Allahabad High Court
Labh Singh And Others vs State Of U.P. And Another on 18 January, 2010
Author: Ravindra Singh
Bench: Ravindra Singh
Court No. - 54 Case :- APPLICATION U/S 482 No. - 1131 of 2010 Petitioner :- Labh Singh And Others Respondent :- State Of U.P. And Another Petitioner Counsel :- Kameshwar Singh Respondent Counsel :- Govt. Advocate Hon'ble Ravindra Singh,J.
Heard learned counsel for the applicants and learned A.G.A. This application has been filed with prayer to quash the chargesheet in case crime No. 69 of 2008 under sections 420, 467, 468, 471 IPC, P.S. Khatauli, District Muzaffarnagar pending in the court learned C.J.M. Muzaffarnagar vide case No. 1869/9 of 2008.
From the perusal of the record, it appears that on the basis of material collected by the I.O. the prima facie offence is made out. Therefore, there is no irregularities or illegality in filing the chargesheet, the prayer for quashing the chargesheet is refused.
However, considering the facts and circumstances of the case, it is directed that applicants move application for appearance/ surrender before the court concerned within 30 days from today on which the court concerned shall fix the date of surrender/appearance, in the meantime the court concerned shall seek the instructions from the prosecution side. In case the applicant moves the application for bail on the day of the appearance or surrender, the same shall be considered and disposed of on the same day by the courts below. With this direction, this application is finally disposed of. Order Date :- 18.1.2010 RPD