Kallan Khan vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 11355 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 5675 of 2022
 

 
Applicant :- Kallan Khan
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko. And Another
 
Counsel for Applicant :- O.P. Tiwari
 
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 proceedings of summoning order dated 17.10.2013 and non bailable warrant dated 8.3.2022 passed by learned ACJM-I, District Unnao as well as proceedings of Case No.279 of 2012.

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 :- 26.8.2022

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