Citation : 2022 Latest Caselaw 19448 ALL
Judgement Date : 1 December, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 89 Case :- APPLICATION U/S 482 No. - 33623 of 2022 Applicant :- Jitendra Singh @ Kallu Singh Opposite Party :- State Of U.P And Another Counsel for Applicant :- R.K. Singh. Rajput Counsel for Opposite Party :- G.A. Hon'ble Sameer Jain,J.
Heard Sri R.K. Singh Rajput, 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 no. 94 of 2012 dated 22.05.2012 arising out of Case Crime No. 94 of 2012 as well as cognizance order dated 02.11.2014 and proceeding of Case No. 6019 of 2016, under Sections 127 ka Public representative Act, 1951, 17/Cha and 188/420 IPC, Police Station Indergarh, District Kannauj.
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
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