Puneet Verma And Others vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 11583 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 5732 of 2022
 

 
Applicant :- Puneet Verma And Others
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home. Sectt. Lko. And Another
 
Counsel for Applicant :- Wasim Ahmad
 
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 Criminal Case No.4091 of 2021 arising out of Case Crime No.34 of 2019, under Sections 498A, 323, 504, 506 IPC, 3/4 Dowry Prohibition Act, Police Station Talgaon, Sitapur pending in the Court of Judicial Magistrate-I, Sitapur as well as summoning order dated 18.08.2021 and charge-sheet No.113 of 2019, dated 20.05.2019.

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 10 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).

Order Date :- 29.8.2022

prateek