Prem Kumar Gupta @ Changa And ... vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 11859 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 5838 of 2022
 

 
Applicant :- Prem Kumar Gupta @ Changa And Another
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt. And Another
 
Counsel for Applicant :- Dinesh Chandra Tewari
 
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.1/2022 dated 04.07.2022 filed in FIR No.0173 of 2022, under Sections 452, 354, 323, 504 and 506, 427 and 354(Kh) IPC lodged at Police Station Kaiserganj, District Bahraich, for quashing of the order dated 22.07.2022 by means of which the applicant has been summoned to face trial and for quashing of the entire proceedings of Case No.12685 of 2022 (State Vs. Jodhey alias Ayodhya).

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 07 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/-