Vijendra Singh And 2 Others vs State Of U.P. And Another
2022 Latest Caselaw 22648 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- APPLICATION U/S 482 No. - 37101 of 2022
 

 
Applicant :- Vijendra Singh And 2 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Vinay Kumar Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Siddharth,J.

Heard learned counsel for the applicant and learned AGA for the State and perused the record of the case.

By way of the present application, the applicant made a prayer to quash the charge-sheet dated 24.7.2020, cognizance order dated 12.4.2021 and entire proceedings of Case No.1973 of 2021 (State Vs. Vijendra Singh and others) arising out of Case Crime No.188 of 2020, under Section 504, 506, 323 IPC, Police Station Pilua, District Etah pending in the court of Additional Civil Judge (J.D.), Court no.21, Etah.

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 and learned counsel for the opposite party no.2 are 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 (supra).

Accordingly, it is directed that if applicant appears before the trial court within four 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 (supra).

For a period of four weeks from today, the applicant shall not be arrested.

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

Order Date :- 22.12.2022

Ruchi Agrahari