Inayat Ali And 2 Others vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 9876 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 5291 of 2022
 

 
Applicant :- Inayat Ali And 2 Others
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home And Another
 
Counsel for Applicant :- Arun Singh Somvanshi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh,J.

1. The present petition under Section 482 Cr.P.C. has been filed seeking quashing of charge sheet no.01 of 2021, dated 01.10.2021 and the entire proceedings of Case No.19194 of 2021, arising out of Case Crime No.0340 of 2021, under Sections 323, 452, 504, 506, 308 IPC, Police Station Isanagar, District Kheri, pending in the court of Civil Judge (SD)/FTC/ACJM, Kheri.

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 ten 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 :- 10.8.2022

Rao/-