Umrav Singh And Another vs State Of U.P. And Another
2022 Latest Caselaw 10838 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 87
 

 
Case :- APPLICATION U/S 482 No. - 24254 of 2022
 

 
Applicant :- Umrav Singh And Another
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Mazhar Ullah,Rizwan Ahmad
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sameer Jain,J.

Heard Sri Mazhar Ullah, learned counsel for the applicants, Sri Varun Kumar Agnihotri, learned Brief Holder for the State and perused the record of the case.

By way of the present application, the applicants made a prayer to quash the proceedings of Complaint Case No. 9091 of 2015 as well as summoning order dated 25.03.2016 and N.B.W. 21.09.2016, under Section 304 IPC, Police Station Amroha Nagar, District Amroha pending in the court of Chief Judicial Magistrate, Amroha.

Sri Mazhar Ullah, learned counsel for the applicants does not want to press the prayer made in the application. He confines his prayer only to the extent that a direction be given to the court concerned to decide the bail application of the applicants in the light of the law laid down by the Apex Court in the case of Satender Kumar Antil Vs. Central Breau of Investigation, reported in 2021 (10) SCC 773.

Learned AGA is having no objection, if such a direction is given to the court concerned to decide the bail application of the applicants in the light of the judgment of the Apex Court in the case of Satender Kumar Antil (supra).

Accordingly, it is directed that if applicants appear before the trial court within three weeks from today and apply for bail then, their bail application shall be decided by the court below on the basis of law laid down by the Apex Court in the case of Satender Kumar Antil (supra).

With these direction/observation, the present application is, accordingly, disposed of.

Order Date :- 22.8.2022

AK Pandey