Jitendra vs State Of U.P. And Another
2022 Latest Caselaw 20373 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 24437 of 2022
 

 
Applicant :- Jitendra
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Sudhir Kumar Tiwari
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Sri Sudhir Kumar Tiwari, learned counsel for applicant, after arguing at some length, on instructions, submits that this application is not pressed on merit and further submits that applicant is desirous to appear before the learned trial Court in pursuance of charge sheet dated 9.10.2021 and cognizance/summoning order dated 31.3.2022 in Case No. 4412 of 2022 (State of U.P. v. Jitendra) arising out of Case Crime No. 137 of 2021, under Sections 452, 354(Ka), 323 and 506 I.P.C., Police Station- Rijor, District- Etah, pending before Judicial Magistrate, Etah and further prays that learned trial Court be directed to consider his 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 applicant 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 applicant appears before the learned trial Court in the above referred case within a period of two weeks from today and files 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 :- 7.12.2022

SA

(Serial No. 35/251 fresh cases)