Allahabad High Court
Sanjay Chauhan And 3 Others vs State Of U.P. And Another on 25 November, 2022
Author: Karunesh Singh Pawar
Bench: Karunesh Singh Pawar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 86 Case :- APPLICATION U/S 482 No. - 34317 of 2022 Applicant :- Sanjay Chauhan And 3 Others Opposite Party :- State of U.P. and Another Counsel for Applicant :- S.P. Lal Counsel for Opposite Party :- G.A. Hon'ble Karunesh Singh Pawar,J.
Heard learned counsel for applicants as well as learned Additional Government Advocate for State.
The present 482 Cr.P.C. application has been filed to quash the entire proceedings in Criminal Case No.1259 of 2022 (State Vs. Sanjay Chauhan and others), arising out of Case Crime No.184 of 2020, under Sections 323, 504 and 308 I.P.C., Police Station - Jahana Ganj, District - Azamgarh, pending before the Court of Judicial Magistrate, Court No.19, Azamgarh.
Learned counsel for applicants after arguing for some time, submits that present application may be dismissed as not pressed with liberty to file a bail application which may be decided in view of law laid down by Supreme Court in "Satender Kumar Antil versus Central Bureau of Investigation and another, Special Leave to Appeal (Cri)No.5191 of 2021" to which learned A.G.A. has no objection.
In view of the above, prayer for quashing the impugned proceeding is refused. So far as other prayer is concerned, it is provided that in case the applicants appear before the trial court within three weeks from today and applies for bail, the same shall be decided expeditiously, in view of the law laid down by Supreme Court in Satender Kumar Antil's case (supra).
The application is disposed of accordingly.
Order Date :- 25.11.2022 Atul