Anshu Bhadoria @ Ajeet Singh vs State Of U.P. Thru. Home Secy. Lko. ...
2022 Latest Caselaw 11127 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 5538 of 2022
 

 
Applicant :- Anshu Bhadoria @ Ajeet Singh
 
Opposite Party :- State Of U.P. Thru. Home Secy. Lko. And Another
 
Counsel for Applicant :- Beant Singh,Sunil Kumar Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh,J.

1.The present petition under Section 482 Cr.P.C. has been filed seeking quashing of the charge sheet and the entire proceedings of Case No.932 of 2020, arising out of Case Crime No.0506 of 2019, under Section 2/3 Public Property Damage Act, Police Station Para, District Lucknow, pending in the court of Judicial Magistrate-II, Lucknow.

2. Learned counsel for the petitioners submits that the petitioner wants to surrender before the trial court and applies for regular bail. Only prayer is that while considering the bail application of the petitioner, 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 and others: SLP(Crl) No.5191 of 2021.

3. Considering the aforesaid submission, present petition is disposed of with liberty to the petitioner to surrender before the trial Court within a period of seven days and apply for regular bail. Trial Court is directed to consider the bail application of the petitioner 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

Rao/-