Mr. Mandeep Singh vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 11129 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 5530 of 2022
 

 
Applicant :- Mr. Mandeep Singh
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt. Govt Of U.P. Civil Sectt. Lko.
 
Counsel for Applicant :- Azmi Yousuf
 
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 charge sheet dated 29.11.2020 and the entire proceedings of Case No.4083 of 2021, arising out of Case Crime No.0319 of 2019, under Section 420 IPC and Section 29(1)(a) and 29(1)(C) of the Insecticides Act, 1968, Police Station Singahi, District Lakhimpur.

2. Learned counsel for the petitioner 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/-