Allahabad High Court
Aridaman Singh And 2 Others 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. - 14864 of 2022 Applicant :- Aridaman Singh And 2 Others Opposite Party :- State of U.P. and Another Counsel for Applicant :- Lovekush Kumar Mishra,Prabhakar Tripathi Counsel for Opposite Party :- G.A. Hon'ble Syed Aftab Husain Rizvi,J.
Heard learned counsel for the applicants, learned AGA for the State and perused the material on record.
This criminal misc. application U/s 482 Cr.P.C. has been filed to quash the entire proceedings of Criminal Case No. 498 of 2018 (State Vs. Aridaman Singh & others) arising out of Case Crime No. 0740 of 2017, under Sections 498-A, 323 IPC, Police Station - Atmaddaula, District Agra, pending in the court of Additional Chief Judicial Magistrate Court No. 10, Agra as well as charge sheet no. 152 of 2018 dated 20.4.2018 along with cognizance and summoning order dated 30.10.2018 fixing date 6.1.2019 issued by Additional Chief Judicial Magistrate Court No. 10, Agra.
Learned counsel for the applicants submitted that he is not pressing the application for the prayer of quashing the order of quashing. He is confining his prayer only for direction of 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 applicants, the prayer for quashing the entire criminal proceeding and summoning order is hereby refused.
The application U/s 482 Cr.P.C. is disposed of with a direction that if applicants move 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 Arif