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[Cites 4, Cited by 0]

Allahabad High Court

Sompal And 3 Others vs State Of U.P. And Another on 19 July, 2019

Author: Karuna Nand Bajpayee

Bench: Karuna Nand Bajpayee





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 64
 

 
Case :- APPLICATION U/S 482 No. - 27945 of 2019
 

 
Applicant :- Sompal And 3 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Manoj Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Karuna Nand Bajpayee,J.
 

This application under Section 482 Cr.P.C. has been filed with the prayer to quash the entire proceedings of Criminal Case No. 1747 of 2018, as well as charge sheet under Sections 308, 323, 504 I.P.C., in Case Crime No. 164 of 2018, P.S.-Awala, District- Bareilly arising out of NCR No. 0353 of 2016, dated 24.11.2017, pending in the court of C.J.M., Bareilly.

Heard learned counsel for the applicant and learned A.G.A.

Perused the record.

At the very outset, learned counsel for the applicant has not pressed the prayer so far it relates to quashing of the charge sheet as well as entire proceedings of the case. The only submission made by the applicant's counsel is that the applicant wants to appear before the court below and get himself bailed out and in that regard some protective direction may be given.

In view of the submissions made by the applicant's counsel, the prayer for quashing the charge sheet as well as proceedings of the case stands dismissed.

However, in view of the peculiar facts and circumstances of the case, it is directed that in case after surrendering in the court below an application for bail is moved on behalf of the accused within two weeks from today, the same shall be considered and decided in accordance with law.

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.

It is clarified that this order has been passed only with regard to the accused on behalf of whom this application u/s 482 Cr.P.C. has been moved in this Court.

With the aforesaid observations, this application is finally disposed off.

Order Date :- 19.7.2019 Naresh