Maksood Ahmad @ Masood And 3 Others vs State Of U.P. And Another
2022 Latest Caselaw 21821 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 89
 

 
Case :- APPLICATION U/S 482 No. - 39657 of 2022
 

 
Applicant :- Maksood Ahmad @ Masood And 3 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Anil Kumar Dubey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sameer Jain,J.

Heard Sri Anil Kumar Dubey, learned counsel for the applicants, Sri Suresh Bahadur Singh, learned AGA for the State and perused the record of the case.

By way of the present application, the applicants made a prayer to quash the charge-sheet dated 04.11.2017 as well as cognizance dated 10.02.2022 as well as Case No. 227 of 2022 (State vs. Jahangir and others) arising out of Case Crime No. 513 of 2017 under Sections 143, 353, 341, 283 IPC and 7 Criminal Law Amendment Act, Police Station Nawabganj, District Bareilly, pending in the court of Judicial Magistrate, Nawabganj, District Bareilly.

Learned counsel for the applicants does not want to press the prayer made in the application. He confines his prayer only to the extent that a direction be given to the court concerned to decide the bail application of the applicants in the light of the law laid down by the Apex Court in the cases of Satender Kumar Antil Vs. Central Bureau of Investigation, reported in 2021 (10) SCC 773 and Satender Kumar Antil Vs. Central Bureau of Investigation and others MANU/SC/0851/2022.

Learned AGA is having no objection, if such a direction is given to the court concerned to decide the bail application of the applicants in the light of the judgments of the Apex Court in the cases of Satender Kumar Antil (supras).

Accordingly, it is directed that if applicant appear before the trial court within four weeks from today and apply for bail then, their bail application shall be decided by the court below on the basis of law laid down by the Apex Court in the cases of Satender Kumar Antil (supras).

With these direction/observation, the present application is, accordingly, disposed of.

Order Date :- 19.12.2022

Puspendra