Allahabad High Court
Suresh Chandra Maurya vs State Of U.P. & Another on 24 September, 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. - 6509 of 2019 Applicant :- Suresh Chandra Maurya Opposite Party :- State Of U.P. & Another Counsel for Applicant :- Satyam Maurya,Rajneesh Maurya Counsel for Opposite Party :- Govt. Advocate Hon'ble Rajeev Singh,J.
Heard learned counsel for the applicant, learned A.G.A. for the State and perused the material available on record.
This application has been filed for quashing the impugned charge sheet dated 01.08.2019 as well as summoning order dated 13.08.2019 passed by Additional District & Sessions Judge/Special Judge (P.C. Act), Court No. 6, Lucknow in Case No. 3197 of 2019 arising out of Case Crime No. 1118 of 2018, under Section 12 of Prevention of Corruption Act, P.S. Chinhat, District Lucknow.
After arguing the matter up to some length, learned counsel for the applicant submits that he does not want to press this application on merit and he confines his prayer only to the extent that applicant may be permitted to move discharge application through counsel and suitable directions may be issued for expeditious disposal of the same.
Learned A.G.A. has no objection in grant of aforesaid prayer.
In view of above, it is provided that applicant may move his discharge application through counsel within four weeks from today and, in case, any such application is filed, same shall be heard and decided expeditiously after hearing the parties in accordance with law, by means of a reasoned and speaking order.
Till the aforesaid period of four weeks and during pendency of discharge application, no coercive steps shall be taken against the applicant in the aforesaid case.
With above directions this application is disposed of.
Order Date :- 24.9.2019 VKS