Tirbhuwan Tiwari vs The State Of U.P And Anr.
2022 Latest Caselaw 7705 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 5496 of 2013
 

 
Applicant :- Tirbhuwan Tiwari
 
Opposite Party :- The State Of U.P And Anr.
 
Counsel for Applicant :- Rajesh Kumar Pandey,Babu Ram Shukla
 
Counsel for Opposite Party :- Govt. Advocate,Farhan Alam Osmany
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Heard and gone through the record.

2. By way of this application under Section 482 CrPC the applicant(s) has/have prayed for quashing of charge-sheet no.90of 2013 dated 20.05.2013 filed in Crime No.0354 of 2013, under Sections 406/420 IPC lodged at Police Station Kotwali Utraula, District Balrampur as well as for quashing of the order dated 15.07.2013 passed by the learned Civil Judge (Junior Division), Judicial Magistrate, Utraula, District Balrampur in Criminal Case No.546 of 2013 (State Vs. Tribhuwan Tiwari).

3. Learned counsel for the applicant(s) submits that the applicant(s) want(s) to surrender and apply for regular bail. Only prayer is that while considering the bail application of the applicant(s), 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.

4. Considering the aforesaid submission, present application is disposed of with liberty to the applicant(s) to surrender before the trial Court within a period of 10 days and apply for regular bail. Trial Court is directed to consider the bail application of the applicant(s) 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 :- 21.7.2022

MVS/-