Allahabad High Court

Hazi Iqbal vs State Of U.P. And Another on 31 August, 2022

Bench: Sameer Jain




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 87
 

 
Case :- APPLICATION U/S 482 No. - 29873 of 2021
 

 
Applicant :- Hazi Iqbal
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Atiqur Rahman Siddiqui,Kamal Kishor Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sameer Jain,J.

Heard Sri Kamal Kishore Mishra, learned counsel for the applicant, Sri Jhamman Ram, learned AGA, for the State, and perused the record of the case.

By way of the present application, the applicant has made a prayer to quash the cognizance order dated 29.9.2021 in Case No.17318 of 2021 and the Police report dated 3.7.2021 arising out of Case Crime No. 363 of 2020, under Sections 420, 467, 468, 471, 411 and 414 IPC, Police Station Sadar Bazar, District Meerut pending in the court of Chief Judicial Magistrate, Meerut.

At the very outset, learned counsel for the applicants submits that he does not want to press the prayer made in the application. He confines his prayer only to the exten

Heard Sri Kamal Kishore Mishra, learned counsel for the applicant, Sri Jhamman Ram, learned AGA, for the State, and perused the record of the case.

At the very outset, learned counsel for the applicants submits that he does not want to press the prayer made in the application. He confines his prayer only to the extent that a direction be given to the court concerned to decide the bail application of the applicant in the light of the law laid down by the Apex Court in the case of Satender Kumar Antil Vs. Central Breau of Investigation, reported in 2021 (10) SCC 773 and Satender Kumar Antil Vs. Central Breau of Investigation and others, MANU/ SC / 0851 / 2022.

Heard Sri Kamal Kishore Mishra, learned counsel for the applicant, Sri Jhamman Ram, learned AGA, for the State, and perused the record of the case.

Learned AGA

Heard Sri Kamal Kishore Mishra, learned counsel for the applicant, Sri Jhamman Ram, learned AGA, for the State, and perused the record of the case.

At the very outset, learned counsel for th

Heard Sri Kamal Kishore Mishra, learned counsel for the applicant, Sri Jhamman Ram, learned AGA, for the State, and perused the record of the case.

Learned AGA is having no objection, if such a direction is given to the court concerned to decide the bail application of the applicant in the light of the judgments of the Apex Court in the case of Satender Kumar Antil (supras).

Accordingly, it is directed that if applicant appears before the trial court within three weeks from today and move bail application then his bail application shall be decided by the court below on the basis of law laid down by the Apex Court in the case of Satender Kumar Antil (supras).