Allahabad High Court
Satish Rai (Gm), Goldrush Sales & ... vs State Of U.P. & Anr. on 17 October, 2019
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 13 Case :- U/S 482/378/407 No. - 7314 of 2019 Applicant :- Satish Rai (Gm), Goldrush Sales & Services Ltd Opposite Party :- State Of U.P. & Anr. Counsel for Applicant :- Prashant Agarwal,Rohit Kannojiya Counsel for Opposite Party :- G.A. Hon'ble Dinesh Kumar Singh,J.
1. Heard learned counsel for the petitioner as well as learned Additional Government Advocate and perused the record.
2. By means of this petition preferred under Section 482 Cr.P.C. the petitioner has prayed for quashing the charge sheet no.62A of 2012, under Section 504 IPC and the entire proceedings in Case No.2964 of 2013 arising out of Case Crime No.946A of 2011, State of U.P. vs. Satish Rai, at Police Station Gomti Nagar, District Lucknow, pending in the court of Chief Judicial Magistrate, Lucknow, the summoning order dated 2.4.2013 and the bailable warrant order dated 6.9.2019.
3. Learned counsel for the petitioner submits that he would like to file an application for discharge under the provisions of Cr.P.C., to which learned counsel for the State, does not have any objection.
4. Accordingly, the petitioner is granted liberty to file an application in conformity with the provisions of Cr.P.C., within a period of fifteen days from today. After the said application is filed, learned trial Court is directed to dispose of the same within a period of forty five days thereafter. The petitioner is also granted liberty to appear through his counsel. Till expiry of sixty days, no coercive steps shall be taken against him.
5. With the aforesaid observations / directions, the petition stands disposed of.
Order Date :- 17.10.2019 Rao/-