Ajab Singh And Another vs State Of U.P. And Another
2022 Latest Caselaw 22650 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 
Case :- APPLICATION U/S 482 No. - 33583 of 2022
 
Applicant :- Ajab Singh And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Dileep Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Sri Dileep Kumar, 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 22.08.2022 as well as entire proceedings against the applicants in CNR No. UPKR040108372071, Complaint Case No. 163 of 2022 (Smt. Kiran Devi Vs. Ajab Singh & Others), under Sections 498-A, 323 I.P.C. and Section 3/4 D. P. Act, PS Soron, District Kasganj, pending in the Court of First Additional Civil Judge (Junior Division)/J. M. Kasganj 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 has 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 the light of the judgment of the Supreme Court in the case of Satendra Kumar Antil (supra).

Order Date :- 22.12.2022/AKT