Smt. Neelam Singh And Anr. vs State Of U.P. And Anr.
2022 Latest Caselaw 10340 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 6872 of 2016
 

 
Applicant :- Smt. Neelam Singh And Anr.
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Applicant :- Arun Kumar Verma,Arun Kumar Yadav
 
Counsel for Opposite Party :- Govt. Advocate,Parmanmand Sharma
 

 
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 no.155/16 dated 29.05.2016 filed in Crime No.0304 of 2015, under Sections 498-A, 504, 406 and 420 IPC read with Section 3/4 Dowry Prohibition Act lodged at Police Station Gazipur, District Lucknow and for quashing of proceedings of Case No.40160 of 2016 (State Vs. Munni Singh and others), pending in the Court of learned Special Chief Judicial Magistrate, Custom, Lucknow, so far as it relate to the applicant.

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).

Order Date :- 16.8.2022

MVS/-