Kamran And 4 Others vs State Of U.P. And 2 Others
2022 Latest Caselaw 11999 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- APPLICATION U/S 482 No. - 23992 of 2022
 

 
Applicant :- Kamran And 4 Others
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Applicant :- Mohammad Danish,Mohammad Iliyas
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. Heard learned counsel applicants and learned A.G.A. for State.

2. The present application under Section 482 Cr.P.C. has been filed for quashing of charge sheet dated 28.10.2019 in Case Crime No. 0136 of 2019, under Sections 147, 148, 504, 506 IPC, Police Station Civil Lines, District Aligarh.

3. Learned counsel for applicants, after arguing for some time, on instruction, submits that applicant is ready to surrender before the Trial Court and prayed that Trial Court be directed to consider their bail application in terms of judgment passed by Supreme Court in Satender Kumar Antil vs. Central Bureau of Investigation and another, (2021) 10 SCC 773.

4. Learned A.G.A. appearing for State has no objection against the aforesaid prayer.

5. In view of above, prayers made in this application are rejected. However, the application is disposed of with the direction to applicants to surrender before Trial Court within three weeks from today and file bail application and Trial Court is directed to decide the same strictly in terms of the judgment passed by Supreme Court in Satender Kumar Antil (supra).

Order Date :- 31.8.2022

AK