Somveer Singh And 4 Others vs State Of U.P. And Another
2022 Latest Caselaw 6412 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 85
 

 
Case :- APPLICATION U/S 482 No. - 9045 of 2022
 

 
Applicant :- Somveer Singh And 4 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Manoj Kumar Mishra
 
Counsel for Opposite Party :- G.A.,Ajay Kumar Srivastava
 

 
Hon'ble Brij Raj Singh,J.

Heard learned counsel for the applicants and learned A.G.A. for the State.

The present 482 Cr.P.C. application has been filed to quash the entire proceedings as well as judgment and order dated 14.03.2022 passed by Sessions Judge, Shahjahanpur in Criminal Revision No.74 of 2021 (CNR No.UPSH0100432021) (Vijayveer Singh alias Pintu Vs. State of U.P. and another) as well as summoning order dated 17.09.2021 passed by Civil Judge (J.D.)/F.T.C., Court No.41, Shahjahanpur in Complaint Case No.967 of 2020 (Shree Devi Vs. Somveer Singh and others), under Sections 452, 323, 354, 504, 506 I.P.C., Police Station - Katra, District - Shahjahanpur with a further prayer to stay the effect and operation of judgment and order dated 14.03.2022 as well as further proceedings of aforesaid complaint case.

At the very outset, counsel for the applicants states that the applicants will surrender before the court below and apply for bail.

It is therefore, directed that in case the applicants surrender before the court below within one month from today and prefer bail application, it will decide the said bail application, as expeditiously as possible, preferably within a period of one month, thereafter. It is further provided that while deciding the bail application of the applicants, the court below will take into account the law laid down by the Supreme Court in Satender Kumar Antil Vs. Central Bureau of Investigation and another passed in Special Leave to Appeal (Crl.) No(s). 5191 of 2021 on 07.10.2021 and decide it in accordance with law.

The application stands disposed of.

Order Date :- 8.7.2022

Atul