Munna Sonkar @ Munna Lal Sonkar And ... vs State Of U.P. And Another
2022 Latest Caselaw 22641 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 89
 
Case :- APPLICATION U/S 482 No. - 38668 of 2022
 

 
Applicant :- Munna Sonkar @ Munna Lal Sonkar And 4 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Pankaj Roy
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sameer Jain,J.

Heard Sri Pankaj Roy, learned counsel for the applicants, Sri Varun Kumar Agnihotri, learned Brief Holder for the State and perused the record of the case.

By way of the present application, the applicants made a prayer to quash the entire proceedings as well as cognizance and summoning order dated 1.9.2022 passed by Special Chief Judicial Magistrate, Varanasi in case no.19517 of 2022 under Sections 147, 452, 504, 506 IPC P.S. Rohaniya District Varanasi arising out of case crime no.324 of 2021.

Learned counsel for the applicants do 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 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 applicants appear before the trial court within three 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 :- 22.12.2022

SP