Maharoon Nisha v. State Of U.P. Thru. Prin. Secy. Home Deptt. Civil Sectt. Lko And Another

Neutral Citation No. - 2024:AHC-LKO:38209

Court No. - 15 Case :- APPLICATION U/S 482 No. - 4587 of 2024 Applicant :- Maharoon Nisha Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt. Civil Sectt. Lko And Another Counsel for Applicant :- Ramkripal Yadav Counsel for Opposite Party :- G.A.

Hon'ble Karunesh Singh Pawar,J.

Heard learned counsel for petitioner as well as learned Additional Government Advocate for State.

The present 482 Cr.P.C. petition has been filed quashing of the proceeding of Criminal Case No.-31101/24, State Vs maharoon Nisha, arising out of Case Crime No.- 455/2023, u/s-67A IT Act, Police Station- Thakurganj, District- Lucknow, pending in the Court of Learned special Chief Judicial Magistrate/Custom, Lucknow as well as Charge-Sheet dated 17/07/2023 and Summoning order dated 20/03/2024, in the interest of justice.

Learned counsel for petitioner, after arguing for some time, submits that present petition may be dismissed as not pressed with liberty to file a bail application which may be decided in view of law laid down by Supreme Court in "Satender Kumar Antil versus Central Bureau of Investigation and another, Special Leave to Appeal (Cri)No.5191 of 2021" to which learned A.G.A. has no objection.

In view of the above, prayer for quashing the impugned proceeding is refused. So far as other prayer is concerned, it is provided that in case the petitioner appears before the trial court within two weeks from today and applies for bail, the same shall be decided expeditiously, in view of the law laid down by Supreme Court in Satender Kumar Antil's case (supra).

The petition is disposed of accordingly.

Order Date :- 21.5.2024 R.C.