Rajesh Kumar Garg vs State Of U.P.And Another
2022 Latest Caselaw 20401 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 
Case :- APPLICATION U/S 482 No. - 29083 of 2022
 
Applicant :- Rajesh Kumar Garg
 
Opposite Party :- State Of U.P.And Another
 
Counsel for Applicant :- Santosh Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Sri Santosh Kumar Singh, 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 summoning order dated 19.05.2022 passed by Civil Judge (Senior Division)/A.C.J.M., Kairana, Shamli in Complaint Case No. 1430/9/2022 (Swati Jain vs. Rajesh Kumar Garg) under Section 138 of N.I. Act, Police Station- Kotwali Shamli, District- Shamli 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 :- 8.12.2022

Nirmal Sinha

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