Om Dutt vs State Of U.P. And Another
2022 Latest Caselaw 20375 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 24360 of 2022
 

 
Applicant :- Om Dutt
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Sanjay Kumar Dubey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Sri Sanjay Kumar Dubey, learned counsel for applicant, 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 summoning order dated 13.1.2022 as well as entire proceeding of Complaint Case No. 6200 of 2021 (Smt. MIna Devi vs. Chandrapal and others) under Sections 323, 354, 504 IPC, Police Station Hathras Junction, District Hathras, pending in the court of Judicial Magistrate, Hathras 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 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 file bail application, the same shall be considered in the light of the judgement of the Supreme Court in the case of Satendra Kumar Antil (supra).

Order Date :- 7.12.2022

Puspendra

(Serial No. 25 out of 251 fresh cases)