Rahul Singh And Others vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 11200 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 5610 of 2022
 

 
Applicant :- Rahul Singh And Others
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home And Another
 
Counsel for Applicant :- Dheerendra Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Present petition under Section 482 Cr.P.C. has been filed seeking quashing of the summoning order dated 02.07.2022 passed by learned In-charge A.C.J.M., Court No.3, Unnao, in Case No.450 of 2022 arising out of FIR No.0008 of 2022 dated 11.01.2022 under Sections 341, 323, 506, 427 IPC, Police Station Bighapur, Unnao.

2. Learned counsel for the petitioners submits that the petitioners want to surrender and apply for regular bail. Only prayer is that while considering the bail application of the petitioners, 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 petitioners 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 petitioners in accordance with law and also take into account the order of the Supreme Court in the case of Satender Kumar Antil (supra).

(Dinesh Kumar Singh, J.)

Order Date :- 24.8.2022

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