Gayadeen And Another vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 8486 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 4949 of 2022
 

 
Applicant :- Gayadeen And Another
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home And Another
 
Counsel for Applicant :- Shresth Agarwal,Salma Bano
 
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/setting aside the entire proceedings of the impugned summoning order dated 11-01-2019 passed by the learned Judicial Magistrate-III, Lucknow in Case No. 5166/2019 and the impugned Chargesheet No.01, dated 08-02-2018 arising out of Case Crime No.0075/2017, dated 26-01-2017, U/s 406 I.P.C., Police Station-Sarojini Nagar, District-Lucknow submitted by the Investigating officer.

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 & Ors: 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 10 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 :- 28.7.2022

AKS