Nirbhay Singh And Another vs State Of U.P. Thru. Addl. Chief ...
2022 Latest Caselaw 9606 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 5221 of 2022
 

 
Applicant :- Nirbhay Singh And Another
 
Opposite Party :- State Of U.P. Thru. Addl. Chief Secy. Home Deptt. Lko. And Another
 
Counsel for Applicant :- Akhilesh Kumar,Indu Sharma,Vivek Kumar Verma
 
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 entire proceedings of Criminal Case No.4104 of 2019 arising out of Case Crime No.325 of 2019, under Sections 452, 323, 427, 506 IPC, Police Station Kotwali Sadar, Kheri pending before Chief Judicial Magistrate, Lakhimpur Kheri as well as impugned cognizance and summoning order dated 19.10.2019 passed by learned Chief Judicial Magistrate, Lakhimpur Kheri.

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 10 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 :- 6.8.2022

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