Allahabad High Court
Neeraj Kumar Singhal vs State Of U.P. And Another on 5 July, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 85 Case :- APPLICATION U/S 482 No. - 19431 of 2022 Applicant :- Neeraj Kumar Singhal Opposite Party :- State of U.P. and Another Counsel for Applicant :- Dharmendra Pratap Singh,Sitesh Kumar Counsel for Opposite Party :- G.A. Hon'ble Brij Raj Singh,J.
Heard learned counsel for the applicant and learned A.G.A. for the State.
The present 482 Cr.P.C. application has been filed for quashing of the summoning order dated 03.08.2019, non-bailable warrant dated 21.04.2022 passed by Judicial Magistrate/Civil Judge (Junior Division), Khurja, Bulandshahr, as well as the entire proceedings of Complaint Case No. 525 of 2018 (Ashok Kumar vs Neeraj Singhal), under section 420 IPC, police station Pahasu, district Bulandshahr with a further prayer to stay further proceedings of the aforesaid case.
At the very outset, counsel for the applicant states that the applicant will surrender before the court below and apply for bail.
It is therefore, directed that in case the applicant surrenders before the court below within one month from today and prefers bail application, it will decide the said bail application, as expeditiously as possible, preferably within a period of one month, thereafter. It is further provided that while deciding the bail application of the applicant, the court below will take into account the law laid down by the Supreme Court in Satender Kumar Antil Vs. Central Bureau of Investigation and another passed in Special Leave to Appeal (Crl.) No(s). 5191 of 2021 on 07.10.2021 and decide it in accordance with law.
The application stands disposed of.
Order Date :- 5.7.2022 Sazia