Chhote Lal And Anr. vs State Of U.P. And Anr.
2022 Latest Caselaw 11215 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 2134 of 2020
 

 
Applicant :- Chhote Lal And Anr.
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Applicant :- Shailendra Kumar Dubey
 
Counsel for Opposite Party :- G.A.
 

 
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 order dated 07.02.2020 passed by the learned Chief Judicial Magistrate, Unnao in Complaint Case No.203 of 2019 (Kanti Devi Vs. Raj Kumar and others) under Sections 498-A, 323, 504 and 506 IPC read with Section 3/4 Dowry Prohibition Act lodged at Police Station Kotwali Sadar, District Unnao and for staying of proceedings of the said complaint case.

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/-