Gaya Prasad vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 11856 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 5791 of 2022
 

 
Applicant :- Gaya Prasad
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Dept. Of Home And Another
 
Counsel for Applicant :- Sachin Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Present petition under Section 482 Cr.P.C. has been filed seeking quashing of the proceedings of charge-sheet dated 17.3.2020 arising out of Case Crime No.123 of 2018, under Section 3/7 Essential Commodities Act, Police Station Kotwali Dehat, Bahraich as well as summoning order dated 2.11.2020 passed by learned A.C.J.M., Bahraich in Criminal Case No.11892 of 2020.

2. Learned counsel for the petitioner submits that the petitioner wants to surrender and apply for regular bail. Only prayer is that while considering the bail application of the petitioner, 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.

3. Considering the aforesaid submission, present petition is disposed of with liberty to the petitioner to surrender before the trial Court within a period of 7 days and apply for regular bail. Trial Court is directed to consider the bail application of the petitioner 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

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