Allahabad High Court
Kripa Nandan vs State Of U.P. And Another on 6 July, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 86 Case :- APPLICATION U/S 482 No. - 17014 of 2022 Applicant :- Kripa Nandan Opposite Party :- State Of U.P. And Another Counsel for Applicant :- Vijay Bahadur Counsel for Opposite Party :- G.A. Hon'ble Shree Prakash Singh,J.
Heard learned counsel for the applicant and learned A.G.A. for the State and perused the record.
The instant application under Section 482 Cr.P.C has been filed for quashing the charge sheet dated 19.08.2021 in case no. 163 of 202 arising out of Case No. 6484/2022, (State vs. Kripa Nandan), U/s 452, 323, 504, 506 IPC, Police Station Kunwargaon, District Badaiu.
Learned counsel for the applicant submits that FIR was lodged against the applicant on 09.08.2021, under Section 452, 323, 504, 506 IPC. He submits that applicant has been falsely implicated in the present case.
On the other hand, learned AGA has opposed the contention aforesaid and submits that applicant was involved in committing the aforesaid offence.
At this stage, learned counsel for the applicant submits that he does not want to press the application and seek liberty to file bail application before the learned trial court which may be decided in view of law laid by Hon'ble Supreme Court in order dated 7.10.2021 passed in Petition for Special Leave to Appeal (Cri) No.5191 of 2021 Satender Kumar Antil versus Central Bureau of Investigation and another.
Learned A.G.A. has no objection to the prayer made by learned counsel for the applicant.
On due consideration to the submissions of learned counsel for the parties', it is provided that in case, the applicant appears before the trial court within a period of two weeks from today and files bail application, the same shall be decided expeditiously in view of law laid down in the case of Satender Kumar Antil versus Central Bureau of Investigation and another (supra).
The application is disposed off accordingly.
Order Date :- 6.7.2022/////////Ujjawal