Bhola Nath And Another vs State Of U.P. And Another
2022 Latest Caselaw 20400 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 29046 of 2022
 

 
Applicant :- Bhola Nath And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Chandra Shekhar Kushwaha
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Sri Chandra Shekhar Kushwaha, 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 summoning order dated 08.07.2022 in Complaint Case No. 307 of 2021 (Smt. Lalita Kushwaha vs. Bhola Nath and others) pending before Civil Judge (S.D.)/F.T.C., Court No.21, Allahabad under Sections 498-A, 323, 406 I.P.C. and 3/4 of Dowry Prohibition Act, Police Station- Mahila Thana, District- Prayagraj 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 :- 8.12.2022

Nirmal Sinha

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