Allahabad High Court
Prem Singh And Another vs State Of U.P. And Another on 3 August, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 87 Case :- APPLICATION U/S 482 No. - 16419 of 2022 Applicant :- Prem Singh And Another Opposite Party :- State of U.P. and Another Counsel for Applicant :- Satish Kumar Shukla Counsel for Opposite Party :- G.A. Hon'ble Om Prakash Tripathi,J.
1. Heard learned counsel for the applicants, learned A.G.A. for the State and perused the record.
2. The present 482 Cr.P.C. application has been filed to quash the impugned charge sheet dated 26.10.2021 and cognizance order dated 22.02.2022 as well as the entire proceedings of Special Case No. 96 of 2022 (State Vs. Prem Singh & another), arising out of Case Crime No. 0332 of 2021, under Sections- 354B, 504, 506 I.P.C. and Section 7/8 POCSO Act, Police Station- Sahawar, District- Kasganj, pending in the court of learned Special Judge (POCSO Act), Kasganj.
3. At this stage, learned counsel for the applicants only submitted that if a direction is issued to the Trial Court regarding bail, the order in that regard will meet the ends of justice.
4. The application is, therefore, disposed of with a direction that if the applicants appear before the court below within 15 days from today and move an application for bail, it shall be disposed of in view of law laid down in Satender Kumar Antil vs. Central Bureau of Investigation and another, (2021) 10 SCC 773 and Brahm Singh and others vs. State of UP and others, 2016 (95) ACC 950.
Order Date :- 3.8.2022 Priya