Sudeep Kumar Sinha And Anr. vs The State Of U.P. And Anr.
2022 Latest Caselaw 10312 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 203 of 2016
 

 
Applicant :- Sudeep Kumar Sinha And Anr.
 
Opposite Party :- The State Of U.P. And Anr.
 
Counsel for Applicant :- Arvind Kumar Tiwari
 
Counsel for Opposite Party :- Govt. Advocate
 

 
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 dated 29.09.2010 filed in Crime No.0160 of 2010, under Sections 420, 467, 468, 471, 504, 506 and 120-B IPC lodged at Police Station Sarojani Nagar, District Lucknow, for quashing of the orders dated 07.02.2011 and 22.07.2015 and for quashing of the proceedings of Criminal Case No.89 of 2011 (State Vs. Sudeep Kumar Sinha and others).

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 07 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).

Order Date :- 16.8.2022

MVS/-