Poonam And 2 Others vs State Of U.P.And Another
2022 Latest Caselaw 10887 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- APPLICATION U/S 482 No. - 18393 of 2022
 

 
Applicant :- Poonam And 2 Others
 
Opposite Party :- State Of U.P.And Another
 
Counsel for Applicant :- Prem Chandra Dwivedi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Sri Prem Chandra Dwivedi, learned counsel for applicants submits that applicants are women and they have already been granted bail for the offence under Sections 323, 504, 506 and 325 I.P.C. and now by the cognizance order dated 11.08.2021, Section 308 I.P.C. has been added.

learned counsel for the applicants submits that the applicants are pressing the prayers made in this application to challenge the impugned summoning order. However, they are desirous to appear before the learned trial Court. He further submits that appropriate direction be issued to consider their bail application in accordance with law and taking note of the judgment of the Supreme Court in the case of Satendra Kumar Antil vs. Central Bureau of Investigation and another reported in ( 2021) 10 SCC 773.

Learned A.G.A. for the State and Sri Sohan Lal Yadav, learned counsel who has appeared for opposite party No.2 have no objection to the prayer made by learned counsel for the applicants.

In view of the above, the prayer made in this application is rejected.

This application is disposed of only to the extent that in the event, the applicants appear before the learned trial Court in Case No. 34956 of 2021 (State Vs. Shyam Sunder and others) within a period of three weeks from today and file bail application, the same shall be considered in the light of the judgment of the Supreme Court in the case of Satendra Kumar Antil (supra).

Order Date :- 22.8.2022

Nirmal Sinha