Israr Khan And 2 Others vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 11854 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 5815 of 2022
 

 
Applicant :- Israr Khan And 2 Others
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt. Lko. And Another
 
Counsel for Applicant :- Qazi Mohd.Ahmad
 
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 no.211/2021 dated 30.07.2021 filed in FIR No.0224 of 2021, under Sections 323, 504, 325 and 308 IPC lodged at Police Station Kamlapur, District Sitapur, for quashing of the order dated 21.12.2021 by means which the applicants have been summoned to face trial and for quaushing of the proceedings of Criminal Case No.6556 of 2021 (State Vs. Israr Khan and others), pending in the Court of Additional Chief Judicial Magistrate, Court No. 1, Sitapur.

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/-