Allahabad High Court
Kuldeep Singh And 2 Others vs State Of U.P. And Another on 27 November, 2024
Author: Dinesh Pathak
Bench: Dinesh Pathak
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:186003 Court No. - 76 Case :- APPLICATION U/S 482 No. - 28143 of 2024 Applicant :- Kuldeep Singh And 2 Others Opposite Party :- State of U.P. and Another Counsel for Applicant :- Mashaluddin Shah Counsel for Opposite Party :- G.A.,Shashi Kumar Tiwari Hon'ble Dinesh Pathak,J.
1. Heard learned counsel for the applicants and learned A.G.A. for the State-respondent.
2. The applicants have invoked the inherent jurisdiction of this Court under Section 482 Cr.P.C. for quashing the Charge sheet dated 20.10.2023 in Case Crime No. 158 of 2023 u/s 323, 324, 342, 504, 506 I.P.C. and Section 3(1)?,?, 3(2)5A of S.C./S.T Act, Police Station- Dauki, District- Agra as well as to stay the further proceeding registered in aforesaid criminal case.
3. After due deliberation at length, learned counsel for the applicants chose not to press the instant application on merits. However, he has urged for interim protection to the present applicants so that they may appear before the court below and participate in the court proceedings. It is submitted that present applicants are ready and willing to appear before the court below to cooperate in the trial. They have never intended to ignore the court proceedings. As such, some protection may be granted.
4. Learned A.G.A. has no objection in case protection is granted to the present applicants to enable them to appear before the court below to participate in the court proceedings.
5. In this conspectus, as above, no useful purpose would be served to keep this matter pending, therefore, this Court deems it appropriate to finally dispose of the present application, without making any observation on the merits of the case as mentioned in the present application, with a direction that in case present applicants appear/surrender and move bail application before the court below within a period of three weeks from today, same shall be considered and decided in accordance with law expeditiously, preferably within a period of three weeks thereafter.
6. For a period of six weeks or till the decision on the bail application, whichever is earlier, no coercive action shall be taken against the present applicants in aforesaid criminal case.
7. As per observation made above, instant application is disposed of.
Order Date :- 27.11.2024 Sumit K.