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Allahabad High Court

Smt. Reena Yadav vs State Of U.P. And Another on 17 October, 2023

Author: Sanjay Kumar Singh

Bench: Sanjay Kumar Singh





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:200663
 
Court No. - 88
 

 
Case :- APPLICATION U/S 482 No. - 27841 of 2023
 

 
Applicant :- Smt. Reena Yadav
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Satya Narayan Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Singh,J.
 

Heard learned counsel for the applicant, learned Additional Government Advocate for the State of U.P./opposite party no.1 and perused the record.

This application under Section 482 Cr.P.C. has been filed by the applicant to quash the summoning order dated 21.07.2022 and proceedings of complaint case no. 7715 of 2021 (Kamal Singh vs. Smt. Reena Yadav), under Section 406 I.P.C., Police Station Sikandra, District Agra pending in the court of Additional Chief Judicial Magistrate, Court No. 2, Agra.

At the outset learned counsel for the applicant gave up his challenge to the aforesaid summoning order and criminal proceedings against the applicant and confined his submission requesting to grant some protection to the applicant to surrender before the concerned court below. The learned counsel for the applicant further stated at the Bar that he is not pressing any other prayer made in this application on merits and prayed that a direction may be issued to the concerned courts below to consider and decide the bail application of the applicant expeditiously.

Learned A.G.A. for the State of U.P. submits that in case the applicant is not pressing the relief as sought for by him on merits and wants to surrender before the concerned court below, he has no objection if the Court grants protection to him for a short period.

In view of the above, the relief as sought by the applicant in the instant application is refused.

However considering the aforesaid alternative prayer made by learned counsel for the applicant, it is directed that the applicant shall surrender before the concerned court below within two weeks from today and in case applies for bail, the bail application of the applicant shall be disposed of expeditiously by the courts below in accordance with law and keeping in view the guidelines as 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.

For the period of two weeks from today or till the time of surrender of the applicant before the concerned court below, whichever is earlier, he shall not be arrested in the above case.

With the above observations and directions, this application under Section 482 Cr.P.C. is disposed of.

Order Date :- 17.10.2023 Saurabh