Allahabad High Court
Vipin Singh @ Robin Singh & Anr. vs State Of U.P. & Anr. on 18 December, 2019
Author: Rajeev Singh
Bench: Rajeev Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 11 Case :- U/S 482/378/407 No. - 9033 of 2019 Applicant :- Vipin Singh @ Robin Singh & Anr. Opposite Party :- State Of U.P. & Anr. Counsel for Applicant :- Brajesh Kumar Yadav,Mayank Pandey Counsel for Opposite Party :- G.A. Hon'ble Rajeev Singh,J.
Heard, learned counsel for the applicants, learned A.G.A. for the State and perused the material available on record.
This application under Section 482 Cr.P.C. has been filed by the applicants for quashing the impugned charge sheet dated 13.10.2018 filed in Case Crime No.113 of 2018, under Sections 498A, 323, 506 I.P.C. read with Section 3/4 Dowry Prohibition Act, Police Station Ahirauli, District Ambedkar Nagar as well as entire proceedings of Case No.212 of 2019.
After arguing the matter up to some length, learned counsel for the applicants submits that he does not want to press this application on merit and he confines his prayer only to the extent that applicants may be permitted to surrender and move bail application, before the court concerned and suitable directions may be issued that same may be heard and decided expeditiously, in accordance to law.
Learned A.G.A. has no objection in grant of aforesaid prayer.
In view of above, it is provided that if the applicants surrender before the court below within thirty days from today, and apply for bail, their application for bail shall be considered and decided by the courts below in view of the settled law laid down by the Full Bench of this Court in the case of Amrawati & Another Vs. State of U.P. reported in 2004 (57) ALR 290, as affirmed by Hon'ble Apex Court in the case of Lal Kamlendra Pratap Singh Vs. State of U.P. reported in 2009 (3) ADJ 322 (SC).
It is made clear that this order shall not be treated as an implied direction of this Court to grant bail to the applicants and the court concerned shall be at liberty to pass appropriate order in accordance to law.
Till the aforesaid period of thirty days, no coercive measures shall be taken against the applicants in the aforesaid case.
In case, applicants fail to surrender before the Courts below, within the stipulated period of thirty days, they will not get benefit of this order.
With above directions this application stands disposed of.
Order Date :- 18.12.2019 Amit/-