Surendra And 3 Others vs State Of U.P. And Another
2022 Latest Caselaw 20156 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 26918 of 2022
 

 
Applicant :- Surendra And 3 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Raj Kumar Kesari
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Sri Raj Kumar Kesari, learned counsel for applicants, after arguing for some time, prays that this application be disposed of with a liberty that if applicants appear/surrender before Court concerned in Case No. 302 of 2015 (State vs. Niraj and others) arising out of Case Crime No. 253 of 2014 under Sections 147, 148, 149, 323, 332, 353, 506 I.P.C. and Section 3/4 of Prevention of Damage to Public Property Act, 1984, Police Station- Rabupura, District- Gautam Budh Nagar, pending before Judicial Magistrate, Jewar, Gautam Budh Nagar within a period of two weeks from today and apply for bail, their bail application shall be considered in accordance with law taking note of judgment of Supreme Court in Satender Kumar Antil vs. Central Bureau of Investigation, (2021) 10 SCC 773 and further prays that non-bailable warrant issued against applicants be kept in abeyance for said period.

Considering above submissions, prayers made in this application are rejected.

However, considering their undertaking for appearance before Court concerned in abovereferred case within two weeks from today and thereafter apply bail application, the same shall be considered in accordance with law as well as taking note of Satender Kumar Antil (supra).

For a period of two weeks from today, non bailable warrant issued against applicants are kept in abeyance.

Application stands disposed of with above directions.

Order Date :- 6.12.2022

Nirmal Sinha

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