Allahabad High Court
Suresh Chand Gupta vs State Of U.P. & Another on 6 January, 2010
Court No. - 50 Case :- CRIMINAL MISC. WRIT PETITION No. - 26182 of 2009 Petitioner :- Suresh Chand Gupta Respondent :- State Of U.P. & Another Petitioner Counsel :- Birendra Pratap Singh Respondent Counsel :- Govt. Advocate,Alok Sharma Hon'ble Mrs. Poonam Srivastav,J.
Heard counsel for the petitioner, Shri Alok Sharma counsel for the contesting respondent and learned A.G.A. for the State.
A discharge application, moved at the behest of the petitioner, has been rejected by means of impugned order dated 21.4.2007. This order has been confirmed in Criminal Revision No. 319 of 2009 vide order dated 1.12.2009. Both these orders are challenged in the instant writ petition.
I have gone through the record and I do not find any infirmity in the impugned orders. The writ petition lacks merit and is dismissed.
However, taking into consideration the facts and circumstances of the case, it is directed that in the event the petitioner appears within two weeks from today and applies for bail in Criminal Case No. 399 of 2007-State Vs. Suresh Chand Gupta, under Sections 409, 420, 216 I.P.C., Police Station Civil Lines, district Budaun, the same shall be considered and disposed of in accordance with law expeditiously. For a period of two weeks from today, non-bailable warrant issued against the petitioner, shall be kept in abeyance.
Order Date :- 6.1.2010 Iss