Allahabad High Court
Iftekhar Ali vs State Of U.P. And Another on 2 January, 2025
Author: Saurabh Srivastava
Bench: Saurabh Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:73 Court No. - 85 Case :- MATTERS UNDER ARTICLE 227 No. - 14378 of 2024 Petitioner :- Iftekhar Ali Respondent :- State of U.P. and Another Counsel for Petitioner :- Pramod Bhardwaj,Vinay Kumar Upadhyay Counsel for Respondent :- G.A. Hon'ble Saurabh Srivastava,J.
1. Heard learned counsel for the petitioner and learned A.G.A. for the State.
2. This petition under Article 227 of the Constitution of India has been preferred to set-aside the order dated 11.01.2024 passed by learned Chief Judicial Magistrate, Rampur in Criminal Case No.1762/2020 (State of U.P. Vs. Krishna Avtar and Others) as well as order dated 23.05.2024 passed by learned Additional District Judge, Court No.3, Rampur in Criminal Revision No.14 of 2024 (Iftekhar Vs. State of U.P. and Another).
3. At the very outset, learned counsel for petitioner submitted that he is not pressing the petition on merits and confined his prayer only to the extent that the present petition may be disposed of finally with a direction to the court concerned that in case petitioner surrenders before it and apply for bail, his bail application may be considered and decided expeditiously in accordance with law, including the law laid down in the case of Satender Kumar Antil Vs. Central Bureau of Investigation and another (2022 SCC OnLine SC 825) to which learned counsel for the respondents have no objection.
4. In view of the aforesaid, the instant petition is finally disposed of with a direction to the court concerned that in case, the petitioner surrenders before the court concerned within a period of one month from today and apply for bail, his bail applications shall be considered and decided expeditiously in accordance with settled law.
5. However, it is made clear that till one month from today, no coercive action shall be taken against the petitioner herein.
Order Date :- 2.1.2025 Saif