Allahabad High Court
Vikas Awasthi vs State Of U.P. & Anr. on 19 December, 2019
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 13 Case :- U/S 482/378/407 No. - 9131 of 2019 Applicant :- Vikas Awasthi Opposite Party :- State Of U.P. & Anr. Counsel for Applicant :- Ashok Kumar Mishra Counsel for Opposite Party :- G.A. Hon'ble Dinesh Kumar Singh,J.
1. Heard learned counsel for the petitioner(s) 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 petitioner(s) has/have prayed for quashing the entire proceedings of order dated 28.11.2019 passed by learned Additional Sessions Judge/FTC-II, District Bahraich in Criminal Revision No.110 of 2019 and summoning order dated 29.04.2019 passed by learned Judicial Magistrate Bahraich and consequent proceedings of Complaint Case No.1063 of 2019.
3. Learned counsel for the petitioner(s) 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 petitioner(s) is/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 petitioner(s) is /are also granted liberty to appear through his/their counsel.
Till expiry of sixty days, no coercive steps shall be taken against him/them.
5. With the aforesaid observations / directions, the petition stands disposed of.
Order Date :- 19.12.2019 prateek