Ravi Chand @ Suddu And Another vs State Of U.P. Thru Prin Secy Deptt ...
2022 Latest Caselaw 10016 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 5348 of 2022
 
Applicant :- Ravi Chand @ Suddu And Another
 
Opposite Party :- State Of U.P. Thru Prin Secy Deptt Of Home U.P. Civil Sectt Lko And Another
 
Counsel for Applicant :- Santosh Kumar Dwivedi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Heard Mr. Sandeep Singh, Advocate, holding brief of Mr. S.K. Dwivedi, learned counsel for the applicant(s) as well as learned Additional Government Advocate, representing respondent no. 1-State, and gone through the record.

2. By way of this application under Section 482 CrPC the applicant(s) has/have prayed for quashing of the order dated 08.07.2022 passed by the learned Judicial Magistrate, Shravasti in Criminal Case No.6179 of 2020 (State Vs. Ravi Chand alias Suddu & another) whereby the application moved by the applicants for discharging them from offence lodged vide FIR No.0138 of 2019, under Sections 323, 341, 504 and 506 IPC, Police Station Gilaula, District Shravasti has been rejected.

3. Learned counsel for the applicant(s) submits that the applicant(s) want(s) to surrender and apply for regular bail. Only prayer is that while considering the bail application of the applicant(s), trial Court should take into consideration order dated 07.10.2021 read with judgment dated 11.07.2022 of the Supreme Court rendered in the case of Satender Kumar Antil vs Central Bureau of Investigation & Ors: SLP(Crl) No.5191 of 2021.

4. Considering the aforesaid submission, present application is disposed of with liberty to the applicant(s) to surrender before the trial Court within a period of 10 days and apply for regular bail. Trial Court is directed to consider the bail application of the applicant(s) in accordance with law and also take into account the order of the Supreme Court in the case of Satender Kumar Antil (supra).

The party shall file self attested computer generated copy of this order downloaded from the official website of High Court Allahabad. The concerned Court/Authority/Official shall verify the authenticity of such computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.

Order Date :- 11.8.2022 MVS/-