Rekha Rastogi vs State Of U.P. And Another
2022 Latest Caselaw 10684 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 932 of 2021
 

 
Applicant :- Rekha Rastogi
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Nitin Rastogi,Anuj Verma,Karuna Shanker Rastogi
 
Counsel for Opposite Party :- G.A.,Vaibhav Upadhyay
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Present petition under Section 482 Cr.P.C. has been filed seeking quashing of the Charge-sheet of Criminal Case No. 38 of 2020, under sections 419,420,504,506 I.P.C., Police Station-Bakshi Ka Talab, district-Lucknow, pending in the court of Additional Chief Judicial Magistrate-II, Lucknow. It has further been prayed to quash the summoning order dated 24-09-2020, so far as it relates to petitioner passed by the learned Additional Chief Judicial Magistrate-V, Lucknow in Criminal Case No. 1534 of 2020, arising out of Case Crime No. 38 of 2020, under sections 419,420,504,506 I.P.C., Police Station-Bakshi Ka Talab, district-Lucknow.

2. Learned counsel for the petitioner submits that the petitioner wants to surrender and apply for regular bail. Only prayer is that while considering the bail application of the petitioner, 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.

3. Considering the aforesaid submission, present petition is disposed of with liberty to the petitioner to surrender before the trial Court within a period of 7 days and apply for regular bail. Trial Court is directed to consider the bail application of the petitioner 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 :- 18.8.2022

AKS