Abdul Ghani vs The State Of U.P Thru Principal ...
2022 Latest Caselaw 11866 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 2075 of 2013
 

 
Applicant :- Abdul Ghani
 
Opposite Party :- The State Of U.P Thru Principal Secy. Home Lucknow And Anr.
 
Counsel for Applicant :- Rajesh Shukla,Rajesh Shukla,Sabhapati Shukla
 
Counsel for Opposite Party :- Govt. Advocate,Sushil Pandey,V.Q. Siddiqui
 

 
Hon'ble Dinesh Kumar Singh,J.

1.Heard learned counsel for the parties and perused the record.

2. The present petition under Section 482 Cr.P.C. has been filed seeking quashing of the summoning order dated 18.12.2012 and the order dated 15.5.2012 and the entire proceedings of Criminal Case No.6163 of 2012, under Sections 419, 420, 467, 468 and 471 IPC, pending in the court of Additional Chief Judicial Magistrate-II, Sitapur.

3. Learned counsel for the petitioner submits that the petitioner wants to surrender before the trial court and applies 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 and others: SLP(Crl) No.5191 of 2021 as well as in Criminal Appeal No.929 of 2021, Aman Preet Singh Vs. C.B.I. Through Director.

4. Considering the aforesaid submission, present petition is disposed of with liberty to the petitioner 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 petitioner in accordance with law and also take into account the orders of the Supreme Court in the cases of Satender Kumar Antil and in Aman Preet Singh (supra).

Order Date :- 30.8.2022

Rao/-