Allahabad High Court
Mr. X (Minor) vs State Of U.P. And Another on 11 July, 2023
Author: Rajiv Gupta
Bench: Rajiv Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:136622 Court No. - 86 Case :- APPLICATION U/S 482 No. - 21875 of 2023 Applicant :- Mr. X (Minor) Opposite Party :- State of U.P. and Another Counsel for Applicant :- Amit Kumar Singh Counsel for Opposite Party :- G.A. Hon'ble Rajiv Gupta,J.
1. Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.
2. This application under Section 482 Cr.P.C. has been filed with the prayer to quash the charge-sheet dated 05.06.2022 and cognizance/ summoning order dated 19.01.2023 as well as entire proceedings of Criminal Case No. 10 of 2023 (State Vs. Vinay Kumar Gupta @ Rishikesh Gupta), arising out of Case Crime No. 271 of 2022, under Sections 323, 504, 324 IPC and Sections 3(1)(r), 3(1)(s), 3(2)(va) of SC/ST Act, Police Station Khalilabad, District Sant Kabir Nagar, pending in the court of Juvenile Justice Board, Sant Kabir Nagar.
3. After some arguments, learned counsel for the applicant has made a statement at the Bar, on instructions, that he does not want to press other prayers made in the instant application and states that the applicant is ready to appear before the court below and seek his bail and that his release be considered in view of law laid down by Hon'ble Apex Court in the case of Satender Kumar Antil Vs. Central Bureau of Investigation and another reported in (2022) 10 SCC 51.
4. Per contra, learned AGA states that he has no objection to the aforesaid prayer made by learned counsel for the applicant for not pressing the other prayers made in the instant application.
5. In view of the above, in case the applicant appears before the court below within three weeks from today and seeks bail, his release be considered in view of law laid down by Hon'ble Apex Court in the case of Satender Kumar Antil Vs. Central Bureau of Investigation and another reported in (2022) 10 SCC 51.
6. With the aforesaid observations, this application under Section 482 Cr.P.C. is finally disposed of.
Order Date :- 11.7.2023/Nadim