Abdul Raqeeb Khan And Others vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 8970 ALL

Citation : 2022 Latest Caselaw 8970 ALL
Judgement Date : 2 August, 2022

Allahabad High Court

Abdul Raqeeb Khan And Others vs State Of U.P. Thru. Prin. Secy. ... on 2 August, 2022

Bench: Dinesh Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 5062 of 2022
 

 
Applicant :- Abdul Raqeeb Khan And Others
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt. Lko. And Another
 
Counsel for Applicant :- Shiv Pal Singh,Shubham Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh,J.

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

2. By way of this application under Section 482 CrPC the applicants have prayed for quashing of the proceedings of Crimianl Case No.10612 of 2018 arising out of Charge-sheet No.148 of 2017 dated 25.10.2017 in Case Crime No.1246 of 2017 under Sections 295A IPC, Police Station Risia, Bahraich as well as summoning order dated 28.11.2018.

3. Learned counsel for the applicants submits that this application may be disposed of with a direction to the learned Magistrate to consider bail application of the applicants in light of judgment rendered by the Supreme Court in Criminal Appeal No.929 of 2021 (Aman Preet Singh Vs. C.B.I. Through Director).

4. I have considered the submission advanced by the learned counsel for the applicants as well as the learned AGA, representing respondent-State.

6. The Supreme Court in Aman Preet Singh Vs. C.B.I. Through Director (supra) has inter alia held that if a person, who is an accused in a non-bailable/cognizable offence, was not taken into custody during the period of investigation, in such a case, it is appropriate that he may be released on bail as the circumstances of his having not been arrested during investigation or not being produced in custody is itself sufficient to entitle him to be released on bail.

7. In view of submissions advanced on behalf of the applicants, this application is disposed of with a direction to the applicants to surrender before the trial Court within a period of seven days from today and apply for regular bail and, if the applicants do so, their bail application shall be considered in light of the judgment passed by the Supreme Court in Aman Preet Singh Vs. C.B.I. Through Director (supra).

Order Date :- 2.8.2022

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