Adarsh Singh vs State Of U.P. Thru. Chief Secy. ...
2022 Latest Caselaw 8969 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 5098 of 2022
 

 
Applicant :- Adarsh Singh
 
Opposite Party :- State Of U.P. Thru. Chief Secy. Deptt. Of Home Civil Secrett. Lucknow And Another
 
Counsel for Applicant :- Akhilesh Kumar Mishra,Anand Kumar Giri,Sandeep Kumar Singh,Vikas Pandey
 
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 Charge-sheet no. 01 dated 12-12-2019 filed in the Case Crime No. 508/2018, against the applicant/petitioner under sections 147, 323, 504, 452 I.P.C., Police Station-Gudamba, district-Lucknow and summoning order dated 18-08-2021 alongwith entire proceedings of Case No. 71579 of 2021, pending before the learned Judicial Magistrate-II, district-Lucknow.

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 10 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 :- 2.8.2022

AKS