Allahabad High Court
Chandra Prakash @ Sheepu & Others vs State Of U.P. & Another on 9 January, 2020
Author: Rajeev Singh
Bench: Rajeev Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 11 Case :- U/S 482/378/407 No. - 6063 of 2019 Applicant :- Chandra Prakash @ Sheepu & Others Opposite Party :- State Of U.P. & Another Counsel for Applicant :- Uma Kant Verma Counsel for Opposite Party :- Govt. Advocate Hon'ble Rajeev Singh,J.
Heard, learned counsel for the applicants, 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 applicants for quashing the summoning order dated 16.05.2019 passed by IInd Additional Sessions Judge/SC/ST, Act, Lakhimpur Kheri in Complaint No.20 of 2019, under Sections 147, 148, 323/149, 504, 506 I.P.C. and Section 3 (2) 5 (ka) Scheduled Castes and Scheduled Tribes (Prevention of Atrocities), Act, 1989.
After arguing the matter up to some length, learned counsel for the applicants submit that he does not want to press this application on merit and he confines his prayer only to the extent that applicants 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 applicants permitted to move their discharge application(s) through counsel within four weeks' from today and in case any such application(s) are 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 applicants in the aforesaid case.
In case of failure on the part of applicants in moving the discharge application(s) within the aforesaid period, they will not be entitled to the benefit of this order.
With above directions this application stands disposed of.
Order Date :- 9.1.2020 Amit/-