Rakesh vs State Of U.P. And Another
2022 Latest Caselaw 11189 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 4089 of 2021
 

 
Applicant :- Rakesh
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Sushil Kumar Gupta,Bhavana Gupta
 
Counsel for Opposite Party :- G.A.,Avikshit Mishra
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Present petition under Section 482 Cr.P.C. has been filed seeking quashing of the proceedings of Charge-sheet dated 8.8.2019 bearing No.274 of 2019 in Case Crime No.333 of 2019 under Section 354 IPC, Police Station Baghauli, Hardoi as well as cognizance order dated 16.12.2020 passed by Judicial Magistrate-I, Hardoi.

2. Learned counsel for the petitioner submits that the petitioner wants to surrender and apply 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 & Ors: 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 7 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 :- 24.8.2022

prateek