Zabir Ali vs State Of U.P. Thru Prin Secy Home ...
2022 Latest Caselaw 10022 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 5352 of 2022
 
Applicant :- Zabir Ali
 
Opposite Party :- State Of U.P. Thru Prin Secy Home Civil Sectt Lko
 
Counsel for Applicant :- Satya Prakash Mishra
 
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 FIR No.0238 of 2021, under Sections 323, 504, 506, 452 and 308 IPC lodged at Police Station Sangramapur, District Amethi, for quashing of the order dated 19.04.2022 by means of which the applicants have been summoned to face trial and for quashing of the entire proceedings of Criminal Case No.2971 of 2022 (State Vs. Zabir Ali), pending in the Court of learned Additional Chief Judicial Magistrate, Court No. 19, Sultanpur.

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/-