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Allahabad High Court

Narayan Shukla @ Shri Narayan Shukla vs State Of U.P. Through Secy. (Home) ... on 3 February, 2020

Author: Chandra Dhari Singh

Bench: Chandra Dhari Singh





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- U/S 482/378/407 No. - 616 of 2020
 

 
Applicant :- Narayan Shukla @ Shri Narayan Shukla
 
Opposite Party :- State Of U.P. Through Secy. (Home) Lucknow & Ors.
 
Counsel for Applicant :- Rajeev Singh,Ashish Kumar Tewari,Lalji Gupta
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Chandra Dhari Singh,J.
 

Heard learned counsel for the petitioner and learned A.G.A. for the State.

This petition under Section 482 Cr.P.C. has been filed by the petitioner for quashing the impugned charge-sheet dated 25.03.2018 arising out of FIR No.150 of 2018, under Section 406 IPC, P.S. PGI, District Lucknow as well as summoning order dated 20.09.2018 passed in Case No.55748 of 2018 (State vs. Narayan Shukla).

Learned counsel for the petitioner confines his prayer to the extent that in case the petitioner surrenders before the learned Court below and move a bail application, the same be considered in the light of the principles laid down in the case of Smt. Amrawati and another Vs. State of U.P. 2005; Cr.L.J.755, which has been affirmed by Hon'ble the Apex Court in Lal Kamlendra Pratap Singh Vs. State of Uttar Pradesh and Ors. reported in (2009) 4 SCC 437.

In the circumstances, the petitioner Narayan Shukla @ Shri Narayan Shukla is directed to surrender before the learned Court below within one month from today and if he does so and move a bail application, the same shall be considered and disposed of expeditiously in accordance with law and in the light of the principles laid down in the case of Smt. Amrawati and another Vs. State of U.P. 2005; Cr.L.J.755, which has been affirmed by Hon'ble the Apex Court in Lal Kamlendra Pratap Singh Vs. State of Uttar Pradesh and Ors. reported in (2009) 4 SCC 437.

For the next one month, no coercive measure shall be taken against the petitioner.

With these observations, the petition is finally disposed of.

Order Date :- 3.2.2020 nishant/-