Tribhuwannath And 3 Others vs State Of U.P. And Another
2022 Latest Caselaw 11117 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- APPLICATION U/S 482 No. - 19582 of 2022
 

 
Applicant :- Tribhuwannath And 3 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Vivek Kumar Tiwari
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Sri Vivek Kumar Tiwari, 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 07.12.2019 as well as N.B.W. order dated 07.04.2022 in Case No. 659 of 2020 (State vs. Tribhuwan Nath and others), arising out of Case Crime No. 0324 of 2018 under Sections 419, 420, 467, 468 and 471 I.P.C., Police Station- Badlapur, District- Jaunpur pending in the Court of Additional Chief Judicial (SD) 1st, Jaunpur 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. 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 within a period of four weeks and file bail application, the same shall be considered in accordance with law.

Order Date :- 23.8.2022

Nirmal Sinha