Allahabad High Court
Sanjay And 2 Others vs State Of U.P. Thru. Prin. Secy. Home ... on 9 January, 2025
Author: Saurabh Lavania
Bench: Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH Neutral Citation No. - 2025:AHC-LKO:1492 Court No. - 12 Case :- APPLICATION U/S 482 No. - 11816 of 2024 Applicant :- Sanjay And 2 Others Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Affairs Lko. And Another Counsel for Applicant :- Manoj Kumar Gupta,Shubham Chaurasiya Counsel for Opposite Party :- G.A. Hon'ble Saurabh Lavania,J.
1. Heard Mr. Manoj Kumar Gupta, learned Counsel for the applicants and Sri S.P. Tiwari, learned A.G.A. for the State.
2. The present application has been filed for the following main relief:-
"Therefore, it is most respectfully prayed that this Hon'ble Court may graciously be pleased to set-aside/quash the order dated 05.11.2024, passed U/s 319 Cr.P.C. in Sessions Trial No. 04/2024 (arising out of Case Crime no. 0219/2023 U/s 302/504/506 IPC, P.S. Nagram, Distt. Lucknow) in State vs Ajit by the court of Learned Additional Session Judge, Court No.-01, Lucknow.
It is, further prayed kindly direct to learned court below not to take any coercive action against applicants, as applicant pledged himself to obey all processes, order passed by Learned Court below in respect of above noted case. Otherwise, applicant shall suffer an irreparable loss and enormous injury."
3. By means of present application the applicant has assailed the order dated 05.11.2024 passed in Session Trial No. 04 of 2024 (State vs. Ajit) by the learned Additional Sessions Judge, Court No.1, Lucknow (in short 'trial court'), in exercise of power under Section 319 Cr.P.C. whereby the trial court summoned the applicant to face the trial. The order dated 05.11.2024 reads as under:-
"05-11-2024- 1- i=koyh vkns'k gsrq izLrqr gqbZA 2- izkFkZuk i= varxZr /kkjk&319 n.M izfdz;k lafgrk o ml ij izLrqr vkifRr ij iwoZ esa mHk; i{kksa dks lquk tk pqdk gS] i=koyh dk voyksdu fd;k x;kA 3- izkFkZuk i= varxZr /kkjk&319 n.M izfdz;k lafgrk] fnukafdr 25-07-2024 oknh jkts'k dqekj dh vksj ls fo}ku vf/koDrk }kjk jkds'k] lat; o lquhy nksgjs dks ryc fd;s tkus ds fuosnu ds lkFk izLrqr fd;k x;k gS] ftlesa dFku fd;k x;k gS fd oknh us izFke lwpuk fjiksVZ esa Li"V :i ls vfHk;qDrx.k jkds'k] lat;] lquhy] vthr iq=x.k ckcknhu ds fo:) e`rd vf[kys[k dqekj dh gR;k djus ds lEcU/k esa eqdnek iathd`r djk;k Fkk vkSj vius c;ku varxZr /kkjk&161 na0iz0la0 esa Li"V :i ls crk;k Fkk fd oknh ds HkkbZ dh gR;k mijksDr vfHk;qDrx.k ds }kjk dh x;h gSA oknh us U;k;ky; ds le{k crkSj ih0MCyw0&1 viuh eq[; ijh{kk esa vfHk;qDrx.k jkds'k] lat;] lquhy] vthr iq=x.k ckcknhu ds }kjk oknh ds HkkbZ dh gR;k djus ds lEcU/k esa c;ku fn;k gS vkSj ftjg esa Hkh dFku fd;k gS fd mijksDr vfHk;qDrx.k ds }kjk gh mlds HkkbZ vf[kys'k dh gR;k dh x;h gSA p'enhn lk{kh vo/ks'k 'kekZ us Hkh vius c;ku varxZr /kkjk&161 na0iz0la0 esa vfHk;qDrx.k jkds'k] lat;] lquhy] vthr ds }kjk vf[kys'k dh gR;k fd;s tkus dk c;ku vafdr djk;k Fkk rFkk U;k;ky; ds le{k crkSj ih0MCyw0&2 viuh eq[; ijh{kk esa dFku fd;k gS fd vfHk;qDrx.k jkds'k] lat;] lquhy] vthr ds }kjk vf[kys'k dh gR;k fd;s tkus dk c;ku fn;k gSA mijksDr rF;ksa ,oa ifjfLFkfr;ksa dks ns[krs gq, jkds'k] lat; o lquhy nksgjs dks vfHk;qDr vthr ds lkFk fopkj.k gsrq ryc fd;s tkus dk fuosnu fd;k x;kA 4- mDr izkFkZuk i= ij vkifRr izLrqr djrs gq, dFku fd;k x;k fd izkFkZuk i= esa of.kZr rF; >wBs o eux<+ar gSaA e`rd vf[kys'k dqekj dfFkr okgu dks euekus 5- i=koyh ds voyksdu ls izdV gksrk gS fd iz'uxr ekeys esa oknh eqdnek jkts'k dqekj dks crkSj ih0MCyw0&1 o ih0MCyw0&2 ds :i esa vo/ks'k 'kekZ] ftls p{kqn'khZ lk{kh crk;k x;k gS] dks ijhf{kr djk;k x;k gSA ih0MCyw0&1 oknh eqdnek us vius l'kiFk c;kuksa es dFku fd;k x;k gS fd ^^esjk HkkbZ xkM+h eksM+dj lM+ds fdukjs [kM+k Fkk] rHkh jkds'k] lat;] lquhy o vthr iq=x.k ckcknhu us ,djk; gksdj ykBh o dqYgkM+h ls esjs HkkbZ ds Åij tkuysok geyk dj fn;kA tc gsYij vo/ks'k 'kekZ cPPkksa dks ysdj igqapk rks ns[kk fd mijksDr foi{khx.k oknh ds HkkbZ dks ykBh o dqYgkM+h ls ekj jgs FksA^^ lk{kh ih0MCyw0&2 tks p'enhn lk{kh gS] us Hkh vius l'kiFk c;kuksa esa dFku fd;k gS fd ^^tc es vkjoh dks ysdj okil oSu ds ikl vk jgk Fkk] rc ns[kk fd pkjksa yksx vthr] jkds'k] lat; o lquhy ;kno] vf[kys'k dks cqjh rjg ykBh&MaMksa ls ekj jgs FksA ^^ mDr nksuksa lk{khx.k }kjk izkFkZuk i= varxZr /kkjk&319 na0iz0la0 fnukafdr 25-07-2024 es of.kZr rF;ksa dk muds }kjk leFkZu fd;k x;k gSA ;g lgh gS ds izLrkfor vfHk;qDrx.k ds fo:) Hkh vfHk;ksx ntZ djk;k x;k Fkk] ijUrq foospd }kjk i;kZIr lk{; u ik;s tkus ds dkj.k izLrkfor vfHk;qDrx.k ds fo:) vkjksi i= izLrqr ugha fd;k x;kA fof/k }kjk LFkkfir fl)kUr gS fd varxZr /kkjk&319 na0iz0la0 mUgha O;fDr;ksa dks fopkj.k gsrq lefur fd;k tk ldrk gS] ftUgsa miyC/k lk{; ds vk/kkj ij nf.Mr fd;s tkus dh izcy lEHkkouk gks vkSj ;g lEHkkouk vkjksi fojfpr fd;s tkrs le; vkjksfir O;fDr dks nf.Mr fd;s tkus dh lEHkkouk ls xq:rj gksuk fof/k }kjk visf{kr gSA fof/k O;oLFkk xq:nso flag HkYyk cuke LVsV vkWQ iatkc o vU;] 2024 ¼3½ ts0vkbZ0lh0 204 ¼,l0lh0½] vouh'k mQZ dYyw cuke mRrj izns'k jkT; o vU;] 2024 ¼1½ ts0vkbZ0lh0 147 ¼bykgkckn½] jktw iVsy cuke mRrj izns'k jkT; o vU;] 2024 ¼2½ ts0vkbZ0lh0 103 ¼bykgkckn½ esa izfrikfnr fd;k x;k gS fd ;fn fdUgha O;fDr;ksa ds fo:) i;kZIr lk{; miyC/k gks vkSj ftUgs nkSjku foospuk vkjksfir ugha fd;k x;k gks rks ?kVuk dh lR;rk rd igqapus ,oa okLrfod U;k; fu.kZ;u ds fy;s ,sls O;fDr;ksa dks fopkj.k gsrq ryc fd;k tkuk fof/k }kjk visf{kr gSA mijksDrkuqlkj izkFkZuk i= varxZr /kkjk&319 n.M izfdz;k lafgrk fnukafdr 25-07-2024 Lohdkj fd;s tkus ;ksX; gSA vkns'k izkFkZuk i= vUrxZr /kkjk&319 n.M izfdz;k lafgrk fnukafdr 25-07-2024 Lohdkj fd;k tkrk gS jkds'k] lat; o lquhy nksgjs dks lg&vfHk;qDrx.k ds :i esa vijk/k varxZr /kkjk&506] 504] 302 Hkk0na0la0 ds rgr fopkj.k gsrq ryc fd;k tkrk gSA i=koyh okLrs vkjksi fojpu fnukad 21-11-2024 dks izLrqr gksA "
4. After taking note of the contents of the order quoted above in the light of judgment(s) passed by the Hon'ble Apex Court in the case of Hardeep Singh Vs. State of Punjab (2014) 3 SCC 92, Brijendra Singh and Others Vs. State of Rajasthan, (2017) 7 SCC 706, Rajesh and Others Vs. State of Haryana, (2019) 6 SCC 368, Manjeet Singh Vs. State of Haryana & Ors., (2021) 18 SCC 321, Sukhpal Singh Khaira Vs. State of Punjab, (2023) 1 SCC 289, Yashodhan Singh and Others Vs. State of U. P. and Others, (2023) LiveLaw (SC) 576 : 2023 INSC 652, Omi v. State of M.P., 2025 SCC OnLine SC 27, on being confronted, learned Counsel for the applicant stated that the present application be disposed of with liberty to the applicants to move an application seeking bail/anticipatory bail, which shall be decided most expeditiously.
5. The aforesaid prayer has not been disputed by the learned counsel for the side opposite party.
6. Considering the aforesaid, without interfering in the impugned order dated 05.11.2024, the instant application/petition is disposed of with observations that it is expected from the trial court that application of applicants seeking bail/anticipatory bail, if preferred by the applicants, shall be decided most expeditiously, in accordance with law, after taking note of the fact that applicants based upon the evidence collected during investigation were exonerated by the Investigating Officer.
7. With the aforesaid, the application is disposed of.
Order Date :- 09.01.2025 Jyoti/-