Hari Kishore And 15 Others vs State Of U.P. And Another
2022 Latest Caselaw 9891 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 23997 of 2022
 

 
Applicant :- Hari Kishore And 15 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Munna Babu
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sameer Jain,J.

Heard Sri Munna Babu, learned counsel for the applicants, Dr. S.B. Maurya, learned AGA-I for the State and perused the record of the case.

By way of the present application, the applicants made a prayer to quash the summoning order dated 26.10.2021 passed by Judicial Magistrate, Court No.7, Farrukhabad and proceedings of Complaint Case No. 187 of 2021 (Smt. Sarla Devi Vs. Hari Kishore and others), under Sections 323, 324 IPC, Police Station Mau Darwaja, District Farrukhabad.

Sri Munna Babu, learned counsel for the applicant does not want to press the prayer made in the application. He confines his prayer only to the extent that a direction be given to the court concerned to decide the bail application of the applicants in the light of the law laid down by the Apex Court in the case of Satender Kumar Antil Vs. Central Breau of Investigation, reported in 2021 (10) SCC 773.

Learned AGA is having no objection, if such a direction is given to the court concerned to decide the bail application of the applicants in the light of the judgment of the Apex Court in the case of Satender Kumar Antil (supra).

Accordingly, it is directed that if applicants appear before the trial court within three weeks from today and apply for bail then, their bail application shall be decided by the court below on the basis of law laid down by the Apex Court in the case of Satender Kumar Antil (supra).

With these direction/observation, the present application is, accordingly, disposed of.

Order Date :- 10.8.2022

AK Pandey