Citation : 2022 Latest Caselaw 11592 ALL
Judgement Date : 29 August, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 87 Case :- APPLICATION U/S 482 No. - 19143 of 2022 Applicant :- Umesh Kumar Rajbhar Opposite Party :- State of U.P. and Another Counsel for Applicant :- Vrat Sheel Counsel for Opposite Party :- G.A. Hon'ble Sameer Jain,J.
Heard Sri Vrat Sheel, learned counsel for the applicant, Dr. S.B. Maurya, learned AGA-I for the State and perused the record of the case.
By way of the present application, the applicant made a prayer to quash the charge-sheet dated 27.03.2022 arising out of Case Crime No. 0006 of 2022 and cognizance order dated 27.05.2022 and proceedings of Case No. 3383 of 2022, under Sections 406, 420, 504, 506 IPC, Police Station Balua, District Chandauli pending in the court of Civil Judge (J.D.) F.T.C.-First/Judicial Magistrate, Chandauli.
Sri Vrat Sheel, learned counsel for the applicant does not want to press the prayer made in the application. He confines his prayer only to the extent that a direction be given to the court concerned to decide the bail application of the applicant in the light of the law laid down by the Apex Court in the cases of Satender Kumar Antil Vs. Central Breau of Investigation, reported in 2021 (10) SCC 773 and Satender Kumar Antil Vs. Central Breau of Investigation and others MANU/SC/0851/2022.
Learned AGA is having no objection, if such a direction is given to the court concerned to decide the bail application of the applicant in the light of the judgments of the Apex Court in the cases of Satender Kumar Antil (supras).
Accordingly, it is directed that if applicant appears before the trial court within three weeks from today and apply for bail then, his bail application shall be decided by the court below on the basis of law laid down by the Apex Court in the cases of Satender Kumar Antil (supras).
With these direction/observation, the present application is, accordingly, disposed of.
Order Date :- 29.8.2022
AK Pandey
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