Keshav Kumari And Another vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 6606 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 4424 of 2022
 

 
Applicant :- Keshav Kumari And Another
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home And Another
 
Counsel for Applicant :- Ravi Dwivedi,Ambrish Kumar Dwivedi,Beena Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Present petition under Section 482 Cr.P.C. has been filed seeking quashing of the charge-sheet No.242 of 2018 dated 18.08.2018 arising out of Case Crime No.336 of 2018 under Sections 452, 325, 336, 323, 504, 506, 352 IPC, Police Station Khairabad, District Sitapur as well as summoning order dated 29.08.2018 passed by Additional Civil Judge (Junior Division)/Judicial Magistrate, Sitapur in Case No.6434 of 2018.

2. Learned counsel for the petitioners submits that the petitioners want to surrender and apply for regular bail. Only prayer is that while considering the bail application of the petitioners, trial Court should take into consideration order dated 07.10.2021 read with judgment dated 11.07.2022 of the Supreme Court rendered in the case of Satender Kumar Antil vs Central Bureau of Investigation & Ors: SLP(Crl) No.5191 of 2021.

3. Considering the aforesaid submission, present petition is disposed of with liberty to the petitioners 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 petitioners 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 :- 12.7.2022

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