Allahabad High Court
Ganga Dayal Shakya And Anothers vs Central Bureau Of Investigation Acb Lko ... on 6 April, 2022
Author: Karunesh Singh Pawar
Bench: Karunesh Singh Pawar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 13 Case :- APPLICATION U/S 482 No. - 1607 of 2022 Applicant :- Ganga Dayal Shakya And Anothers Opposite Party :- Central Bureau Of Investigation Acb Lko And Another Counsel for Applicant :- Anil Singh Counsel for Opposite Party :- Anurag Kumar Singh Hon'ble Karunesh Singh Pawar,J.
The petition has been filed under Section 482 CrPC for quashing charge-sheet dated 19.11.2020 under sections 120-B, 511, 420, 467, 468, 471 I.P.C. and summoning order dated 24.12.2020 passed by Special Judicial Magistrate, CBI, district Lucknow.
Heard learned counsel for the petitioners and Mr. Anurag Kumar Singh, learned counsel for the C.B.I. Notice to respondent No.2 is dispensed with.
After arguing for some time, learned counsel for the petitioners submits that he may be permitted to file an anticipatory bail application before the trial court and the same may be decided expeditiously.
Mr. Anurag Kumar Singh, learned counsel for the C.B.I. has no objection to this innocuous prayer.
In view of the above, without entering into merit of the case, it is provided that in case the petitioners file an anticipatory bail application within ten days from today, the same shall be decided by the trial court expeditiously. The prayer for interim direction, if any shall be considered by the trial court on the first day.
The petition is disposed of.
Order Date :- 6.4.2022 kkb/