Allahabad High Court
Siraj Ahmad And 4 Others vs State Of U.P. And Another on 24 September, 2019
Author: Karuna Nand Bajpayee
Bench: Karuna Nand Bajpayee
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 64 Case :- APPLICATION U/S 482 No. - 35451 of 2019 Applicant :- Siraj Ahmad And 4 Others Opposite Party :- State Of U.P. And Another Counsel for Applicant :- Jagadish Prasad Yadav Counsel for Opposite Party :- G.A. Hon'ble Karuna Nand Bajpayee,J.
This application u/s 482 Cr.P.C. has been filed seeking the quashing of the charge sheet dated 7.10.2018, the cognisance order dated 4.4.2019 passed by the court below as well as the entire proceedings of Criminal Case No. 274 of 2019, State versus Siraj Ahmad and others, arising out of Case Crime No. 177 of 2018, u/ss 147, 323, 452 and 506 IPC, P.S. Handia, District Allahabad pending in the Court of Addl. Chief Judicial Magistrate, Court No.9, Allahabad.
Heard applicants' counsel and learned AGA.
Entire record has been perused.
At the very out-set, learned counsel for the applicants states that he does not want to press the prayer seeking the quashing of the charge sheet, the cognizance order and the entire proceedings and has submitted that the applicants want to appear before the court below and get themselves bailed out and in that regard some protective direction may be given.
In view of the statement made by the applicants' counsel, the prayer for quashing of the charge sheet, the cognizance order and the entire proceedings stands dismissed.
However, it is observed that if the bail has not been obtained as yet, the accused may appear before the court below and apply for bail within four weeks from today. The court below shall make an endeavour to decide the bail application keeping in view the observations made by the Court in the Full Bench decision of Amrawati and another Vs. State of U.P. 2004 (57) ALR 290 and also in view of the decision given by the Hon'ble Supreme Court in the case of Lal Kamlendra Pratap Singh Vs. State of U.P. 2009 (3) ADJ 322 (SC).
In the aforesaid period or till the date of appearance of the accused in the court below, whichever is earlier, no coercive measures shall be taken or given effect to.
With the aforesaid observations this application is finally disposed off.
Order Date :- 24.9.2019 CPP/-