Ramjan And Others vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 9162 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 5122 of 2022
 

 
Applicant :- Ramjan And Others
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Civil Sectt. Lko. And Another
 
Counsel for Applicant :- Deo Raj Singh
 
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.207 of 2020 dated 21.06.2020 in Case No.1163 of 2020 in Case Crime No.218 of 2020 under Sections 452, 323, 504, 427 IPC, as well as summoning order dated 09.10.2020.

2. Learned counsel for the petitioners submits that the petitioners want to surrender 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 & Ors: 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 7 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

prateek