Luckman And Another vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 6430 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL REVISION No. - 686 of 2022
 

 
Revisionist :- Luckman And Another
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home, Lko. And Another
 
Counsel for Revisionist :- Avishesh Kumar Singh,Amar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Present revision under sections 397/401 Cr.P.C. has been filed for setting aside the impugned Judgment and order dated 17-05-2022 passed by the learned Additional Chief Judicial Magistrate-Ist, District-Gonda in Criminal Case No. 678/2021, arising out of F.I.R. No./Case Crime No. 0058/2020, under section 3/7 of the Essential Commodities Act, Police Station-Khargoopur, district-Gonda.

2. Learned counsel for the revisionists submits that the revisionists want to surrender and apply for regular bail. Only prayer is that while considering the bail application of the revisionists, trial Court should take into consideration order of the Supreme Court in the case of Satender Kumar Antil vs Central Bureau of Investigation & Ors: (2021) 10 SCC 733.

3. Considering the aforesaid submission, present revision is disposed of with liberty to the revisionists to surrender before the trial Court within a period of 7 days and apply for regular bail. Trial Court is directed to consider the bail application of the revisionists in accordance with law and also take into account the order of the Supreme Court in the case of Satender Kumar Antil (supra).

Order Date :- 8.7.2022

AKS