Kailash And 2 Others vs State Of U.P. And Another
2022 Latest Caselaw 11116 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- APPLICATION U/S 482 No. - 21941 of 2022
 

 
Applicant :- Kailash And 2 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Mahendra Kumar Sharma,Pavan Kishore
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Pavan Kishore, learned counsel for the applicants after arguing for sometime on instructions submits that he is not pressing the prayers made in this application for quashing the charge-sheet dated 22.6.2019 and the cognizance order dated 12.12.2019 and prayed that the applicants are desirous to appear before the trial court within a period of two weeks, file bail applications and in case the bail application is filed, the same may be decided expeditiously in view of the judgment of Supreme Court in Satender Kumar Antil vs. Central Bureau of Investigation and another, (2021) 10 SCC 773.

In view of the above, prayers made in this application are rejected.

Application is disposed of with the direction that in the event applicants honour their undertaking and file appropriate bail applications, Trial Court will undertake all endeavour to decide the same expeditiously in accordance with law considering the judgment passed by Supreme Court in Satender Kumar Antil vs. Central Bureau of Investigation and another, (2021) 10 SCC 773.

Order Date :- 23.8.2022

SB