Deep Kumar And Ors. vs State Of U.P. And Anr.
2022 Latest Caselaw 10541 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 744 of 2018
 

 
Applicant :- Deep Kumar And Ors.
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Applicant :- Anil Kumar Tiwari,Amit Kumar Singh,Virijendra Kumar Singh
 
Counsel for Opposite Party :- Govt. Advocate,R.P.Shukla,Rama Pati Shukla
 

 
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.41/2016 dated 03.06.2016 filed in Crime No.12/2016, under Sections 498-A, 323, 494 and 506 IPC read with Section 3/4 Dowry Prohibition Act lodged at Police Station Mahila Thana, District Faizabad (now Ayodhyaji) and for staying proceedings of Criminal Case No.03/2017 (State Vs. Deep Kumar and others), pending in the Court of Civil Judge, Senior Division Ist, District Faizabad (now Ayodhyaji).

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 15 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 :- 17.8.2022

MVS/-