Pawan Kumar Verma vs State Of U.P. And Another
2022 Latest Caselaw 19443 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 89
 

 
Case :- APPLICATION U/S 482 No. - 34914 of 2022
 

 
Applicant :- Pawan Kumar Verma
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Arun Kumar Singh,Habib Ahmad
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sameer Jain,J.

Heard Sri Habib Ahmad, learned counsel for the applicant, Sri Suresh Bahadur Singh, learned AGA for the State and perused the record of the case.

By way of the present application, the applicant made a prayer to quash the charge-sheet dated 31.07.2022 arising out of Case Crime No. 114 of 2020 as well as cognizance order dated 03.09.2022 and proceeding of Case No. 6095 of 2022, under Sections 419, 420, 120B IPC, Police Station Khanna, District Mahoba pending in the court of Civil Judge (Jr. Div.) Mahoba.

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 applicant in the light of the law laid down by the Apex Court in the cases of Satender Kumar Antil Vs. Central Bureau of Investigation, reported in 2021 (10) SCC 773 and Satender Kumar Antil Vs. Central Bureau of Investigation and others MANU/SC/0851/2022.

Learned AGA is having no objection, if such a direction is given to the court concerned to decide the bail application of the applicant in the light of the judgments of the Apex Court in the cases of Satender Kumar Antil (supras).

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

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

Order Date :- 1.12.2022

AK Pandey