Umesh And 3 Others vs State Of U.P. And Another
2022 Latest Caselaw 7846 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 18933 of 2022
 

 
Applicant :- Umesh And 3 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Mool Chandra Maurya,Mayank Maurya
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sameer Jain,J.

Heard Sri Mayank Maurya, learned counsel for the applicants, Sri Abhishek Shukla, learned AGA-I for the State and perused the record of the case.

By way of present application, applicants made a prayer to quash the charge-sheet dated 09.08.2020 as well as summoning order dated 26.04.2021 arising out of Case Crime No. 306 of 2020 and proceedings of Criminal Case No. 2472 of 2021 (State Vs. Prem Singh and others), under Sections 452, 323, 324, 325, 504, 506 IPC, Police Station Jaithara, District Etah pending in the court of Additional Chief Judicial Magistrate, Court No.17, Etah.

Sri Mayank Maurya, learned counsel for the applicants does not want to press the prayer made in the application. He confines his prayer only to the extent that a direction be given to the court concerned to decide the bail application of the applicants in the light of the law laid down by the Apex Court in the case of Satender Kumar Antil Vs. Central Breau of Investigation, reported in 2021 (10) SCC 773.

Learned AGA is having no objection, if such a direction is given to the court concerned to decide the bail application of the applicants in the light of the judgment of the Apex Court in the case of Satender Kumar Antil (supra).

Accordingly, it is directed that if applicants appear before the trial court within three weeks from today and apply for bail then, their bail application shall be decided by the court below on the basis of law laid down by the Apex Court in the case of Satender Kumar Antil (supra).

With these direction/observation, the present application is, accordingly, disposed of.

Order Date :- 22.7.2022

AK Pandey