Allahabad High Court
Sudhakar Rai And Another vs State Of U.P. And Another on 24 April, 2025
Author: Deepak Verma
Bench: Deepak Verma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:62900 Court No. - 84 Case :- APPLICATION U/S 482 No. - 36461 of 2024 Applicant :- Sudhakar Rai And Another Opposite Party :- State of U.P. and Another Counsel for Applicant :- Sandeep Kumar Tiwari Counsel for Opposite Party :- G.A. Hon'ble Deepak Verma,J.
1. Heard Sri Sandeep Kumar Tiwari, learned counsel for the applicants and learned A.G.A. for the State.
2. This application under Section 482 Cr.P.C. has been filed by the applicants to quash the entire proceedings of Case No. 5937 of 2024 (State Vs. Sudhakar Rai and another) arising out of case crime No. 239 of 2022 under section 323, 504, 506, 325 IPC, Police Station Kandharapur, District Azamgarh, pending in the court of Additional Chief Judicial Magistrate, Room No.10, Azamgarh including impugned charge sheet dated 7.10.2022 as well as impugned cognizance / summoning order 4.5.2024 passed by Additional Chief Judicial Magistrate Room No.10, Azamgarh.
3. On the matter being taken up, learned counsel for the applicants have not pressed the relief as sought by means of this application on merit and prayed for issuance of appropriate direction to the concerned Courts below to decide the bail application of the applicants expeditiously.
4. Learned A.G.A. has no objection in allowing the aforesaid prayer of the applicants.
5. Accordingly the relief as sought by the applicants through this application is refused.
6. Considering the aforesaid alternative prayer of the applicants, it is directed that applicants shall surrender before the concerned Court below within three weeks from today and in case applies for bail, the bail application shall be decided expeditiously by the courts below in accordance with law laid down by the Apex Court in the case of Satender Kumar Antil Vs. Central Bureau of Investigation and another, reported in 2021 SCC OnLine SC 922.
7. For the period of three weeks from today or till the time of surrender of the applicants before the Court below, whichever is earlier, no coercive action shall be taken against them.
8. With the aforesaid directions, this application under Section 482 Cr.P.C. stands disposed of.
Order Date :- 24.4.2025/Nitin Verma