Surendra Mohan Mishra And Others vs State Of U.P. And Another
2022 Latest Caselaw 11187 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 3376 of 2019
 

 
Applicant :- Surendra Mohan Mishra And Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Pawan Kumar Pandey
 
Counsel for Opposite Party :- Govt. Advocate,Rajan Singh,Rakesh Pathak
 

 
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 no.A-55 dated 21.04.2018 filed in FIR/Crime No.0054 of 2018 under Sections 323, 504, 506, 452 and 427 IPC lodged at Police Station Jahangirganj, District Ambedkar Nagar and for quashing of the order dated 27.09.2018 by means of which he has been summoned to face trial and for quashing of the proceedings of Criminal Case No.2426 of 2018 (State Vs. Surendra Mohan Mishra and others), pending before the learned Judicial Magistrate, Ambedkar Nagar.

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 10 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 :- 24.8.2022

MVS/-