Ved Singh vs State Of U.P.
2022 Latest Caselaw 22653 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 
Case :- APPLICATION U/S 482 No. - 22040 of 2022
 
Applicant :- Ved Singh
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Kuldeep Singh Chahar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Sri Kuldeep Singh Chahar, learned counsel for applicant, after arguing at some length, on instructions, submits that this application is not pressed on merit and further submits that applicant is desirous to appear before the learned trial Court in pursuance of charge sheet dated 20.12.2021 as well as entire proceedings of Complaint Case No. 689 of 2021 (Ved Singh Vs. State of U.P.), under Sections 420, 467, 468, 471 I.P.C., PS Koshikalan, District Mathura, pending in the Court of Civil Judge, Junior Division/Judicial Magistrate, Chhata, Mathura 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 applicant 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 applicant appears before the learned trial Court in the above referred case within a period of two weeks from today and files bail application, the same shall be considered in accordance with law.

Order Date :- 22.12.2022

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