Sameer @ Rinko @ Mohd. Samim And ... vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 9889 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 5297 of 2022
 

 
Applicant :- Sameer @ Rinko @ Mohd. Samim And Others
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home And Another
 
Counsel for Applicant :- Abhishek Yadav,Archana Yadav,Rahul Ruhela,Sunil Kumar Maurya
 
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 14.5.2022 as well as the summoning order dated 15.7.2022 and the entire proceedings of Criminal Case No.670 of 2022, under Sections 498-A, 323, 504, 506 IPC and Section 3/4 Dowry Prohibition Act, Police Station Mahila Thana, District Kheri, pending in the court of Civil Judge(JD)/FTC New, Lakhimpur 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/-