Ratan Shukla vs The State Of U.P. Thru. Addl. Chief ...
2022 Latest Caselaw 10019 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 5335 of 2022
 
Applicant :- Ratan Shukla
 
Opposite Party :- The State Of U.P. Thru. Addl. Chief Secy. Home, Lko. And Others
 
Counsel for Applicant :- Rajendra Prasad Tiwari,Shweta Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Heard 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 charge-sheet filed in Crime/FIR No. 0631 of 2009, under Sections 427, 504 and 506 IPC lodged at Police Station Hussainganj, District Lucknow and for quashing of the order dated 04.01.2010 passed by the learned Additional Chief Judicial Magistrate (I), Lucknow in Case No.3494 of 2012 (State Vs. Ratan Shukla) by means of which the applicant has been summoned to face trial.

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/-