Allahabad High Court
Amrata vs State Of U.P.And Another on 2 November, 2022
Author: Saurabh Shyam Shamshery
Bench: Saurabh Shyam Shamshery
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 84 Case :- APPLICATION U/S 482 No. - 22474 of 2022 Applicant :- Amrata Opposite Party :- State Of U.P.And Another Counsel for Applicant :- Sushil Kumar Dubey,Sheshadri Trivedi Counsel for Opposite Party :- G.A. Hon'ble Saurabh Shyam Shamshery,J.
Sri Sheshadri Trivedi, learned Senior Advocate assisted by Sri Satish Trivedi, learned counsel for the applicant after arguing for sometime on instructions submits that he is not pressing the prayers made in this application for quashing the entire proceeding of Case No. 6039 of 2021 (State Vs. Kalpana and Others) arising out of Case Crime No. 800 of 2020 under Sections 147, 148, 149, 323, 325 I.P.C., P.S. Kotwali Orai, District Jalaun as well as impugned charge-sheet dated 17.09.2021 and cognizance and summoning order dated 19.10.2021 passed by the learned Chief Judicial Magistrate, Jalaun at Orai and prayed that the applicant is desirous to appear before the trial court within a period of two weeks, file bail application and in case the bail application is filed, the same may be decided expeditiously in view of the judgment of Supreme Court in Satender Kumar Antil vs. Central Bureau of Investigation and another, (2021) 10 SCC 773.
In view of the above, prayers made in this application are rejected.
Application is disposed of with the direction that in the event applicant honours his undertaking and files appropriate bail application, Trial Court will undertake all endeavour to decide the same expeditiously in accordance with law considering the judgment passed by Supreme Court in Satender Kumar Antil vs. Central Bureau of Investigation and another, (2021) 10 SCC 773.
Order Date :- 2.11.2022/A. Mandhani (Sl. No. 7 out of 316 fresh cases)