Ravindra Kumar Singh vs State Of U.P. And Another
2022 Latest Caselaw 22637 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 89
 
Case :- APPLICATION U/S 482 No. - 42929 of 2022
 

 
Applicant :- Ravindra Kumar Singh
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Shri Prakash Dwivedi,Gunjan Dwivedi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sameer Jain,J.

Heard Sri Shri Prakash Dwivedi, learned counsel for the applicant, Sri Dr. L.B. Maurya, learned AGA-I for the State and perused the record of the case.

By way of the present application, the applicant made a prayer to quash the entire proceedings, charge sheet along with cognizance order dated 13.8.2020 in case no.956 of 2020 pertaining to case crime no.091 of 2020 under Sections 379, 427 504, 506 IPC P.S. Kotwali Dehat District Mirzapur, pending in the court of ACJM Ist, Mirzapur.

Learned counsel for the applicant 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 applicant in the light of the law laid down by the Apex Court in the cases of Satender Kumar Antil Vs. Central Breau of Investigation, reported in 2021 (10) SCC 773 and Satender Kumar Antil Vs. Central Breau 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 applicant 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 appears before the trial court within three weeks from today and apply for bail then, his 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 :- 22.12.2022

SP