Allahabad High Court
Dheerendra Dubey vs State Of U.P. And Another on 1 August, 2025
Author: Raj Beer Singh
Bench: Raj Beer Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ? Neutral Citation No. - 2025:AHC:128746 Court No. - 71 Case :- APPLICATION U/S 528 BNSS No. - 23112 of 2025 Applicant :- Dheerendra Dubey Opposite Party :- State of U.P. and Another Counsel for Applicant :- Suneel Kumar Mishra Counsel for Opposite Party :- G.A. Hon'ble Raj Beer Singh,J.
1. Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.
2. This application u/s 528 Bharatiya Nagarik Suraksha Sanhita (hereinafter referred to as BNSS) has been filed for quashing of entire proceedings, including charge-sheet dated 23.02.2023 and cognizance order dated 29.02.2024, of Case No. 4819 of 2024 (State Vs. Dheerendra Dubey), arising out of Case Crime No. 70 of 2022, under Section - 406 IPC, Police Station - Koirauna, District - Bhadohi, pending in the court of Judicial Magistrate-II, Bhadohi.
3. After arguing at some length, learned counsel for the applicant submitted that the prayer as made above is not being pressed and that applicant may be permitted to move an application for discharge through counsel before the Trial court concerned and till then protection may be granted to the applicant.
4. In view of aforesaid, it is directed that in case applicant moves an application for discharge through counsel before the Trial court concerned within a period of three weeks from today, the same shall be considered and decided expeditiously in accordance with law by the court concerned. It is further directed that for a period of three weeks from today and in case such an application for discharge is filed within the aforesaid period, till the disposal of discharge application, no coercive action shall be taken against the applicant, provided the applicant cooperates in early disposal of discharge application.
5. The application u/s 528 BNSS is disposed of with aforesaid observations.
Order Date :- 1.8.2025 S Rawat