Allahabad High Court
Rakesh Kumar And Another vs State Of U.P. Thru. Prin. Secy. Deptt. Of ... on 6 August, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2025:AHC-LKO:45839 Court No. - 14 Case :- APPLICATION U/S 482 No. - 6333 of 2025 Applicant :- Rakesh Kumar And Another Opposite Party :- State Of U.P. Thru. Prin. Secy. Deptt. Of Home Lko. And Another Counsel for Applicant :- Srees Kumar Srivastava Counsel for Opposite Party :- G.A. Hon'ble Shree Prakash Singh,J.
1. Heard learned counsel for the applicants, learned A.G.A. for the State and perused the record.
2. Instant application under Section 482 Cr.P.C./ 528 B.N.S.S. has been filed with the following prayer:-
"I. Pass an order or direction thereby for quashing of the charge sheet, dated 14.09.2016, concerning Case Crime no.220 of 2015, under section 3/7 Essential Commodities Act, Police Station- Ajgain, District- Unnao as well as for the quashing of the summoning order dated 17.02.2018, in Case No. 348 of 2018 passed by learned Additional Chief Judicial Magistrate -1, Unnao so for its relates to the petitioners."
3. Counsel for the applicants contends that the chargesheet has been filed under section 3/7 of the Essential Commodities Act, 1955, whereas the case of the present applicants is squarely covered with the ratio of the Judgment rendered by this court in Criminal Misc.Anticipatory Bail Application under section 438 Cr.P.C. bearing no. 4344 of 2021,(Daudayal Sharma Vs State of U.P. and 2 Others) and further in case of Lakshman Prasad and Another Vs. State of U.P., Criminal Misc. Anticipatory Bail Application under section 438 Cr.P.C. No. 538 of 2021.
4. During course of his arguments, he has placed reliance on para nos. 4 & 5 of the case of Daudayal Sharma Vs State of U.P. and 2 Others (Supra), which are extracted here-in-under :-
"4. In view of above legal propositions the offence is not non-bailable. Cognizance of such an offence can be taken but in the absence of any other provisions showing the offence to be non-bailable, the offence would continue to be bailable in view of Schedule-II to the Code of the Criminal Procedure, 1973.
5.......
The above legal position is not clear to most of the Investigating Officers and the courts below and therefore, the bail application of the accused persons in such cases are rejected by the Magistrate and the special courts treating the offences to be non-bailable. Hence, it would be appropriate to protect the applicant's interest for limited period."
5. Considering the submissions of learned counsel for the parties and after perusal of the material placed on record, it is evident that the chargesheet has been filed against the present applicants under section 3/7 of the Essential Commodities Act, 1955. The coordinate Bench of this court has passed the order in Crl.Misc. Anticipatory Bail Application under section 438 Cr.P.C. bearing no. 4344 of 2021, wherein it has been held that offence under section 3/7 of the Essential Commodities Act, is not non-bailable and further held that cognizance of such an offence can be taken, but, in absence of any other provisions showing the offence to be non-bailable, the offence would continue to be bailable in view of the Scheduled-II to the Code of Criminal Procedure, 1973. This court has further noticed the fact that during the course of the investigation, the present applicant was not arrested and thus his case is also covered with the ratio of the Judgment of the Apex Court in the case of Siddharth Vs. State of U.P., 2021 SCC Online SC, 615.
6. At this stage, learned counsel for the applicants submits that he does not want to press the application and seeks liberty to file bail application before the learned trial court which may be decided in view of law laid by Hon'ble Supreme Court's judgment in the case of Satender Kumar Antil versus Central Bureau of Investigation and another (2022)10 SCC 51.
7. Learned A.G.A. has no objection to the prayer made by learned counsel for the applicants.
8. On due consideration to the submissions of learned counsel for the parties', it is provided that in case, the applicants appear before the trial court within two weeks from today and file bail application, the same shall be decided expeditiously in view of law laid down in the case of Satender Kumar Antil (supra) and in the light of the observations made above.
9. The application is disposed of accordingly.
Order Date :- 6.8.2025 Mohd. Sharif