Allahabad High Court
Vinod Kumar Sharma And Another vs State Of U.P. And Another on 25 July, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 82 Case :- APPLICATION U/S 482 No. - 12484 of 2022 Applicant :- Vinod Kumar Sharma And Another Opposite Party :- State Of U.P. And Another Counsel for Applicant :- Prem Chandra Dwivedi Counsel for Opposite Party :- G.A. Hon'ble Brij Raj Singh,J.
Heard learned counsel for the applicants and learned A.G.A. for the State.
This application under Section 482 Cr.P.C. has been filed for quashing the order dated 03.03.2022 passed by Additional Sessions Judge, Court No. 16, Agra, in Criminal Revision No. 524 of 2019 as well as order dated 27.07.2019 passed by Additional Chief Judicial Magistrate, Court No. 9, Agra, (State vs. Vinod Kumar Sharma and another), in S.T. No. 503 of 2013, arising out of Case Crime No. 547 of 2013, under Sections 323, 324, 325, 504 IPC, Police Station- Sadar Bazar, District Agra, and a further prayer to stay the entire proceedings of the aforesaid case.
Learned counsel for the applicants has submitted that non-bailable warrant has also been issued against the applicants after filing this U/S 482 Cr.P.C application.
At the very outset, counsel for the applicants states that the applicants will surrender before the court below and apply for bail.
It is therefore, directed that in case the applicants surrender before the court below within one month from today and prefer bail applications, it will decide the said bail applications, as expeditiously as possible, taking into account the law laid down by the Supreme Court in Satender Kumar Antil Vs. Central Bureau of Investigation and another passed in Special Leave to Appeal (Crl.) No(s). 5191 of 2021 on 07.10.2021 and decide it in accordance with law.
The application U/s 482 Cr.P.C. stands disposed of.
Order Date :- 25.7.2022 v.k.updh.