Ram Shakal vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 8153 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 1938 of 2022
 

 
Applicant :- Ram Shakal
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Civil Secrtt. And Another
 
Counsel for Applicant :- Vivek Kumar Rai,Ajai Kumar
 
Counsel for Opposite Party :- G.A.,Indra Pratap Singh
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Heard Shri Vivek Kumar Rai, learned counsel for the petitioner and Shri Indra Pratap Singh, learned counsel for opposite party no.2.

2. Present petition under Section 482 Cr.P.C. has been filed seeking quashing of the Charge-sheet No.A100 of 2021 dated 11.05.2021 submitted in Case Crime No. 0041 of 2021, under Sections 419, 420 I.PC., P.S. Akbarpur, District Ambedkar Nagar as well as summoning order dated 11.02.2022 passed by the Chief Judicial Magistrate, Ambedkar Nagar in Criminal Case No. 6969 of 2021.

3. Learned counsel for the petitioner submits that the petitioner wants 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.

4. Considering the aforesaid submission, present petition is disposed of with liberty to the petitioner 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 petitioner 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 :- 26.7.2022

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