Keshari Nandan @ Kuldeep ... vs State Of U.P. And Anr.
2022 Latest Caselaw 11111 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 564 of 2018
 

 
Applicant :- Keshari Nandan @ Kuldeep Srivastav And Ors.
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Applicant :- Rajendra Pratap Singh,Arvind Pratap Singh,Dushyant Singh,Nirbhay Singh
 
Counsel for Opposite Party :- Govt. Advocate,Arvind Kumar Srivastava
 

 
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 order dated 28.06.2017, by means of which the applicants have been summoned to face trial, for quashing of the revisional order dated 17.01.2018 and for quashing of the proceedings of Complaint Case No.2753 of 2016 (Smt. Priya Srivastava Vs. Keshari Nandan alias Kuldeep and others), pending in the Court of Additional Chief Judicial Magistrate, Court No. 21, Sultanpur

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 10 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 :- 23.8.2022

MVS/-