Allahabad High Court
Shailendra Singh @ Mukesh And Another vs State Of U.P.And Another on 1 August, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 64 Case :- APPLICATION U/S 482 No. - 9038 of 2022 Applicant :- Shailendra Singh @ Mukesh And Another Opposite Party :- State Of U.P.And Another Counsel for Applicant :- Rajesh Kumar Shukla,Dhruv Narayan Singh Counsel for Opposite Party :- G.A. Hon'ble Arvind Kumar Mishra-I,J.
Heard learned counsel for the applicants as well as learned A.G.A. for the State and perused the record.
This application under Section 482 Cr.P.C. has been filed for quashing the charge sheet No.A-151/2021 dated 29.11.2021 and its cognizance order dated 23.02.2022 as well as entire proceeding of Case No. 169 of 2020, (State vs. Shailendra Singh and others), arising out of Case Crime No. 165 of 2021, under Sections - 323, 354, 506 I.P.C., Police Station - Sarpatha, District - Jaunpur, pending in the court of Additional Chief Judicial Magistrate-III, Jaunpur.
At the very outset, learned counsel for the applicants has submitted that the applicants relinquish the prayer for quashment and wish to move bail application before the trial court in view of the guidelines / observations given by Hon'ble The Apex Court in the case of Satendra Kumar Antil vs. Central Bureau of Investigation and another reported in ( 2021) 10 SCC 773.
Learned A.G.A. has no objection.
Considering the above submissions and taking into consideration the facts and circumstances of the case, it is provided that in case the applicants appear before the court concerned within one month from today and move application for bail, the same shall be considered and disposed of in terms of the guidelines / observations given by Hon'ble The Apex Court in the case of Satendra Kumar Antil vs. Central Bureau of Investigation and another reported in ( 2021) 10 SCC 773.
For a period of one month from today, no coercive action shall be taken against the applicants.
It is made clear that in the event no such application is moved within the time prescribed above, this order will be of no avail to the applicants.
With the above direction, the instant application under Section 482 Cr.P.C. is finally disposed of.
Order Date :- 1.8.2022 S Rawat