Vimal Singh vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 11356 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 5667 of 2022
 

 
Applicant :- Vimal Singh
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Deptt. Home Civil Sectt. Lko. And Another
 
Counsel for Applicant :- Amit Kumar Gupta,Ajai Pratap Singh Chauhan
 
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 Charge-sheet dated 29.03.2018 arising out of Case Crime No.0140 of 2017, under Sections 147, 148, 341, 352, 504 IPC, 7 Criminal Law Amendment Act, 3/4 Public Property (Prevention) Act, Police Station Ghunghter, Barabanki.

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 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 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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