Anil Keservani And Ors. vs The State Of U.P. And Anr.
2022 Latest Caselaw 11213 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 4609 of 2017
 

 
Applicant :- Anil Keservani And Ors.
 
Opposite Party :- The State Of U.P. And Anr.
 
Counsel for Applicant :- Amar Nath Dubey
 
Counsel for Opposite Party :- Govt. Advocate,Manish Kumar Singh,Shanker Lal Pandey
 

 
Hon'ble Dinesh Kumar Singh,J.

1. By way of this application under Section 482 CrPC, the applicant(s) has/have prayed for quashing of the order dated 20.08.2015 passed by the learned Additional Chief Judicial Magistrate, Pratapgarh in Criminal Case No.1729 of 2015 by means of which applicant no. 1 was summoned to face trial under Sections 406, 419, 420, 504 and 506 IPC and applicant nos. 2 and 2 were summoned to face trial under Sections 504 and 506 IPC and for quashing of the order dated 05.07.2017, by means of which Criminal Revision No.400 of 2015 filed against the order passed by the learned Magistrate, has been dismissed.

2. Having heard and gone through the record, this Court does not find any ground to interfere with the ongoing proceedings. Thus, this application is hereby dismissed. However, it is provided that if the applicants surrender and apply for regular bail within 10 days from today, their bail application shall be considered, taking into consideration the 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.

Order Date :- 24.8.2022

MVS/-