Sharad Singh And Anr. vs The State Of U.P And Anr.
2022 Latest Caselaw 11855 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 2061 of 2015
 

 
Applicant :- Sharad Singh And Anr.
 
Opposite Party :- The State Of U.P And Anr.
 
Counsel for Applicant :- Gopesh Tripathi
 
Counsel for Opposite Party :- Govt. Advocate,Anil Kr. Awasthi
 

 
Hon'ble Dinesh Kumar Singh,J.

1. The present petition under Section 482 Cr.P.C. has been filed seeking quashing of charge sheet no.44 of 2012, dated 17.9.2012 and the entire proceedings of Case No.3043 of 2012, State Vs. Sharad Kumar Singh, arising out of Case Crime No.307 of 2012, under Section 406 IPC, Police Station Shivgarh, District Raibareli, pending in the court of Judicial Magistrate-II, Court No.19, Raibareli.

2. Learned counsel for the petitioners submits that the petitioners want to surrender before the trial court 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 and others: 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 ten 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 :- 30.8.2022

Rao/-