Om Prakesh And Others vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 9879 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

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Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 5288 of 2022
 

 
Applicant :- Om Prakesh And Others
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Deptt. Home, Lko. 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.108 of 2017 as well as the summoning order dated 24.4.2018 and the entire proceedings of Case No.733 of 2018, arising out of FIR No.0097 of 2017, under Section 3/2 Prevention of Damage of Public Property Act, Police Station Mitauli, District Kheri, pending in the court of Civil Judge (SD)/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/-