Anshul Alias Guddan And 2 Others vs State Of U.P. And Another
2022 Latest Caselaw 22818 ALL

Citation : 2022 Latest Caselaw 22818 ALL
Judgement Date : 23 December, 2022

Allahabad High Court

Anshul Alias Guddan And 2 Others vs State Of U.P. And Another on 23 December, 2022

Bench: Siddharth




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- APPLICATION U/S 482 No. - 40591 of 2022
 
Applicant :- Anshul Alias Guddan And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Maohammd Nadeem
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Siddharth,J.

Heard learned counsel for the applicants and learned A.G.A for the State and perused the record of the case.

By way of the present application, the applicants made a prayer to quash the charge sheet dated 30.04.2022 and entire proceeding of Case No. 7285 of 2022 State of U.P. vs. Anshul @ Guddan and others, under Sections 323, 504, 308 IPC, Kannauj, Police Station- Kannauj, District- Kannauj, arising out of Case Crime No. 21 of 2021 pending in the court of Chief Judicial Magistrate, Kannauj.

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 applicants in the light of the law laid down by the Apex Court in the cases of Satender Kumar Antil Vs. Central Bureau of Investigation, reported in 2021 (10) SCC 773 and Satender Kumar Antil Vs. Central Bureau of Investigation and others MANU/SC/0851/2022.

Learned A.G.A and counsel for the opposite party no. 1 are 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 (supra).

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

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

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

Order Date :- 23.12.2022

Rohit