Allahabad High Court
Smt. Kalawati vs State Of U.P. And Another on 25 July, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 84 Case :- APPLICATION U/S 482 No. - 6642 of 2022 Applicant :- Smt. Kalawati Opposite Party :- State Of U.P. And Another Counsel for Applicant :- Alok Singh Counsel for Opposite Party :- G.A. Hon'ble Syed Aftab Husain Rizvi,J.
Heard learned counsel for the applicant, learned A.G.A. for the State and perused the material on record.
This application U/s 482 Cr.P.C. has been filed to quash the impugned charge-sheet dated 19.8.2021 and cognizance order dated 14.9.2021 as well as entire proceeding of Case No. 17290 of 2021 (State Vs. Ramu and others) arising out of case crime no. 0134 of 2021, under sections 504, 323, 336, 324 and 308 IPC, P.S. Matsena, District Firozabad pending in the court of Judicial Magistrate, Firozabad.
Learned counsel for the applicant submitted that he is not pressing the application for the prayer of quashing the charge-sheet, cognizance order as well as entire proceeding. He is confining his prayer only for a direction for expeditious disposal of the bail application in view of guidelines propounded in Satendra Kumar Antil vs. Central Bureau of Investigation and ors, reported in 202 (4) Crimes 139 (SC) case.
In view of the submission made by the learned counsel for the applicant, the prayer for quashing the charge-sheet, cognizance order as well as entire proceeding is hereby refused.
The application U/s 482 Cr.P.C. is disposed of with a direction that if applicant moves bail application before the court concerned, it shall be decided expeditiously in accordance with settled principle of law propounded by Hon'ble Apex Court.
Order Date :- 25.7.2022 Masarrat