Citation : 2022 Latest Caselaw 11188 ALL
Judgement Date : 24 August, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 10 Case :- APPLICATION U/S 482 No. - 2093 of 2020 Applicant :- Dharmendra Kumar Mishra And Ors. Opposite Party :- State Of U.P. And Anr. Counsel for Applicant :- Girijesh Kumar Dwivedi,Durga Prasad Counsel for Opposite Party :- G.A.,Amitabh Tripathi 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.01 of 2020 dated 09.03.2020 filed in FIR No.0021 of 2020, under Sections 504, 506 and 406 IPC lodged at Police Station Kotwali Nagar, District Raebareli, for quashing of the order dated 10.06.2020 by means of which the applicants have been summoned to face trial and for quashing of the proceedings of Criminal Case No.3808 of 2022 (State Vs. Dharmendra Kumar Mishra and others), pending in the Court of learned Chief Judicial Magistrate, Court No. 9, Raebareli.
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/-
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