Nishad Ahmad And 3 Others vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 8168 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 4891 of 2022
 

 
Applicant :- Nishad Ahmad And 3 Others
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Deptt. Home Lko. Up And Another
 
Counsel for Applicant :- Anjali Dubey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Heard learned counsel for the applicant(s) as well as learned Additional Government Advocate, representing respondent no. 1-State, and gone through the record.

2. By way of this application under Section 482 CrPC the applicant(s) has/have prayed for quashing of the charge-sheet no.01 of 2020 dated 07.10.2020 filed in Crime/FIR No.0382 of 2020, under Sections 147, 148, 149, 323, 504, 324 and 308 IPC lodged at Police Station Dhaurahra, District Kheri, for quashing of the orders dated 01.01.2021, 05.02.2021, 26.05.2022 and 17.06.2022 passed by the A.C.J.M., Lakhimpur Kheri and for quashing of the proceedings of Case No.49 of 2019 (State Vs. Altaf and others).

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 07 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 :- 26.7.2022

MVS/-