Naim And Others vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 5295 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 3790 of 2022
 

 
Applicant :- Naim And Others
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. (Home) And Another
 
Counsel for Applicant :- Mukesh Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Pankaj Bhatia,J.

The present petition has been filed with the following prayer:

"To set aside the charge sheet dated 05.03.2018 in Special Session Trial Case No.405 of 2018 (State v. Talib and Ors.) filed in Case Crime No.364 of 2016, U/S 147, 148, 452, 504, 323, 325 IPC & 3(1)(Da)/3(1)(Dha) SC/ST Act, Police Station Para, District Lucknow as well as summoning order dated 05.11.2018 issued against the applicants, pending before the Court of learned Special Judge SC/ST Act, Lucknow, as far as applicants are concerned"

However, counsel for the applicants argues that the applicants' bail may be directed to be decided in the light of judgment of the Hon'ble Supreme Court in the case of Satender Kumar Antil v. Central Bureau of Investigation & Anr. - Petition(s) for Special Leave to Appeal (Crl.) No(s). 5191 of 2021 Dated 07.10.2021.

Considering the limited submission, the present application is disposed off with direction to decide the bail application of the applicants in accordance with law after taking into consideration the judgment passed in the case of Satender Kumar Antil (supra).

Order Date :- 20.6.2022

nishant