Tirathraaj @ Tirthraaj vs State Of U.P. And Anr.
2022 Latest Caselaw 9593 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 5892 of 2015
 

 
Applicant :- Tirathraaj @ Tirthraaj
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Applicant :- Gopesh Tripathi
 
Counsel for Opposite Party :- Govt. Advocate,Dilip Kumar Pandey
 

 
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 22.11.2014 passed by the learned Additional Chief Judicial Magistrate IInd, Court No. 12, Raebareli in Case No.73 of 2013, under Sections 323, 504 and 506 IPC, for quashing of the order dated 01.09.2015, dismissing Criminal Revision No. 204 of 2014 filed against the summoning order and for quashing of the entire proceedings of Case No.73 of 2013, pending in the Court of ACJM II, Court No. 12, Raebareli.

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 15 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 :- 6.8.2022

MVS/-