Allahabad High Court
Babbu Dubey @ Ram Krishna Dubey vs State Of U.P.And Another on 28 January, 2010
Author: Ravindra Singh
Bench: Ravindra Singh
Court No. - 54 Case :- APPLICATION U/S 482 No. - 33576 of 2009 Petitioner :- Babbu Dubey @ Ram Krishna Dubey Respondent :- State Of U.P.And Another Petitioner Counsel :- Sriprakash Dwivedi Respondent Counsel :- Govt.Advocate Hon'ble Ravindra Singh,J.
Heard learned counsel for the applicants and learned AGA. This application has been filed by the applicants with a prayer to quash the proceeding of the case no. 3282 of 2009, arising out of crime no. 1308 of 2009, under sections 307, 325, 506 IPC P.S. Bhadoi, District- Sant Ravi Das Nagar (Bhadoi) pending in the Court of learned Chief Judicial Magistrate, Bhadoi.
From the perusal of the record it appears that the chargesheet has been submitted in case crime no. 1308 of 2009. After collecting the material by I.O. prima facie disclosing the commission of offence. There is no illegality in the submission of the charge sheet against the applicants. Therefore, the prayer for quashing the charge sheet is refused.
However, considering the facts, it is directed that in case applicants appear before the court concerned within 30 days from today and apply for bail, the same shall be heard and disposed of expeditiously if possible on the same day by the courts below.
For a period of 15 days from today NBW issued against the applicant shall be kept in abeyance.
Order Date :- 28.1.2010 SR