Taufeeq Ahmad And Others vs State Of U.P. Thru. Secy. Home ...
2022 Latest Caselaw 11852 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 5840 of 2022
 

 
Applicant :- Taufeeq Ahmad And Others
 
Opposite Party :- State Of U.P. Thru. Secy. Home Deptt. Lko
 
Counsel for Applicant :- Rahul Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Heard learned counsel for the applicant(s) as well as learned Additional Government Advocate, representing respondent no. 1-State, and gone through the record.

2. By way of this application under Section 482 CrPC the applicant(s) has/have prayed for quashing of the charge-sheet dated 12.08.2013 filed in Crime/FIR No.0159 of 2013, under Sections 147, 148, 149, 323, 504, 506 and 308 IPC lodged at Police Station Gosaiganj, District Sultanpur and for quashing of the order dated 30.04.214 by means of which cognizance was taken by the learned Additional Chief Judicial Magistrate, Court No. 6, Sultanpur in Criminal Case No.522 of 2013 (State Vs. Taufeeq Ahmad and others)

3. Learned counsel for the applicant(s) submits that the applicant(s) want(s) to surrender and apply for regular bail. Only prayer is that while considering the bail application of the applicant(s), 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.

4. Considering the aforesaid submission, present application is disposed of with liberty to the applicant(s) 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 applicant(s) 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 :- 30.8.2022

MVS/-