants has not pressed the relief as sought by means of this application on merit and prayed for issuance of appropriate direction to the concerned Courts below to decide the bail application of the applicants expeditiously.

4. Learned A.G.A. has no objection in allowing the aforesaid prayer of the applicants.

5. Accordingly the relief as sought by the applicants through this application is refused.

6. Considering the aforesaid alternative prayer of the applicant, it is directed that applicants shall surrender before the concerned Court below within three weeks from today and in case apply for bail, the bail application shall be decided expeditiously by the courts below in accordance with law laid down by the Apex Court in the case of Satender Kumar Antil Vs. Central Bureau of Investigation and another, reported in 2021 SCC OnLine SC 922.

7. For the period of three weeks from today or till the time of surrender of the applicants before the Court below, whichever is earlier, no coercive action shall be taken against them.

8. With the aforesaid directions, this application under Section 528 B.N.S.S. stands disposed of.

(Deepak Verma,J.) October 13, 2025 Meenu Singh

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