Tej Bahadur vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 8175 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 4867 of 2022
 

 
Applicant :- Tej Bahadur
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home And Another
 
Counsel for Applicant :- Chhote Lal Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Present petition under Section 482 Cr.P.C. has been filed seeking quashing of the impugned chargesheet no. 188/2021 dated 30-07-2021 filed in case crime no. 158/2021, under sections 323,354-kh, 504,506 I.P.C., Police Station-Tarun, district-Faizabad(now Ayodhya) regarding the petitioner and the summoning order dated 17-05-2022 passed in case no. 667/2022 by he learned Additional Civil Judge(J.D.)IX/J.M., Faizabad as well as entire proceedings of the case no. 667/2022.

2. 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 petitioner, 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.

3. Considering the aforesaid submission, present petition is disposed of with liberty to the petitioner 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 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

AKS