Akhilesh And Ors. vs State Of U.P. And Ors.
2022 Latest Caselaw 7706 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 4959 of 2017
 

 
Applicant :- Akhilesh And Ors.
 
Opposite Party :- State Of U.P. And Ors.
 
Counsel for Applicant :- Pankaj Kumar Singh
 
Counsel for Opposite Party :- Govt. Advocate,Chandra Shekhar Shukla,Parijat Mishra Belavra
 

 
Hon'ble Dinesh Kumar Singh,J.

1. The present petition under Section 482Cr.P.C. has been filed seeking quashing of the judgement and orders dated 19.5.2017 and 7.12.2016 passed by the trial court and the entire proceedings of Criminal Case No.262 of 2016, Ram Gareeb Vs. Akhilesh and others, pending in the court of Additional Chief Judicial Magistrate/Civil Judge (SD)/FTC, Gonda.

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 and others: 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 seven 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 :- 21.7.2022

Rao/-