Vimlesh Patel And Another vs State Of U.P. Thru. Addl. Chief ...
2022 Latest Caselaw 9163 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 5120 of 2022
 

 
Applicant :- Vimlesh Patel And Another
 
Opposite Party :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Home Govt. Civil Sectt. Lko. And Others
 
Counsel for Applicant :- Ashok Kumar Tripathi,Yogendra Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh,J.

1. On the oral prayer of learned counsel for the petitioners, he is permitted to amend memo of petition. Let necessary amendment be carried out during the course of the day.

2. Present petition under Section 482 Cr.P.C. has been filed seeking quashing of the proceedings of Charge-sheet No.1 dated 23.07.2020 submitted in Case Crime No.0557 of 2019 under Sections 147, 148, 149, 354D, 323, 452, 504, 506, 427 IPC, Police Station Lalganj, District Pratapgarh filed before Special Judge POCSO Act in Sessions Trial No.289 of 2021.

3. 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.

4. 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