Allahabad High Court
Manoj Kannodia And Another vs State Of U.P. And Another on 30 October, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:206447 Court No. - 93 Case :- APPLICATION U/S 482 No. - 39745 of 2023 Applicant :- Manoj Kannodia And Another Opposite Party :- State of U.P. and Another Counsel for Applicant :- Intekhab Alam Khan Counsel for Opposite Party :- G.A. Hon'ble Arun Kumar Singh Deshwal,J.
1. Heard Sri Intekhab Alam Khan, learned counsel for the applicants and Sri Pushpendra Singh Jadon, learned AGA for the State.
2. The present 482 Cr.P.C. application has been filed to quash the entire proceedings of Complaint Case No.689 of 2013 (Ganesh Seeds Vs Shakun Seeds), under Section-138 of N.I. Act, 1881, Police Station-Jalaun, District-Jalaun, pending in the court of learned Judicial Magistrate, Jalaun.
3. At the very outset, learned counsel for the applicants submits that the applicants do not want to press the prayer for quashing the proceeding of impugned complaint case and submits that they want to surrender and apply for bail if suitable protection is granted to them.
4. Considering the aforesaid submission, the present application is disposed of with a direction that if the applicants surrender and moves an application for bail before the court below within three weeks from today, then their application shall be considered in view of the law laid down in Satendra Kumar Antil vs. Central Bureau of Investigation and Another, (2021) 10 SCC 773.
5. For a period of four weeks or till disposal of the bail application, whichever is earlier, no coercive action shall be taken against the applicants.
Order Date :- 30.10.2023 S.Chaurasia