Allahabad High Court
Arshe Azam And Another vs State Of U.P. And Another on 5 December, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 88 Case :- APPLICATION U/S 482 No. - 36352 of 2022 Applicant :- Arshe Azam And Another Opposite Party :- State of U.P. and Another Counsel for Applicant :- Mahesh Kumar Shukla Counsel for Opposite Party :- G.A. Hon'ble Syed Aftab Husain Rizvi,J.
Heard learned counsel for the applicants, learned A.G.A. for the State and perused the record.
The present application U/s 482 Cr.P.C. has been filed to quash the charge-sheet dated 08.03.2022 as well as cognizance order dated 14.03.2022 in case crime no.0014 of 2022, under section 269, 270, 291, 336 IPC and 5/15 Environment Protection Act, 1986, P.S. Chowk, District Varanasi pending in the court of Chief Judicial Magistrate, Varanasi.
Learned counsel for the applicant submitted and prayed that he is not pressing the prayer for quashing the cognizance order and charge-sheet. He is only confining his prayer only for a direction of expeditious disposal of bail application.
In view of the submission made by the learned counsel for the applicant, the prayer for quashing the cognizance order and charge-sheet is hereby refused.
The application U/s 482 Cr.P.C. is disposed of with a direction that if applicant move bail application before the court concerned, it shall be decided expeditiously in accordance with settled principle of law.
Order Date :- 5.12.2022 C. MANI