Allahabad High Court
Anshu Shukla vs State Of U.P. & Another on 5 December, 2019
Author: Rajeev Singh
Bench: Rajeev Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 11 Case :- U/S 482/378/407 No. - 8614 of 2019 Applicant :- Anshu Shukla Opposite Party :- State Of U.P. & Another Counsel for Applicant :- Vivek Kumar Rai,Fazal Haider Zaidi Counsel for Opposite Party :- Govt. Advocate Hon'ble Rajeev Singh,J.
Heard, learned counsel for the applicant, learned A.G.A. for the State and perused the material available on record.
This application under Section 482 Cr.P.C. has been filed by the applicant for quashing the charge-sheet No.75 of 2013 dated 18.05.2013 filed in Case Crime No.171 of 2012, under Section 307 I.P.C., Police Station Bazarkhala, District Lucknow as well as summoning order dated 20.07.2013 passed by learned Additional Chief Judicial Magistrate-VIII, Lucknow in Criminal Case No.1197 of 2013.
After arguing the matter up to some length, learned counsel for the applicant submits that he does not want to press this application on merit and he confines his prayer only to the extent that applicant may be permitted to move discharge application through counsel and suitable directions may be issued for expeditious disposal of the same.
Learned A.G.A. has no objection in grant of aforesaid prayer.
In view of above, it is provided that applicant permitted to move his discharge application(s) through counsel within four weeks' from today and in case any such application(s) is being filed, same shall be heard and decided expeditiously after hearing the parties, in accordance with law, by means of a reasoned and speaking order.
Till the aforesaid period of four weeks' and during pendency of discharge application, no coercive steps shall be taken against the applicant in the aforesaid case.
In case of failure on the part of applicant in moving the discharge application(s) within the aforesaid period, he will not be entitled to the benefit of this order.
With above directions this application stands disposed of.
Order Date :- 5.12.2019 Amit/-