Allahabad High Court
Smt. Murati Devi And Others vs State Of U.P. & Another on 21 January, 2010
Court No. - 28 Case :- APPLICATION U/S 482 No. - 192 of 2010 Petitioner :- Smt. Murati Devi And Others Respondent :- State Of U.P. & Another Petitioner Counsel :- Dan Bahadur Yadav Respondent Counsel :- Govt. Advocate Hon'ble Shri Kant Tripathi,J.
Heard the learned counsel for the applicants and the learned AGA and perused the record.
The investigating officer, on completion of the investigation, found sufficient materials against the applicants and accordingly submitted the charge sheet. The learned Magistrate has taken cognizance of the offences. The materials collected during the investigation fully justify submission of the charge sheet by the investigating officer and taking of cognizance by the Magistrate. There does not appear to be any justification to exercise inherent power under section 482 CrPC. It is however, provided that the bail prayer of the applicants Smt. Murati Devi, Lalji, Achchhey Lal and Ram Newaj in case no. 4049 of 2009 (State Vs. Smt. Murti Devi) under sections 419, 420, 467, 468, 120B IPC, police station Machhali Shahar, district Jaunpur shall be disposed of by the courts below in the light of the principles laid down in the case of Lal Kamlendra Pratap Singh versus State of U.P. & others (2009) 4 SCC 437.
With the aforesaid observations, the petition under section 482 CrPC is disposed off finally.
Order Date :- 21.1.2010 MTA