Allahabad High Court
Arun Yadav @ Pappu vs State Of U.P. Thru. Prin. Secy. Home Lko. ... on 5 July, 2024
Author: Saurabh Lavania
Bench: Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2024:AHC-LKO:45997 Court No. - 13 Case :- APPLICATION U/S 482 No. - 5951 of 2024 Applicant :- Arun Yadav @ Pappu Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko. And Another Counsel for Applicant :- Ashok Kumar Maurya,Raj Kumar Counsel for Opposite Party :- G.A. Hon'ble Saurabh Lavania,J.
1. Heard learned counsel for the applicant and learned AGA for the State as well as perused the record.
2. The present application under Section 482 Cr.P.C., has been filed for the following main relief:-
"For the facts reasons and circumstances stated in the accompanying affidavit it is most respectfully prayed that this Hon'ble Court may kindly be pleased to quash the impugned charge dated 06.09.2015 and summoning order dated 02.05.2016 alongwith its resultant proceedings which is arising out of case crime no.424/2015, in offence under section 323 504, 506, 432 IPC. Police Station P.GJ. District Lucknow, registered as Criminal Case No. 1851/2016. State Vs Arun Yadav Pappu pending before Chief Judicial Magistrate Lucknow.
It is further prayed that this Hon'ble Court may kindly be pleased to stay the further proceedings of criminal case No.1851/2016, State Vs Arun Yadav Pappu pending before Chief Judicial Magistrate Lucknow disposal of instant petition before this Hon'ble Court, as it is desirable in the interest of justice."
3. Considering the arguments of learned counsel for the parties and going through the record as also taking note of the same in the light of law laid down by Hon'ble Supreme Court in the cases of R.P. Kapur Vs. State of Punjab, A.I.R. 1960 S.C. 866, State of Haryana Vs. Bhajan Lal, 1992 SCC (Cr.) 426, State of Bihar Vs. P.P.Sharma, 1992 SCC (Cr.) 192 and lastly Zandu Pharmaceutical Works Ltd. Vs. Mohd. Saraful Haq, another (Para-10) 2005 SCC (Cr.) 283 and Parabatbhai Ahir & Ors. Vs. State of Gujarat AIR 2017 SC 4843, on being confronted, after arguing the matter at some length, learned counsel for the applicant submits that he does not want to press this application on merit and he confines his prayer only to the extent that applicant may be permitted to move bail application, before the court concerned and suitable directions may be issued that same may be heard and decided expeditiously, in accordance to law.
4. Learned A.G.A. has no objection in grant of aforesaid prayer.
5. The Apex Court, after considering the various pronouncements on the issues, in Satendra Kumar Antil Vs. Central Bureau of Investigation and another (Special Leave to Appeal (Crl.) No.5191 of 2021 has already laid down guidelines for grant of bail, without fettering the discretion of the courts concerned and the statutory provisions governing consideration in grant of bail, no specific directions need to be issued by this Court as it is expected that the court concerned will take into consideration the necessary guidelines already issued by the Apex Court.
6. Keeping in view the entirety of facts and circumstances of the case and having regard to the submissions of learned counsel for the applicant, the present application U/s 482 Cr.P.C. is disposed of with liberty as prayed for and with a direction to the court below that if the applicant applies for bail before the Court below within 30 days from today, his prayer for bail shall be considered and decided expeditiously in accordance with law.
7. Taking note of the facts of the case and also the observation made in the case ofSatendra Kumar Antil (Supra), this Court is of the view that it would be appropriate to observe that it is expected from the Police Officers concerned that for a period of 30 days from today or till the applicant applies for bail, whichever is earlier, he would not taken any coercive action against the applicant in the aforesaid case.
8. With the aforesaid observations, the present application is disposed of.
Order Date :- 5.7.2024 Anuj Singh