Allahabad High Court
Subham Verma Alias Monu Verma vs State Of U.P. And Another on 2 August, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 87 Case :- APPLICATION U/S 482 No. - 17744 of 2022 Applicant :- Subham Verma Alias Monu Verma Opposite Party :- State of U.P. and Another Counsel for Applicant :- Pavan Kumar Srivastava Counsel for Opposite Party :- G.A. Hon'ble Om Prakash Tripathi,J.
Heard learned counsel for the applicant and Shri Amit Kumar Singh, learned A. G. A. for the State.
This application under Section 482 Cr.P.C. has been filed by applicant to quash the order dated 11.01.2022 passed the Special Judge (POCSO Act), Ghazipur in Complaint Case No. 173 of 2019 (Rajesh Chaurasiya Vs. Monu Verma @ Shubham Verma), under Sections 323, 354 I.P.C. and 7/8 POCSO Act, P.S.- Suhawal, District- Ghazipur.
Learned counsel for the applicant contended that no offence against the applicant is disclosed. Present case has been filed with a mala fide intention for the purposes of harassment. He further contended that the entire allegations made against the applicant are false and fabricated. The applicant is innocent and he has not committed any offence.
At this stage, learned counsel for applicants only submitted that if a direction is issued to the trial court regarding bail, the order in that regard will meet the ends of justice.
The application is, therefore, disposed of with the direction that if the applicant appears and surrenders before the court concerned within 15 days from today and applies for bail, the same shall be heard and disposed of expeditiously by the courts below in view of the settled law laid down in the cases of Satender Kumar Antil Vs. Central Bureau of Investigation and another, (2021) 10 SCC 773 and Brahm Singh and others Vs. State of U.P. and others, 2016 (95) ACC 950.
Order Date :- 2.8.2022 Sharad/-