Zalim Singh And Others vs State Of U.P. And Another
2022 Latest Caselaw 9158 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 8337 of 2018
 

 
Applicant :- Zalim Singh And Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Anil Kumar Tiwari
 
Counsel for Opposite Party :- Govt. Advocate,Azad Singh,Bharat Bhushan Singh,Rajeshwar Tiwari,Ram Chandra Dwivedi
 

 
Hon'ble Dinesh Kumar Singh,J.

1. The present petition under Section 482 Cr.P.C. has been filed seeking quashing of the summoning order dated 23.9.2017 passed by the learned Additional Chief Judicial Magistrate-II, Faizabad in Compliant Case No.1031 of 2015, Sunil Singh Vs. Atar Singh and others.

2. Learned counsel for the petitioners submits that the petitioners want to surrender before the trial court and apply for regular bail. Only prayer is that while considering the bail application of the petitioners, 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.

3. Considering the aforesaid submission, present petition is disposed of with liberty to the petitioners 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 petitioners 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/-