Allahabad High Court
Smt. Archana Singh @ Soni Singh & Anr. vs State Of U.P. & Anr. on 7 January, 2021
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 28 Case :- U/S 482/378/407 No. - 9 of 2021 Applicant :- Smt. Archana Singh @ Soni Singh & Anr. Opposite Party :- State Of U.P. & Anr. Counsel for Applicant :- Piyush Kumar Singh,Arun Kumar Gupta Counsel for Opposite Party :- G.A. Hon'ble Dinesh Kumar Singh,J.
1. Heard learned counsel for the petitioners as well as learned Additional Government Advocate and perused the record.
2. By means of this petition preferred under Section 482 Cr.P.C. the petitioners have prayed for quashing the entire proceedings of taking cognizance and summoning order dated 17.06.2020 passed by Civil Judge (Junior Division)/FTC, (I/c Additional Chief Judicial Magistrate-I), Hardoi in Case No.5231 of 2020 arising out of Charge-sheet No.55 of 2018 dated 18/07/2018 relating to Case Crime No.050 of 2018 under Sections 498A, 494, 323 IPC, 3/4 Dowry Prohibition Act, Police Station Mahila Thana, Hardoi.
3. Learned counsel for the petitioners submits that he would like to file an application for discharge under the provisions of Cr.P.C., to which learned counsel for the State, does not have any objection.
4. Accordingly, the petitioners are granted liberty to file an application in conformity with the provisions of Cr.P.C., within a period of fifteen days from today. After the said application is filed, learned trial Court is directed to dispose of the same within a period of forty five days thereafter. The petitioners are also granted liberty to appear through their counsel.
Till expiry of sixty days, no coercive steps shall be taken against them.
5. With the aforesaid observations / directions, the petition stands disposed of.
Order Date :- 7.1.2021 prateek