Smt. Geeta Katiyar And Others vs State Of U.P. And Another
2022 Latest Caselaw 9161 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 3895 of 2021
 

 
Applicant :- Smt. Geeta Katiyar And Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Gopal Pandey,Kripashankar Yadav
 
Counsel for Opposite Party :- G.A.,Jitendra Tiwari,Vivek Kumar Divedi
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Heard learned counsel for the applicant(s) as well as learned Additional Government Advocate, representing respondent no. 1-State, and gone through the record.

2. By way of this application under Section 482 CrPC the applicant(s) has/have prayed for quashing of the order dated 09.02.2021 passed by the Judicial Magistrate II, Raebareli in Complaint Case No.1962/2020 (Amit Singh Vs. Smt. Geeta Katiyar and others) under Sections 323, 504 and 506 IPC, Police Station Kotwali Nagar, District Raebareli by means of which they have been summoned to face trial.

3. Learned counsel for the applicant(s) submits that the applicant(s) want(s) to surrender and apply for regular bail. Only prayer is that while considering the bail application of the applicant(s), 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.

4. Considering the aforesaid submission, present application is disposed of with liberty to the applicant(s) 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 applicant(s) 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

MVS/-