Allahabad High Court
Rajesh & Others vs State Of U.P. & Another on 31 January, 2020
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 13 Case :- U/S 482/378/407 No. - 601 of 2020 Applicant :- Rajesh & Others Opposite Party :- State Of U.P. & Another Counsel for Applicant :- Dharmendra Kumar Tiwari Counsel for Opposite Party :- G.A. Hon'ble Dinesh Kumar Singh,J.
Heard learned counsel for the petitioners as well as learned Additional Government Advocate and perused the record.
The petition under Section 482 Cr.P.C. seeks quashing of the charge sheet no.162 of 2019, dated 22.10.2019 arising out of FIR No.215 of 2019, under Sections 147, 148, 149, 504, 506, 323, 452, 308, 427 IPC, Police Station Jaitpur, District Ambedkar Nagar and the cognizance order dated 20.11.2019 issued by the Judicial Magistrate, Tanda in Criminal Case No.668 of 2019, State Vs. Shakti and others.
After hearing the submissions and perusing the record, I find no ground to interfere with the ongoing proceedings. The petition is, therefore, dismissed.
However, it is directed that in case the petitioners appear/surrender before the court below within 10 days from today and apply for bail, the same shall be considered and decided in view of the settled law laid down by this Court in Amrawati and another Vs. State of U.P. reported in 2004 (57) ALR 290 as well as by the Supreme Court in Lal Kamlendra Pratap Singh Vs. State of U.P., 2009 (3) ADJ 322 (SC). For a period of 10 days from today, no coercive measure to be taken against the petitioner/s.
Order Date :- 31.1.2020 Rao/-