Mazhar And 2 Others vs State Of U.P. And Another
2022 Latest Caselaw 11610 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- APPLICATION U/S 482 No. - 26236 of 2022
 

 
Applicant :- Mazhar And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Bharat Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. Heard learned counsel applicants and learned A.G.A. for State.

2. The present application under Section 482 Cr.P.C. has been filed for quashing of entire proceedings of Case No. 10739 of 2020 (State vs. Mazhar and others), under Sections 323, 324, 325, 504, 452 IPC, arising out of Case Crime No. 278 of 2020, Police Station Wazeerganj, District Budaun as well as charge sheet No. 227 of 2020 dated 30.07.2020 and cognizance order dated 21.08.2020.

3. Learned counsel for applicants, after arguing for some time, on instruction, submits that applicant is ready to surrender before the Trial Court and prayed that Trial Court be directed to consider their bail application in terms of judgment passed by Supreme Court in Satender Kumar Antil vs. Central Bureau of Investigation and another, (2021) 10 SCC 773.

4. Learned A.G.A. appearing for State has no objection against the aforesaid prayer.

5. In view of above, prayers made in this application are rejected. However, the application is disposed of with the direction to applicants to surrender before Trial Court and file bail application and Trial Court is directed to decide the same strictly in terms of the judgment passed by Supreme Court in Satender Kumar Antil (supra).

Order Date :- 29.8.2022

AK