Allahabad High Court
Veer Bahadur vs State Of U.P. Thru. Prin. Secy. Home Lko. ... on 9 July, 2024
Author: Shekhar Kumar Yadav
Bench: Shekhar Kumar Yadav
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2024:AHC-LKO:46404 Court No. - 20 Case :- APPLICATION U/S 482 No. - 6034 of 2024 Applicant :- Veer Bahadur Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko. And Another Counsel for Applicant :- Farooq Ayoob,Mansi Gupta Counsel for Opposite Party :- G.A. Hon'ble Shekhar Kumar Yadav,J.
1. Heard learned counsel for the applicant, learned A.G.A. for the State and perused the material available on record.
2. This application under Section 482 Cr.P.C. has been filed by applicants to quash the entire proceedings of impugned summoning order dated 15.4.2024 passed by the Additional Chief Judicial Magistrate, Court no. 17, Barabanki in Case Crime No. 524 of 2023, Case No. 1823 of 2024, under Sections 420, 504, 506 IPC, P.S. Kothi, District Barabanki, (State Vs, Veer Bahadur) as well as charge sheet no. A22 of 2024 dated 26.1.2024, which is pending in the Court of Additional Chief Judicial Magistrate, Court no. 17 Barabanki.
3. During arguments, learned counsel for the applicant has submitted that he does not want to press the prayer for quashing of the above mentioned case. His sole prayer is that a direction may be issued to the court below to decide the bail application of the applicant in view of the judgment in the case Satender Kumar Antil vs. Central Bureau of Investigation and another, 2021 SCC Online SC 922.
4. Considering the facts and circumstances of the case, the present application is disposed of with the direction that in case the applicant filed bail application before the court below, the same shall be heard and disposed of expeditiously by the court below in view of the settled law laid by this Court in the case of Satender Kumar Antil (Supra).
5. With the above observations, this application u/s 482 is disposed of finally.
Order Date :- 9.7.2024/A.