Girish Chandra And Others vs State Of U.P. And Anr.
2022 Latest Caselaw 9470 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 4643 of 2015
 

 
Applicant :- Girish Chandra And Others
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Applicant :- Amrit Kumar Tiwari
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Dinesh Kumar Singh,J.

1. The present petition under Section 482 Cr.P.C. has been filed seeking quashing of the entire proceedings of Complaint Criminal Case No.598 of 2014, Geeta Devi Vs. Girish Chandra and others, under Sections 147, 148, 323, 504 and 506 IPC, Police Station Kursi, District Barabanki, pending in the court of Additional Chief Judicial Magistrate, Court no.25, Barabanki as well as the summoning order dated 30.5.2015.

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 fifteen days from today 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 :- 5.8.2022

Rao/-