Babloo @ Nishar Ahmad Khan vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 9877 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 5295 of 2022
 

 
Applicant :- Babloo @ Nishar Ahmad Khan
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt. Govt Of U.P. Civil Sectt. Lko. And Another
 
Counsel for Applicant :- Shubham Singh,Shiv Pal Singh
 
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 dated 4.3.2020 as well as the summoning order dated 19.6.2020 and the entire proceedings of Case No.6048 of 2020, State Vs. Babloo @ Nisar Ahmad Khan, arising out of Case Crime No.06 of 2020, under Sections 294 and 354 IPC, Police Station Raisa, District Bahraich, pending in the court of Additional Chief Judicial Magistrate, Bahraich.

2. Learned counsel for the petitioner submits that the petitioner wants to surrender before the trial court and apply for regular bail. Only prayer is that while considering the bail application of the petitioner, 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 petitioner 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/-