Rajkishore And 10 Others vs State Of U.P. And Another
2022 Latest Caselaw 21559 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 27611 of 2022
 

 
Applicant :- Rajkishore And 10 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Pawankumar Dubey
 
Counsel for Opposite Party :- G.A.,Jitendra Singh
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Sri Pawankumar Dubey, 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 28.07.2022 passed in Complaint Case No. 30 of 2022 (Batu Devi vs. Rajkishore and others) under Sections 354, 392, 149, 323, 504 I.P.C. and 7/8 of Protection of Children from Sexual Offences Act, Police Station- Roza, District- Shahjahanpur pending before Special Judge, POCSO Act/Additional Sessions Judge, Court No.8, Shahjahanpur 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 as well as Sri Jitendra Singh, learned counsel for opposite party No.2 have 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 accordance with law.

Order Date :- 16.12.2022

Nirmal Sinha

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