Abhay Singh And 3 Others vs State Of U.P. And 3 Others
2022 Latest Caselaw 10895 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- APPLICATION U/S 482 No. - 20878 of 2022
 

 
Applicant :- Abhay Singh And 3 Others
 
Opposite Party :- State Of U.P. And 3 Others
 
Counsel for Applicant :- K.K.Rao,Pradeep Kumar Srinette
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Sri K.K. Rao, learned counsel for the applicants, after arguing at some length, on instructions, submits that this application is not pressed on merit and further submits that applicants are desirous to appear before the learned trial Court in pursuance of charge sheet dated 15.06.2020, cognizance along with summoning order dated 13.01.2021 and non bailable warrant dated 17.05.2022 passed in Special Trial No. 13/2021 (State Vs. Abhay Singh and others) arising out of Case Crime No. 0058 of 2020 and further prays that learned trial Court be directed to consider their bail application in view of the judgment passed by 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 has no objection if such a prayer of counsel for the applicants is allowed.

In view of the above submissions, 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 above referred case within a period of two weeks 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