Allahabad High Court
Prem Singh & Anr. vs State Of U.P. & Anr. on 17 July, 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. - 1936 of 2017 Applicant :- Prem Singh & Anr. Opposite Party :- State Of U.P. & Anr. Counsel for Applicant :- Suhail Kashif Counsel for Opposite Party :- Govt. Advocate,Mukul Rakesh 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 has been filed for quashing the impugned charge sheet dated 23.05.2016 as well as summoning order dated 26.08.2016 passed by the Chief Judicial Magistrate, Court No. 18, Barabanki in Case No. 5195 of 2016, (State Vs. Prem Singh & Anr.) arising out of Case Crime No. 775 of 2015 under Sections 420 and 406 I.P.C., P.S. Kotwali Nagar, District Barabanki.
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 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 applicants may move their 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 applicants in the aforesaid case.
With above directions this application is disposed of.
Order Date :- 17.7.2019/VKS