Allahabad High Court
Shamsher Ali (Mama) And 10 Ors vs State Of Up And Another on 11 September, 2019
Author: Sanjay Kumar Singh
Bench: Sanjay Kumar Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 70 Case :- APPLICATION U/S 482 No. - 32749 of 2019 Applicant :- Shamsher Ali (Mama) And 10 Ors Opposite Party :- State Of Up And Another Counsel for Applicant :- Mithilesh Kumar Tiwari Counsel for Opposite Party :- G.A. Hon'ble Sanjay Kumar Singh,J.
Heard learned counsel for the applicants, learned Additional Government Advocate for the State/opposite party no.1 and perused the record with the assistance of learned counsel for the parties.
This application under Section 482 Cr.P.C. has been filed by the applicants to quash the charge-sheet dated 10.05.2019, cognizance order dated 10.07.2019 and the entire proceedings of Criminal Case No. UPBJ040051272019 (State of U.P. vs Riyasat and others), arising out of Case Crime No. 412 of 2018, under sections 498-A, 147, 148, 149, 452, 354, 323, 307, 506 and 507 IPC and section 3/4 of Dowry Prohibition Act, Police Station Haldaur, district Bijnor pending in the court of learned Additional Chief Judicial Magistrate, Court No. 1, Bijnor.
Learned counsel for the applicants after advancing his arguments at some length and putting certain query by the Court, gave up his challenge to the aforesaid impugned charge-sheet dated 10.05.2019 against the applicants and confined his submission requesting to grant some protection to the applicants to surrender before the concerned court below. Learned counsel for the applicants further stated at the Bar that he is not pressing any other prayer made in this application on merits and prayed that a direction may be issued to the concerned courts below to consider and decide the bail application of the applicants expeditiously in accordance with law.
In view of above, the relief as sought by the applicants in the instant application is refused.
Considering the aforesaid prayer made by learned counsel for the applicants, it is directed that in case applicants appear before the concerned court below within 45 days from today and apply for bail, the bail application of the applicants shall be heard and disposed of expeditiously by the courts below in accordance with law keeping in view of the Seven Judges' decision of this Court in the case of Amrawati and another Vs. State of U.P. reported in 2005 Criminal Law Journal 755 as well as judgement of the Apex Court in the case of Lal Kamlendra Pratap Singh Vs. State of U.P., (2009) 4 Supreme Court Cases, 437.
For the period of 45 days from today or till the date of appearance of the applicants before the concerned court below, whichever is earlier, no coercive action shall be taken against the applicants in the above case.
With the above observations and directions, this application under Section 482 Cr.P.C. is disposed of.
Order Date :- 11.9.2019 Sazia