Pradeep Sharma vs The State Of U.P. Thru. Prin. ...
2022 Latest Caselaw 9157 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 4967 of 2017
 

 
Applicant :- Pradeep Sharma
 
Opposite Party :- The State Of U.P. Thru. Prin. Secy.Home Civil Sectt.And Anr
 
Counsel for Applicant :- Nadeem Murtaza,Shubham Tripathi
 
Counsel for Opposite Party :- Govt. Advocate,Anand Pal Singh,Sumit Kumar Srivastava
 

 
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 charge sheet dated 3.4.2017 as well as the order dated 4.4.2017 and the entire proceedings of Case No.3206 of 2017, State Vs. Pradeep Sharma, arising out of Case Crime No.490 of 2016, under Sectins 323, 307 and 427 IPC, Police Station Tarabganj, District Gonda, pending in the court of Additional Chief Judicial Magistrate-I, Gonda.

3. Learned counsel for the petitioner submits that the petitioner wants to surrender before the trial court 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 and others: SLP(Crl) No.5191 of 2021.

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 seven 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 :- 3.8.2022

Rao/-