Rajendera And 2 Others vs State Of U.P. And Another
2022 Latest Caselaw 19456 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 26291 of 2022
 

 
Applicant :- Rajendera And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Mukesh Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Sri Mukesh Kumar, learned counsel for applicants, after arguing at some length, on instructions, submits that this application is not pressed on merit and further submits that applicants are desirous to appear before the learned trial Court in pursuance of Case No. 7912 of 2021 (State vs. Rajendra and Others) arising out of Case Crime No. 127 of 2021, under Section 3 of Prevention of Damage to Public Property Act, 1984, Police Station- Shamshabad, District- Farrukhabad together with impugned charge-sheet dated 16.08.2021 as well as cognizance order dated 23.12.2021 and further prays that learned trial Court be directed to consider their bail application in view of the judgment passed by Supreme Court in the case of Satender Kumar Antil vs. Central Bureau of Investigation and another reported in ( 2021) 10 SCC 773.

Learned A.G.A. for the State has no objection if such a prayer of counsel for applicants is accepted.

In view of the above submissions, the prayer made in this application is rejected.

This application is disposed of only to the extent that in the event, the applicants appear before the learned trial Court in the above referred case within a period of two weeks from today and file bail application, the same shall be considered in the light of the judgment of the Supreme Court in the case of Satendra Kumar Antil (supra).

Order Date :- 1.12.2022

Aditya

(S.No. 25/350 fresh cases)