Raj Kumar Soni vs State Of U.P. Thru. Addl. Chief ...
2022 Latest Caselaw 11124 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 5575 of 2022
 

 
Applicant :- Raj Kumar Soni
 
Opposite Party :- State Of U.P. Thru. Addl. Chief Secy. Home
 
Counsel for Applicant :- Gopal Krishna Dixit
 
Counsel for Opposite Party :- G.A.
 

 
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 charge-sheet dated 21.12.2020 filed in FIR No.01059 of 2020, under Section 3 & 4 Prevention of Damage to Public Property Act lodged at Police Station Kotwali Nagar, District Sultanpur and for quashing of the entire proceedings of Criminal Case No.7103 of 2021, pending in the Court of Chief Judicial Magistrate, 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 07 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/-