Anurag Bharti @ Tinkal Balmiki ... vs State Of U.P. And Another
2022 Latest Caselaw 19459 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 26260 of 2022
 

 
Applicant :- Anurag Bharti @ Tinkal Balmiki Anfd 3 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Rakesh Dubey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. Heard learned counsel for applicants and learned AGA for State.

2. The present application under Section 482 Cr.P.C. has been filed for quashing of cognizance and summoning order dated 15.06.2021 passed by Additional Chief Metropolitan Magistrate IX, Kanpur Nagar in Case No. 89866 of 2021 (State vs. Anurag alias Tinkle and others), arising out of Case Crime No. 33 of 2021, under Sections 147, 452, 427, 323, 504, 506 IPC, Police Station Raipurwa, District Kanpur Nagar.

3. Learned counsel for applicants, after arguing for some time, on instruction, submits that applicants are ready to surrender before the Trial Court and prayed that Trial Court be directed to consider their bail application in terms of judgment passed by Supreme Court in Satender Kumar Antil vs. Central Bureau of Investigation and another, (2021) 10 SCC 773.

4. Learned A.G.A. appearing for State has no objection against the aforesaid prayer.

5. In view of above, prayers made in this application are rejected. However, the application is disposed of with the direction to applicants to surrender before Trial Court and file bail application and Trial Court is directed to decide the same strictly in terms of the judgment passed by Supreme Court in Satender Kumar Antil (supra).

Order Date :- 1.12.2022/AK

(Sl. No. 19 out of 350 fresh cases)